Chandrashekhar, J. - (1.) Aggrieved of judgment and order of acquittal dated 05.08.1998 in Case No. C.1.471 of 1994, the complainant has filed the instant appeal under Section 378 (4) of the Criminal Procedure Code, which was admitted for hearing vide order dated 11.03.1999.
(2.) On 03.08.2016, when the matter was taken up for hearing, the following order was passed : Since the counsel for the either side has not come present today, in the interest of justice adjourned and list again on 17.08.2016. Registry to inform the learned counsel for both the sides of the date fixed. We, however, make it clear that if no assistance is rendered on the next date of hearing, the instant matter shall be considered finally.
(3.) Today also, no one appears on behalf of the complainant-appellant, however, with the assistance of Mr. Pankaj Kumar, the learned APP and Md. Mokhtar Khan, the learned counsel for the respondents, we have gone through the entire evidence on record.;