DINESH KUMAR SINGH, J. - (1.) The present appeal arises out of the judgment and order dated 24.8.1982 passed by the Sessions Judge, Sultanpur in Sessions Trial No.51 of 1982. The learned trial court vide the impugned judgment and order had convicted and sentenced the accused/appellant under Section 302 Indian penal code for life imprisonment.
(2.) The Appeal was admitted on 30.9.1982 and the accused/appellant was granted bail by this Court on the same day. However, the accused/appellant could submit the bail bonds etc., after 11 years and even thereafter, he could not be released on bail for the reasons not discernable from the record.
(3.) There has been virtually no assistance either from the counsel representing the accused or the State. The Court has to help itself in deciding the appeal virtually without any assistance.;