MD SADAR ALI Vs. RIAJUDDIN AKANDA

JUDGEMENT

(1.) Heard Mr. P. Sharma, learned counsel appearing for the applicant as well as Mr. U. Bhuyan, learned counsel for the respondents.

(2.) This is an application filed under Section 378(4). Cr. P.C. seeking grant of special leave to appeal from the judgment and order dated 24-8-2006 passed by the learned Additional Session Judge. Fast Track Court, Sonitpur, Tezpur in Sessions Case No. 164/04 acquitting all the 10 respondents from the charges levelled under Sections 147/148/149/302, IPC.

(3.) On close perusal of the impugned judgment as well as the materials made available in this application, it appears that the Sessions case arose out of filing of an FIR with the Officer-in-Charge of Borghat outpost on 18-4-2003. On the basis of the said FIR, the police registered a case being Tezpur P.S. Case No. 658/2003 corresponding to G.R. Case No. 1323/2003 and accordingly the investigation ensued.