Arvind Kumar Mishra, J. - (1.) Heard Sri Anurag Yadav, learned counsel for the appellants, Sri B.D. Nishad, learned AGA for the State and perused the record of this appeal.
(2.) This appeal has been preferred by the appellants against the judgement and order of conviction dated 10.2.1987 passed by the IInd Additional Sessions Judge, Azamgarh in S.T. No.77 of 1980, whereby all the appellants have been convicted under Sections 147, 447 IPC and instead of sentencing them under aforesaid sections, they have been given benefit of Section 4 of U.P. First Offenders Act and with condition that they shall keep peace and maintain good behaviour for a period of 2 years and were directed to furnish personal bond with sureties for Rs.2000/-.
(3.) Learned counsel for the appellants has admitted that this judgement was delivered on 10.02.1987 and since then no adverse report, whatsoever, has been received from any corner about any misbehaviour or involvement of any of the appellants in any illegal or criminal activity, therefore, the period of bond so stipulated and mandated by the judgement and order impugned dated 10.2.1987 stood suffered and exhausted. However, he claims that on meritorial count, no case for conviction is made out.;