MAFIQUL HUSSAIN Vs. ABUL BASAR

JUDGEMENT

(1.) HEARD Mr. M. H. Rajborbhuiyan, learned counsel for the applicant as well as Mr. B. D. Konwar, learned counsel appearing for the opposite parties.

(2.) BY means of this application under Section 378 (4) of Cr. P. C. , the applicant has sought for granting special leave to appeal against the judgment and order dated 11. 7. 06 rendered by learned Sub-Divisional Judicial Magistrate, Nagaon (S) in C. R. Case No. 2125/98 under Sections 447/434/427 instituted by the complainant/applicant acquitting all the accused persons from the charges of above sections.

(3.) IT would be necessary and apt to discuss the entire factual matrix of the case including the appreciation of the material evidence on record for consideration of this application seeking special leave to appeal.