TULSI RABIDAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application arises out of an order passed by the Sessions Judge rejecting the petitionersT application for restoration of their Criminal Appeal No. 497 of 1981.

(2.) While dismissing the said criminal appeal the learned Sessions Judge stated: The appeal is called out. No body appears on behalf of the appellants to press the appeal. It appears that the appellant is not taking any step since four days. The memo of appeal is, there fore rejected.

(3.) On an application filed for recalling the said order the learned Sessions Judge held: There is no provision for restoration of criminal appeal. Moreover the memo of appeal was rejected for the defaults of appellants after I had considered the judgment. Hence, the petition for restoration of the appeal is rejected.