IRSHAD Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the appellant and perused the impugned judgment.

(2.) Criminal Misc. Application U/S 372 Cr.P.C. (Leave to appeal) has been filed along with memo of criminal appeal challenging the validity and correctness of judgment and order dated 17.07.2014 passed by Additional Sessions Judge, Court No. 1, Moradabad in Sessions Trial No. 375 of 2003 (State Vs. Anwar & others), whereby accused persons Anwar, Abrar, Iqbal, Nawab, Ansar, Mehndi Hasan, Irshad, Murad Ali and Naushad have been acquitted of the charges levelled against them under Sections 147, 148, 452, 308, 304/149, 323/149, 504 IPC.

(3.) Facts that as unfolded from record are that on 11.08.2002 an F.I.R. was lodged by the applicant/informant at Police Station Civil lines, District-Moradabad against the accused persons Anwar and others/respondent no. 2 to 11 at P.S. Civil Lines, District-Moradabad which was registered as Case Crime No. 2064 of 2002 for the offence under Sections 147, 148, 452, 308, 323, 504 IPC.