(1.) This is an appeal under Sec. 372 of Criminal Procedure Code, 1973 (in short 'Cr.P.C.') has been instituted by the appellant-complainant- Gyan Prakash Singh s/o Shekhraj Singh against the judgment and order dtd. 8/9/2011, passed by Additional Sessions Judge, Court No.3, Jaunpur in Sessions Trial No.361/2003 (State vs. Panna Lal and two Others), arising out of Case Crime No.13/2000, under Ss. 325/34, 307/34 IPC, Police Station- Shahganj, District Jaunpur whereby the accused respondents no.2 to 4 have been acquitted.
(2.) This appeal was presented before this Court on 9/11/2011 wherein on 14/11/2011 this Court proceeded to pass the following order:- Summon the record and list thereafter.
(3.) Thereafter on 4/4/2014 and 7/5/2022 this Court proceeded to pass the following order:- 4/4/2014 Counsel for the appellant is not present. The lower court record has been received. List peremptorily on 24/4/2014 27/5/2022 Case is taken up. None is present for the appellant. Learned AGA is present. Appeal is yet to be admitted. List this case in the week commencing 11/7/2022 for hearing on admission. It is made clear that if on the next date learned counsel for the appellant will not remain present, the Court will proceed to decide the case appointing Amicus Curiae or with the help of learned AGA.
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