RADHEY SHAM Vs. STATE OF DELHI

JUDGEMENT

(1.) Against the order of conviction and sentence dated 30.8.1976 the appellanls filed the present appeal on 28.9.76. Alongwith the appeal Cr1. Misc. 1450/1976 praying for the exemption from filing the certified copy of the impugned order and Judgment was filed. At the time of admission of the appeal on 5.10.1976 Yogeshwar Dayal, J. directed that the certified copies of the impugned orders be filed within time. As per the report of the office, till today the appellants have not cared to file the certified copies of the Judgment and the Order of sentence. Prima facie the present appeal, under these concomitances has become time barred and is liable to be dismissed on this score alone.

(2.) This case was shown in the daily cause list of this court from 28.4.1986. This case was also called number of times and on various dates. Counsel for the appellants has net cared to put in appearance.

(3.) I have heard the learned counsel for the State and with her help gone through the record carefully.