ARUN KUMAR JAISWAL Vs. KAILASH CHANDRA AGRAWAL

JUDGEMENT

(1.) ON repeated calls, none turned up on behalf of the appellant. Similar is the position continuing since 17.06.2013.

(2.) HEARD learned counsel for the respondent no. 2 and learned Additional Public Prosecutor for the State.

(3.) THIS is an appeal preferred against judgment and order of acquittal dated 20.01.2003 passed by learned Sub- Divisional Judicial Magistrate, Samatipur, in connection with Session trial No. 777 of 2003 arising out of Complaint Case No. 314 of 1988 for offences under sections 409, 420 and 120B of the Indian Penal Code.