BADRI PRASAD Vs MAHESH KUMAR .
Bench: HARJIT SINGH BEDI,GYAN SUDHA MISRA, , ,
Case number: Crl.A. No.-000328-000328 / 2003
Diary number: 17107 / 2002
Advocates: GP. CAPT. KARAN SINGH BHATI Vs
RANBIR SINGH YADAV
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 328 OF 2003
BADRI PRASAD ..... APPELLANT
VERSUS
MAHESH KUMAR & ORS. ..... RESPONDENTS
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.