Madhya Pradesh High Court
Ramkrishna (Kotwar) vs Chhama Bai on 8 December, 2015
1
Criminal Appeal No.698 of 2015
08.12.2015
Shri Amit Seth, learned Govt. Advocate for the
respondents.
None appears for the appellant though represented by Advocate - presumably because of the boycott call given by the Bar Associations. The Court, however, is obliged to proceed with the matter, as observed by the Supreme Court in the case of Ex-Capt. Harish Uppal Vs. Union of India and others - 2003(2) SCC 45 (Para 35).
The matter requires further hearing. Hence, admit. The fact that this appeal is admitted will not preclude the State from filing appeal against the impugned judgment of acquittal. The State may consider of filing such appeal, if so advised. Action under Section 390 of Cr.P.C. be initiated.
(A. M. Khanwilkar) (C.V. Sirpurkar)
Chief Justice Judge
AM.