LT COL S P KAPOOR Vs. MOHAN CHELANI

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The present case has a chequered history in as much as the judgment and order dated 13.10.1999 passed by the learned Additional Chief Judicial Magistrate, Nasirabad in Cr. Case No. 563/91 was sought to be challenged by filing the present leave to appeal, which remained pending for about more than 12 years without any substantial progress in the matter and without even being heard on admission.

(3.) The trial Court vide the impugned judgment had acquitted the respondent accused from the charges levelled against him under Section 500 of I.P.C. It appears that before acquitting the respondent accused vide impugned judgment, the trial court had passed some interim order on 24.9.1999, not allowing the application of the appellant complainant to re-examine himself. The said order came to be challenged by the complainant, who is the appellant herein before this Court by filing a revision application being No. 15/2000. This Court vide order dated 23.5.2007 allowed the said revision application to the extent of not allowing re-examination of the complainant and remitted the matter to the trial court for re-consideration.