STATE OF UTTARAKHAND Vs. SHAMIM ALAM KHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the Misc. Application No. 1434/2013 as also the objections thereupon.

(2.) The above-tiled application has been moved by the applicant/complainant on dated 23.09.2013 in the pending Government Appeal No.305/2004. The said appeal was preferred by the State, challenging the impugned judgment and order of acquittal dated 03.07.2004 rendered by Chief Judicial Magistrate, Haridwar in Criminal case No.2965 of 2000.

(3.) It has been prayed by way of the said application that the judgment of acquittal was passed for want of certain documents/papers, which were available in the office of Uttar Pradesh Bar Council, Allahabad. The learned Trial Judge tried its best to call those papers on record but unfortunately, those efforts remained unsuccessful. So, the learned court below was constrained to pass the judgment of acquittal of respondent - Shamim Alam Khan.