TRIYUGI NATH TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Yogesh Dutta Mishra, learned counsel for the appellant and Mr. Shri Prakash Dwivedi, learned counsel appearing for the accused-respondents.

(2.) This is an appeal u/s 372 of the Code of Criminal Procedure (CrPC) seeking to challenge the judgement and order dtd. 2/12/2004 passed by the Sessions Judge, Mirzapur in S.T. No. 157 of 2003 (State vs. Devi Shankar Chaubey and others) whereby the accused-respondents were acquitted from the offences under Sec. 302/34 IPC, P.S. Lalganj, District Mirzapur, arising out of Case Crime No. 118 of 203.

(3.) The Stamp Reporter has reported delay of 6228 days in filing the present appeal. Apart from such huge delay, we find that the appeal itself is not maintainable.