BALA KRISHNA NARAYANA, ARVIND KUMAR MISHRA, JJ. - (1.) Case called out in the revised list. None has appeared on behalf of the appellant to press this appeal.
(2.) Record shows that this appeal is of the year 1988 and Moti Lal, sole appellant in this appeal is on bail since 19.08.1988.
(3.) Record further shows that when this appeal was taken up for hearing on 05.11.2016, none had appeared on behalf of the appellant. As a result, this Court had passed the following order:- "Case called out in the revised list. No one is present on behalf of the appellant to press this appeal even though learned AGAs are present. Perused the order sheet. This appeal is of the year 1988. Record shows that the appellant 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 is 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 on 7.12.2016. A copy of this order shall be given to learned AGA within 48 hours." ;