H.S.BEDI, J. - (1.) THE present is a case of glaring example of how the judicial process has been scuttled by the accused, who stand charged for offences under section 302 etc. of the Indian Penal Code. It also indicates the frustration of the Court in proceeding with the trial on account of the prolonged lawyers strike in Ambala which has led to an inordinate delay and by the conduct of the accused, which further aggravated that delay.
(2.) THIS petition has been presented by Bhagwant Kaur mother of deceased Jasminder Singh and Gurmit Singh praying that though the case had been registered on 29th June, 1988 for the murder of her sons which had been committed on that day, there had been practically no progress towards the conduct of the trial. This case first came up before me on 10th August, 1994 when I sought a report from the Sessions Judge, Ambala as to why the trial has not been even partially completed despite the passage of so many years. A report dated 2nd September, 1994 was received in this Court and on perusal thereof I issued notice to the accused for 12th October, 1994, when on that date itself Mr. R.S. Ghai, Sr. Advocate accepted notice on their behalf.
(3.) A reply has been filed by Mr. Ghai, and Mr. P.S. Hundal, Advocate was requested by me to lend assistance in this case.;