KIKKAR SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Having completed all the codal formalities and on ultimate analysis of evidence on record, Special Judge, Ferozepur acquitted the private Respondent-accused for the commission of offence punishable under Sections 7 and 13(2) of Prevention of Corruption Act, 1988, by virtue of impugned judgment of acquittal dated 12.9.2009.

(2.) State of Punjab did not challenge the judgment of acquittal. However, Petitioner Kikkar Singh son of Dalip Singh filed the instant petition for leave to appeal through Sh. Manvinder Singh Sidhu, Advocate on 5.7.2010, to challenge the impugned judgment of acquittal.

(3.) Though the petition came up for hearing on 14.10.2010, but none appeared on behalf of Petitioner and in the interest of justice, the case was adjourned to 16.11.2011. On that day, position remained the same. As no body appeared on behalf of Petitioner, therefore, the case was again adjourned for today. Today again as neither the Petitioner nor his counsel nor any body else, is appearing on his behalf, therefore, I have no option but to go through the file myself and to decide the matter.