NAZAR ALI Vs. STATE OF UTTARANCHAL AND ORS.

JUDGEMENT

(1.) NONE turns up on behalf of the revisionist even in the second time revised call, while on the previous date, adjournment was sought on behalf of the revisionist's counsel Sri K.S. Verma, but today there is No. representation even in the post lunch hours session. However, Sri M.A. Khan, Brief Holder for the State is present. I have gone through the record of the case and the grounds of revision.

(2.) THIS is the revision preferred by private revisionist -Nazar Ali against the judgment and order of acquittal dated 12.8.2002 whereby all the accused persons named Yunus, Usman, Chunnu @ Mustafa, Smt. Rasulla and Rizwan have been acquitted by the learned Sessions Judge, Haridwar from the charge Under Section 302/34, 201/34 r/w Section 120B Indian Penal Code.

(3.) IN ground No. 2 it has not been mentioned as to which material witness has not been called upon by the court for examination. Whatever the I.O. has given the list of witnesses, the District Government Counsel has produced and examined all the relevant ones.