STATE OF GUJARAT Vs. DAMOR DHAMJI DAVDA

JUDGEMENT

(1.) THE State of Gujarat has challenged judgment and order dated 30. 6. 1988 rendered by learned JMFC, Rajkot in Criminal Case No. 2422 of 1985 acquitting the respondents/original accused of the offences punishable under Sections 25 (a) (1) and 25 (R) (1) read with Section 32 of the Industrial Disputes Act, 1947.

(2.) AS per the endorsement made on the board and as stated by learned APP, respondent No. 1 has expired and respondent Nos. 2 and 3 are unserved.

(3.) SINCE respondent Nos. 2 and 3 are not served so far and even after lapse of more than 21 years of the acquittal of the respondents, this Court is of the opinion that now no meaningful result will be achieved in this appeal. Hence, the appeal is dismissed.