State Of U.P. vs Ram Prasad
2023 Latest Caselaw 3571 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- GOVERNMENT APPEAL DEFECTIVE No. - 116 of 2000
 

 
Appellant :- State of U.P.
 
Respondent :- Ram Prasad
 
Counsel for Appellant :- Govt. Advocate
 

 
Hon'ble Samit Gopal,J.

List revised.

Heard Sri R. K. Gupta, learned counsel for the State-Appellant.

The present appeal has been filed by the State against the judgment and order dated 29.01.2000 passed by Additional Chief Judicial Magistrate, North-East Railway, Bareli, in Session Trial No. 780/91 (State vs. Ram Prasad) by which learned trial court has acquitted the accused Ram Prasad (respondent herein) of the offence under Section 3 of R.P.U.P. Act.

This appeal is reported to be beyond time by 72 days which has been filed before this Court on 29.07.2000. The records show that no delay condonation application has been filed till date. It is 23 years since then. In view of the same, it appears that State is not serious in pursuing the matter.

In view of the same, the appeal is directed to be consigned to records.

Order Date :- 3.2.2023

Vijay

(Samit Gopal, J.)