RAMA PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN spite of having been repeatedly called out, none appears on behalf of appellant.

(2.) THE Hon'ble Apex Court in the case of K.S. Panduranga v. State of Karnataka as reported in : 2013(2) PLJR (SC) 276 has held that even in absence of learned counsel for the appellant, the High Court is not precluded from disposing of the Cr.Appeal on its merit. That being so, the records have been minutely gone through.

(3.) BEFORE coming to deal with the instant appeal, it is apparent from the lower court record that fire had broken in the Civil Courts, Nawada and on account thereof, lower court records containing the original documents including FIR etc got burnt. Subsequently thereof, as per direction, the record was reconstructed and trial commenced, concluded in a manner as indicated above.