BHARAT BHUSHAN, J. - (1.) Appellant Vishnu Kumar has assailed the judgment and order dated 1.3.2004 passed by the then Addl. Sessions Judge, Court No. 4, Etawah in Sessions Trial No. 319 of 2002 (State v. Pinku Nat and another) arising out of Case Crime No. 109 of 2002 under Sections 302 IPC whereby the appellant and his stated companion Pinku Nat were convicted and sentenced to life imprisonment and a fine of Rs. 10,000/- with default stipulation.
(2.) Record reveals that two persons namely appellant Vishnu Kumar and his stated companion Pinku Nat were convicted by the judgment impugned but this appeal has been filed only on behalf of appellant Vishnu Kumar. Office report dated 15.12.2016 discloses that no appeal has been filed on behalf of co-accused Pinku Nat. Office report dated 15.12.2016 is reproduced as under:- "Office Report dated 15.12.2016 :- In compliance of Hon'ble court's order dated 2.12.2016, it is to humbly submitted that no criminal appeal has been filed by co accused Pinku Nat as per record available in the computer data base of Hon'ble High Court. "
(3.) This report has been confirmed by the State Counsel Sri Ajit Ray, and Sri Rajeev Sharma, learned AGA. They have informed that as per their record also no appeal has been filed on behalf of co-accused Pinku Nat. Therefore, this court is now only concerned with the appeal of Vishnu Kumar.;