- (1.) Heard learned counsel for the appellant and learned AGA for the State and perused the record.
(2.) By way of this appeal under section 374(2) of Code of Criminal Procedure 1973 the appellant has challenged the judgment of conviction passed in criminal case no. 263 of 1991 and criminal case no. 263-A of 1997 which culminated into sessions trial no. 401 of 1997 and 460 of 1997 whereby the accused was convicted.
(3.) The appeal though is numbered as an appeal of 2012 is challenging the judgment of 2000. We are in 2017, the accused according to learned Amicus Curiae is in jail since more than 19 years as he along with Ram Sewak have been hold guilty for commission of offence under Section 302 IPC. The present appellant was charged for commission of offence under Section 302 of Indian Penal Code (hereinafter referred as IPC) read with section 394 of IPC and under section 411 IPC and section 8/21 of the NDPS Act. The cases were committed to the court of Sessions being Sessions triable cases and the Sessions Trial were numbered as 401 of 1997 and 263A of 1997.;