MURTUZA ALI YUSUFALI SAIYED Vs. NADEEMBEG MUNIRBEG MIRAZA

JUDGEMENT

(1.) By this application under section 5 of the Limitation Act, the applicant seeks condonation of delay of 912 days caused in filing the appeal against the judgment and order of acquittal dated 18.6.2015 passed by the learned Third Additional Sessions Judge, Nadiad in Sessions Case No.47 of 2013.

(2.) The applicant herein was an accused in Sessions Case No.86 of 2012 and was the original complainant in Sessions Case No.47 of 2013. Both the cases were decided simultaneously and were decided by separate judgments and orders dated 18.6.2015. In Sessions Case No.86 of 2012, the applicant and other accused came to be convicted. Against the said conviction, the applicant has filed an appeal before this court being Criminal Appeal No.806 of 2015.

(3.) The applicant seeks to challenge the judgment and order of acquittal dated 18.6.2015 passed by the learned Third Additional Sessions Judge, Nadiad in Sessions Case No.47 of 2013, wherein he is the original complainant.