(1.) The matter is listed in a special category by the office whereby an endeavor is being made to dispose of cases which are more than 30 years old.
(2.) This criminal appeal under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs:
(3.) The matter pertains to an incident which occurred in the year 1991 and the present appeal has been pending since the year 1992.