Orissa High Court
Banda Sanamajhi vs Lukosuna Majhi And Anr. on 29 April, 2005
Equivalent citations: 2005(II)OLR176
JUDGMENT S. Barman Roy, C.J.
1. This being an old appeal pending in this Court for about 18 years, I dispose of this appeal in the absence of the learned counsel for the respective parties.
2. This appeal is directed against the order dated 24.6.1986 passed by the learned Sub-Divisional Judicial Magistrate, Baliguda acquitting the opposite parties from the charges under Sections 323/354/341/294, IPC in a complaint case in ICC No. 9 of 1986. After passage of long 18 years, I am of the view that it will be a travesty of justice if the judgment of acquittal is interfered with at this stage. Accordingly, the appeal is dismissed.