B.K.NARAYANA,J. - (1.) Case called out in the revised list. None appears on behalf of the appellant to press this appeal.
(2.) Record shows that this appeal is of the year 1989 and Bardani @ Kadhora sole appellant in this appeal is on bail since December 1989.
(3.) Record further shows that when this appeal was taken up in the revised list on 13.01.2017 neither the appellant nor his counsel had appeared before this Court to press the appeal, as a result following order was passed by us on 13.01.2017. "Case called out in the revised list. None appears on behalf of the appellant-Bardani @ Kadhora to press this appeal, even though Sri A.N. Mulla, Sri Sagir Ahmad, Sri J.K. Upadhyay and Kumari Meena, learned AGAs are present for the State. This appeal is of the year 1989. Record shows that the appellant-Bardani @ Kadhora is on bail. In view of above, issue non-bailable warrant against accused-appellant through Chief Judicial Magistrate, Hamirpur returnable at an early date. In case the appellant surrenders and/or are arrested, he shall be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned subject to the undertaking that he shall appear before this Court on the next date fixed. Chief Judicial Magistrate, Hamirpur shall submit his report along with copies of bail bonds and sureties furnished by the appellant. List this appeal on 20.02.2017. Let a copy of this order shall be given to learned AGA within 24 hours. " ;