STATE OF RAJASTHAN Vs. BANTI ALIAS MOHD HASSAN

JUDGEMENT

(1.) Additional District and Sessions Judge (Fast Track), Chomu vide its judgment and order dated 30.10.2007 in Sessions Case No. 24/2006 acquitted the accused-respondents Banti @ Mohd. Hassan S/o Ali Hassan and Sumeet Kumar S/o Bala Sahai from the offences under Sections 120-B, 302/34, 201 IPC and Section 3/25 of the Arms Act. Being aggrieved with the same, the State of Rajasthan preferred leave to appeal under Section 378 of the Code of Criminal Procedure. This Court vide order dated 13.10.2008 granted leave to appeal to State of Rajasthan and issued notice to accused-respondents.

(2.) As per office report dated 2.1.2009, notices of respondents No. 1 and 2 were received unserved due to their non-presence at their houses.

(3.) This Court again issued fresh notices to the accused-respondents. As per office report dated 9.4.2009, notice of Respondent No. 1 was received unserved with report that he is out of station and notice of respondent No. 2 was received unserved with report that his house is locked.