TRILOK RAM Vs. STATE

JUDGEMENT

(1.) None has appeared for the appellant. Mr. Ratan Singh, Learned AGA-I for the State is present.

(2.) The present appeal has been filed under Sec. 449 Cr.P.C. against the judgement and order dtd. 11/4/1985 passed by Additional Sessions Judge, Muzafarnagar in Criminal Misc. Case No. 18/86 (State v. Amar Singh and others) under Sec. 446 Cr.P.C.

(3.) The present criminal appeal pertains to the year 1988 and is listed today under the caption of "Oldest Pending Cases In This High Court For Priority Hearing."