ANAND MATI YADAV W/O LATE SHIV BAGAS YADAV Vs. STATE OF CHHATTISGARH THROUGH STATION HOUSE OFFICER BALODABAZAR BHATAPARA

JUDGEMENT

(1.) I.A.No.1 of 2019

(2.) This appeal against acquittal of the respondents No.2 to 14 herein from the charge under Sections 302, 147, 148/149, 452, 325, 323 & 427 of the Indian Penal Code rendered by the Second Additional Sessions Judge, Baloda Bazar vide its judgment dated 15-4-2005 in ST No.170/2004 is barred by delay of 5010 days i.e. more than 131/2 years.

(3.) The appellant is the wife of Shiv Bagas Yadav (since deceased), who was done to death by 16 accused persons including the present acquitted accused (respondents No.2 to 14 herein) on 7-3-2004. The trial Court acquitted the present 13 respondents and convicted only 3 of them namely; Nathuram (A-1), Tuka @ Durga (A-2) & Puran (A-5).