Badri Prasad Vs. Mahesh Kumar & Ors.
O R D E R
We have heard the learned counsel for the parties. We are not inclined to interfere in this matter as the High Court, has, in revision, set aside the order of conviction passed against the respondent and it is the complainant who is in appeal before us. The matter pertains to the year 1978 and thirty three long years have elapsed since then. We, accordingly, dismiss the appeal.
..................J. [HARJIT SINGH BEDI]
..................J. [GYAN SUDHA MISRA]
NEW DELHI
AUGUST 17, 2011.
