STATE OF ORISSA Vs. KRUSHNA CHANDRA MOHANTY

JUDGEMENT

(1.) This appeal at the instance of State is directed against the judgment dated 10.5.1985 passed by the learned Asst. Sessions Judge, Cuttack acquitting the respondent from the charge under Section 307, I.P.C. in connection with S.T. No. 182/14 of 1983. Since the occurrence took place about 23 years' time has elapsed. The appeal is pending in this Court itself since 1986 and hence about 20 years have passed. Since the acquittal was passed, more or less 21 years have elapsed.

(2.) I am of the view that it will be a travesty of justice to interfere with the finding of acquittal and convert it into one of conviction after passage of so many years and on this ground alone, the appeal is dismissed.