BANDA SANAMAJHI Vs. LUKOSUNA MAJHI

JUDGEMENT

(1.) THIS being an old appeal pending in this Court for about 18 years, I dispose of this appeal in the absence of the learned counsel for the respective parties. This appeal is directed against the order dated 24.6.1986 passed by the learned Sub -Divisional Judicial Magistrate, Baliguda acquitting the opposite parties from the charges under Sections 323/354/341/294, IPC in a complaint case in ICC No. 9 of 1986. After passage of long 18 years, I am of the view that it will be a travesty of justice if the judgment of acquittal is interfered with at this stage. Accordingly, the appeal is dismissed. Appeal dismissed.