KHIMJI RANCHHODBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is listed for final hearing. Unfortunately, Mr.Trivedi, learned counsel appearing for the appellant, is absent.

(2.) Reasonable efforts have been made by this Court to see that the appellant gets an opportunity to address the Court on merits, as he has been held guilty of the charges punishable under Sections 366 and 376 of the Indian Penal Code.

(3.) Ms.Archana C.Raval, learned Additional Public Prosecutor, appearing for the State submitted that she would assist the Court and the hearing of the appeal may be undertaken today, as the appeal is of the year 2000 and the Sessions Case decided by the trial Court was of the year 1998. As it is not legally possible for the Court to dismiss the appeal for want of prosecution, we have decided that the appeal be heard on merits.