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 4.12.1992 passed in Civil Appeal No.40 of 1992 "State of U.P. Vs. Km. Bindu Bala".
(3.) Heard Sri Sudhir Solanki, learned Standing Counsel for appellant-State of U.P. and perused the record.;