Harsh Kumar, J. - (1.) List revised. No one is present for respondent.
(2.) The instant appeal has been filed against impugned judgment and decree dated 20.12.1990 passed in Civil Appeal No.86 of 1990 "State of U.P. Vs. Shri Pooran Chandra and another".
(3.) Heard Sri Sudhir Solanki, learned Standing Counsel for appellant-State of U.P. and perused the record.;