SIRAJUDDIN ALI Vs. MUJTABA ALI

JUDGEMENT

(1.) This appeal is preferred against the order of acquittal passed by the XVI Metropolitan Magistrate, Hyderabad under Section 256 of the Code of Criminal Procedure in C.C.No.3 of 1991 dated 20-4-1993.

(2.) The facts giving rise to this appeal lie in a very narrow compass.

(3.) The appellant filed a complaint against the 1st respondent-accused under Section 500 of the Indian Penal Code and it was registered. The case was fixed for the evidence of the appellant and his witnesses for 20-4-1993. The complainant remained absent on that day and, therefore, the trying Magistrate acquitted the accused holding that there was no sufficient ground to adjourn the case.