KAMTESHWAR RAI Vs. KESHAV RAI

JUDGEMENT

(1.) This application is directed against the final order passed in a proceeding under Section 145 of the Code of Criminal Procedure (hereinafter referred to as the CodeT).

(2.) The proceeding was initiated in the year 1966 about 20 years back and it has come to an end on 11-4-1983, that is, covering a period of about 17 years.

(3.) The learned counsel appearing on behalf of the petitioners has mainly confined his argument that there has been non-consideration of the evidence and documents in this case. He bas stated that there has been consideration of only a few documents.