Vinod Prasad, J. - (1.) THIS appeal was filed in the year 1980 and after a gap of 30 years it has been listed for final hearing.
(2.) IN the revised call, Sri S. Goswami, learned Counsel for the Appellant, who has filed this appeal, is not present to argue the appeal. Sri Sarvesh Kumar Dubey advocate is appointed as Amicus Curiae to argue the appeal.
(3.) THE sole Appellant Chhote Lal is aggrieved by order of acquittal, recorded by Ist Judicial Magistrate, Mathura, in Criminal Case Trial No. 818 /78 of 1977, dated 25.4.1979, by which trial Judge has acquitted seven Respondents -accused namely; Bhajan Lal, Chandan, Hira Lal, Smt. Ladli Devi, Ratan Lal, Sukhdeo Painter and Batkan Lal. Appeal was admitted by this Court on 1.5.1980 and the trial court record was summoned. After a gap of 30 years this appeal is listed for final hearing in the cause list, but Sri S.V. Goswami, learned Counsel for the Appellant is not present to argue the appeal, even in the revised call.;