MANHARLAL KACHARABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is filed challenging the judgment and order dated 3. 12. 198 passed by the learned Addl. Sessions Judge, Ahmedabad (R) in Sessions Case No. 169 of 1996 convicting and sentencing the appellant-accused for the offences punishable under Sections 332, 320 (b) and 34 of IPC sentencing him to undergo rigorous imprisonment of 3 years with fine of Rs. 250, in default, 3 months' rigorous imprisonment.

(2.) THIS appeal is of year 1999 which was admitted on 12. 1. 1999 by this Court (Coram: A. L. Dave, J.) who by his order dated suspended the order passed by the learned Addl. Sessions Judge, Ahmedabad (R ).

(3.) THIS matter has been called out time and again, but, the learned advocate appearing for the appellant -accused never endeavoured to appear before the Court, more particularly, on the last three occasions. Today also, learned advocate is not present when the matter is called out twice. It appears that the learned advocate has no interest in proceeding with the matter. Hence, this Court has no other alternative, but to dismiss this appeal for want of prosecution and it stands dismissed accordingly.