STATE OF GUJARAT Vs. NARNDRABHAI KANJIBHAI KOSAMBIA

JUDGEMENT

(1.) HEARD learned Advocates for the parties.

(2.) BOTH the accused were charged under Section 409, 467 and 477(A) of the Indian Penal Code, whereas the accused No.2 was even charged with an Additional Section 114 of the Indian Penal Code. The offences were alleged to have been committed between 13.09.1982 to 31.12.1982.

(3.) WE are in the year 2015. This Court cannot endlessly be waiting for the record and proceedings which might have been misplaced, destroyed or for whatever reason is not available with the learned Judge, the Trial Court or the Government Pleader's Office.