Mahadev Mondal vs Jahar Roy
2022 Latest Caselaw 3877 Cal

30.06.2022 CRA 339 of 1994 Court No.04 With Item No.12 IA No. CRAN 1 of 2000 (Old No. CRAN 474 of 2000) Ab Mahadev Mondal Vs.

Jahar Roy.

Mr. N. P. Agarwal, Mr. Raju Mondal.

... for the State.

In spite of repeated intimation, the learned Advocate for the

appellant has failed to turn up before this Court even today.

This is an appeal of the year 1994 against an order of acquittal

for offence punishable under Sections 147/447/323/379 of the

Indian Penal Code passed by the learned Chief Judicial Magistrate,

Purulia vide judgment dated 29th June 294 in Complaint Case No. 81

of 1990.

Learned trial Court found the accused persons not guilty and

acquitted them under Section 248(1) of the Code of Criminal

Procedure.

Considering the fact that the alleged incident occurred in the

year 1990, the judgment was passed in the year 1994 and the appeal

from acquittal was preferred in the year 1994, this Court has no

other option but to dismiss the appeal for default.

Accordingly, the instant appeal and the connected application

are dismissed for default.

(Shampa Dutt (Paul), J.)