NOOR HASAN Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) There is delay of 100 days in filing present criminal appeal, which is not seriously opposed by learned counsel for the State.

(2.) Delay in filing the criminal appeal is, therefore, condoned. Delay Condonation Application CRMA no. 191 of 2015 is allowed.

(3.) Present criminal appeal has been filed by the complainant-appellant being aggrieved against the acquittal of accused persons, namely, Saheed Hasan, Latifan, Sahjan and Pappan (respondent nos. 2 to 5 herein), recorded in Criminal Case no. 2467 of 2013, State vs Saheed Hasan and others, by learned Addl. Chief Judicial Magistrate, Vikasnagar, District Dehradun, vide judgment and order dated 23.08.2014, whereby accused-respondents were acquitted of the charge of offences punishable under Sections 452, 323, 504, 506 IPC.