Poonam Srivastav, J. - (1.) This appeal has been preferred by a single appellant challenging the judgment and order dated 9.8.1982 passed by the IVth Additional Session Judge, Bijnor in Session Trial No. 122 of 1982 convicting the appellant under Section 307, IRC. and sentencing him to four years R.I.
(2.) Bail bonds were cancelled on 12.1.2007. Non bailable warrants were issued against the appellant and notices to the sureties was directed to be returned within four weeks. The Chief Judicial Magistrate, Bijnor was required to send a compliance report but the office reports dated 19.2.2007 and 22.8.2008 shows that there is no compliance report till date.
(3.) Sri Ankit Saran Advocate was appointed as Amicus Curiae on 13.11.2009.;