B.N.Katju, J. - (1.) This is an application under Section 482 Cr. P. C. praying that the judgment of the II Additional Sessions Judge, Mainpuri dated 2-2-1979 and the proceedings against the applicants for the realization of fine of Bs, 20.000/- be quashed.
(2.) Mahtab Singh, the father of the applicants, was convicted under Section 468 I. P. C. on three counts and sentenced to four years' R. I. under each count in S. T. 96 of 1960 by the judgment of the Sessions Judge of the link court of Sessions Judge Farrukhabad at Mainpuri (hereinafter referred to as the judge) dated 18-6-1964. He was also convicted under Section 468 I. P. C. on three counts and sentenced to four years R. I. under each count by the judgment of the learned Judge dated 18-6-1964 passed in S.T. No. 97 of 1960. He was also convicted under Section 120-B, I.P.C. and sentenced to two years R. I. and under Section 468 on ten counts and sentenced to four years R. I. and a fine of Rs. 2,000/- under each count by the judgment of the learned Judge dated 18-6-1964 passed in S. T. No. 98 of 1960. In default of payment of fine he was ordered to undergo one year R. I. under each count. The substantive sentences of imprisonment awarded to Mahtab Singh in the above-mentioned three sessions trials were ordered to run concurrently.
(3.) Mahtab Singh filed Criminal Appeal No. 1396 of 1964 against the judgment of the learned Judge passed in S. T. No. 96 of 1960, which was admitted in this Court on 22-6-1964, and he was ordered to be released on bail on his furnishing security to the satisfaction of the District Magistrate, Mainpuri and the realization of fine was stayed meanwhile,;