MADAN LAL Vs. STATE

JUDGEMENT

(1.) CRL . M.A. 1834/2004 (for restoration)

(2.) CRL .Rev.P/2003 and Crl.M.A. Nos. 1517 -1518/2003:

(3.) HAVING heard learned counsel for the parties and having given my careful consideration to the material available on record, I am of the view that in the present case, the petitioner has suffered the agony of trial lasting for about 7 years. Besides that, he has already undergone one year in custody and there is no allegation that the petitioner is a previous convict.