NOOR MOHAMMAD Vs. STATE OF UTTARAKHAND AND ANR.

JUDGEMENT

(1.) THIS revision has been directed against the judgment and order dated 8.8.2003 passed by Sri Kanwar Sain, Additional District and Sessions Judge/Ist FTC, Haridwar wherein allowing the revision partly, cognizance order of the Magistrate court dated 22.11.2001 was struck down against the accused Sri Sompal Singh.

(2.) IN brief the facts are that a criminal complaint was filed by one Sri Noor Mohammad against three accused persons, i.e. Sompal Singh, Bundu and Naushad for the offence of Section 120B, 167, 193, 467, 468, 471 and 420 I.P.C. pertaining to P.S. Jhabrera, District Haridwar. In that criminal complaint No. 989/2001, after recording the statements of the witnesses under Section 200 and 202 Code of Criminal Procedure, nay the documentary evidence, the learned Magistrate passed the order of cognizance as above. Feeling aggrieved, all the three accused persons filed the revision No. 540 of 2002 in the court of Sessions Judge, who made over the same to the court of Additional Sessions Judge/ Ist FTC, Haridwar, as named above.

(3.) THE complainant has challenged the order of the learned Additional Sessions Judge.