RATAN ALIAS RATANIA Vs. STATE

JUDGEMENT

(1.) THE appeal has reached for hearing on 20. 8. 2009. Neither appellant nor his counsel appeared on said date and thus, Court notice was issued to the appellant as also his counsel.

(2.) THE Court notice issued to the appellant has been returned unserved with the report that the appellant is no longer residing at the given address. Mr. M. P. Singh, Advocate for the appellant was served.

(3.) MR. S. D. S. RATHORE appears for the appellant.