HANIFA BEGUM Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) By means of present criminal revision, the revisionist seeks to set aside the judgment and order dated 08.06.2016, passed by Sessions Judge, Pauri Garhwal in criminal appeal no. 21 of 2014, Hanifa Begum vs Surendra Kumar.

(2.) The order impugned was passed by Sessions Judge, Pauri Garhwal, and the same is being reproduced here-in-below for convenience:

(3.) It is settled law of the land that a criminal appeal cannot be dismissed in the absence of appellant or learned counsel for the appellant. Hon'ble Apex Court has held in paragraph 7 of the judgment rendered by it in the case of Kishan Singh vs State of U.P., 1996 9 SCC 372, as under: