RAJ KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) This appeal has been preferred by the complainant Raj Kumar under Section 372 Cr.P.C. against the judgment and order dated 23.7.2010 passed by Addl. Sessions Judge, Court no. 1, Banda in S.T. No. 02 of 2009 (State vs. Ram Singh & anor) under section 304/34 IPC., (Case Crime No.277 of 2008), P.S. Naraini, District Banda.

(2.) The order sheet shows that since three consecutive dates i.e. 25.7.2014, 2.8.2014 and 8.8.2014 nobody was appearing in the Court from the side of appellant. However, in the interest of justice, the hearing was adjourned.

(3.) Today also, no one is present on behalf of the appellant even in the revised call and also on behalf of respondent nos. 2 and 3.