KAUSHAL JAYENDRA THAKER,J. - (1.) By way of this appeal accused-appellant Bachchu @ Tinda @ Nabab Singh was tried in Sessions Trial No. 243 of 1996 for the alleged offence under Sections 376, 302 and 201 I.P.C. in First Information Report lodged with Police Station-Kotwali, District-Farrukhabad.
(2.) Trial Court convicted accused under Section 302 I.P.C. for life, under Section 376 I.P.C. for rigorous imprisonment for life and under Section 201 I.P.C. for rigorous imprisonment of 3 years along-with fine and in default 2 years of rigorous imprisonment. The learned Judge passed the judgement on 1.8.1997 in Sessions Trial No. 243 of 1996. The accused was under trial prisoner.
(3.) The incident is of 1996, the appeal was preferred in 1997, we are in the year 2017. The accused is in jail since 1996 i.e. since the date of offence.;