HAMID HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant appeal is proposed to be filed against the judgment and order dated 31st March, 2016 passed in Criminal Complaint Case No. 1909 of 2014, Hamid Hussain vs. Daud Hussain and others, by the Court of learned Judicial Magistrate, 1st Class, Haridwar (for short "the case"). By the impugned judgment and order, the private respondents, namely, Munshi Daud Hussain, Amzad, Israr, Zameee and Shahid were acquitted of the charges under Sections 147, 325, 452, 504 and 506 IPC. The appellant herein is the complainant. The case is based on a complaint. Complainant seeks leave to file the appeal.

(2.) Heard learned counsel for the appellant, learned counsel for the private respondents as well as learned counsel for the State.

(3.) Learned counsel for the appellant would submit that the appellant was not informed about that the date fixed in the case by his counsel; it is also argued that charge in the case was framed on the basis of material filed at the stage of Section 200 and 202 of the Criminal Procedure Code, 1973 (for short, "the Code"). The same material could have been considered for convicting the private respondents.