Shri Kant Tripathi, J. - (1.) The appellants Raj Pal Singh and Raj Kumar, who stood as sureties for the accused Fauran Singh in the sessions trial No. 173 of 2008 pending in the Court of Additional Sessions Judge, Fast Track Court No. 1, Firozabad, have preferred this appeal against the order dated 21.4.2009 passed by the learned Additional Sessions Judge, whereby the learned Additional Sessions Judge forfeited the bail bonds furnished by the appellants and issued warrants for recovery of the amount of their bail bonds.
(2.) With the consent of the learned counsel for the appellant and the learned A.G.A. the instant appeal is being finally disposed of at the stage of admission.
(3.) Heard the learned counsel for the appellants and the learned AGA and perused the lower Court record.;