K.K. SINGH Vs. STATE

JUDGEMENT

(1.) Vide order dtd. 5/8/2019 office was directed to trace the record and send the same back to the trial Court.

(2.) Office has reported that the record is not traceable.

(3.) It is indeed a very sorry state of affairs that in a criminal case pertaining to rape instituted in 1996 the original record is not traceable and more particularly when there is an order of High Court in Criminal Misc. Petition filed by the prosecutrix bearing S.B. Criminal Misc. Petition No. 1023/1998 wherein the Court has mentioned that statement of prosecutrix and six witnesses have been recorded and accused is not cross-examining the witnesses and High Court has directed the trial Court to expedite the disposal of the case.