LAXMAN PANDA Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) This appeal at the instance of the appellant Laxman Panda is directed against the judgment dated 17/2/1988 passed by the learned Special Judge, Bhubaneswar in T.R. Case No. 63 of 1988 convicting the appellant under Section 5(1)(e) of the Prevention of Corruption Act (hereinafter referred to as the "Act") and sentencing him on such conviction under Section 5(2) of the said Act to suffer simple imprisonment for one year and to pay a fine of Rs. 5000/- in default to undergo S.I. for two months. The impugned judgment was passed in connection with T.R. Case No. 13 of 1980.

(2.) None is available for the appellant. On previous occasion also none was available for the appellant.

(3.) This appeal is pending in this Court since 1988. Meanwhile, 18 years have elapsed. After passage of such a long time, this case cannot be adjourned only on the ground that the learned Counsel for appellant is not available.