STATE OF HARYANA Vs. BAHADUR SINGH

JUDGEMENT

(1.) The present appeal has been filed against the judgment of acquittal dtd. 26/7/2004 passed by the Additional Sessions Judge, Fast Track Court, Hisar.

(2.) The FIR was registered on 22/9/2001, the judgment of acquittal passed by the Addl. Session Judge, Fast Track Court, Hisar is dtd. 26/7/2004, the appeal was filed on 7/10/2004 and the matter is being taken up for hearing now after 23 years of the registration of the FIR.

(3.) The appeal qua respondent Nos.l and 2 stand abated since they have passed away and survives against respondent No.3 namely Bimla W/o Bahadur Singh.