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.
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