SARWAN Vs. STATE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) The present criminal appeal under Sec. 374(2) has been preferred claiming the following relief:

(3.) The matter pertains to an incident which occurred in the year 1991 and the present appeal has been pending since the year 1993.