SECY PRAMADAM GRAMA PANCHAYAT Vs. REMANY VASUDEVAN NAIR

JUDGEMENT

(1.) THIS appeal of the year 1998 is filed against the order of acquittal in S.T.No.396 of 1998 on the file of the Judicial First Class Magistrate's Court II, Pathanamthitta. The appellant had filed a complaint against the first respondent alleging commission of offence punishable under Section 74 of the Kerala Panchayat Act (Act 32 of 1960). On the date of posting of the case, the appellant - complainant did not appear before the court below and hence the court below acquitted the first respondent - accused under Section 256(1) Cr.P.C. Special leave was granted by this Court and the appeal was filed. Notice issued to the first respondent was returned unserved stating that the first respondent had left the place after disposing of the property and that her present whereabouts were not known. The appeal, therefore, remains defective. THIS Court is of the view that no purpose will be served in keeping the appeal pending. Hence, the Crl. Appeal is dismissed for non-prosecution.