KRISHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM No.5912 of 2015

(2.) THE appellant Krishan Kumar filed the appeal against the judgment and order dated 6.6.2014 passed by the learned Additional Sessions Judge, Narnaul whereby respondent No.2 Karambir Singh (accused) was acquitted of the offences punishable under Sections 363 and 366 Indian Penal Code ('IPC' - for short) and Section 4 of the Protection of Children from Sexual Offence Act, 2012 ('POCSO Act' for short) read with Section 376 IPC.

(3.) THE appellant is the father of the prosecutrix and being aggrieved against the order acquitting respondent No.2 had filed the appeal. The appeal was listed for the first time before this Court on 15.9.2014. No one appeared for the appellant on the said date and notice was issued to the appellant for 15.1.2015. According to the office report, notice was served upon the appellant, however, despite that none appeared for him on the said date i.e. 15.1.2015. In the circumstances, it was held that no one had appeared for the appellant on the last date of hearing i.e. 15.9.2014 and none had appeared on the said date i.e. 15.1.2015. Accordingly, the appeal was dismissed for want of prosecution.