RAMJEE SINGH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) C.P Case No. 616 of 2001 was instituted by Ramjee Singh Yadav on an allegation that his full brother Shivjanam Yadav posing himself as Ramjee Singh secured employment with M/s. Bharat Coking Coal Limited (in short, BCCL) and thereby caused financial losses to him.

(2.) The complainant is aggrieved by the judgment dtd. 28/11/2014 passed in Criminal Appeal No. 70 of 2012 by which the learned Appellate Court has set-aside the judgment of conviction of O.P No. 2 on the ground that the learned Magistrate could not have taken cognizance of the offence after delay of 28 years.

(3.) This criminal revision petition was filed on 24/2/2015 and notice was issued to O.P No. 2 by an order dtd. 6/11/2017.