- (1.) Leave granted.
(2.) The Appellant/Accused herein is being charged and prosecuted for commission of offences alleged to have been committed by him under Sections 500, 504 and 323 of the Indian Penal Code (for short 'Indian Penal Code').
(3.) The Complaint Case No. 391 of 1999 was filed by Respondent No. 2-Dharam Raj Tiwari, before the Chief Judicial Magistrate, Palamu, Daltonganj, on 28.6.1999. According to the complaint filed by Respondent No. 2, the date and time of incidents have been mentioned between 3.11.1998 and 25.6.1999.;