GH NABI DAR Vs. HASSAN MIR

JUDGEMENT

(1.) THIS revision has been filed against the order dated 9 -9 -1986 passed by Judicial Magistrate, Trial, where under the learned Magistrate has after holding the trial, concluded the proceeding by passing acquittal order and acquitting all the accused by giving benefit of doubt to them and stating that the prosecution case is not proved and is full of contradictions and defects.

(2.) THE person of the petitioner who has filed the present revision has no locus standi to file such a revision as because his status is that of a prosecution witness in the case. He cannot file a revision petition, in case respondent/state was aggrieved, they should have filed the acquittal appeal against the finding and conclusions arrived at by the Judicial Magistrate. The private parties who are complainants have no locus -standi to file the revision. This revision petition being thus mis -conceived, is accordingly dismissed. Records be transmitted back to the trial court.