D.K.CHAKRABORTY Vs. S.P.ROY CHAUDHARY

JUDGEMENT

(1.) ACQUITTAL of respondent ­ accused for the offence of kidnapping for ransom is under challenge in this revision petition by the Complainant/first informant. The factual matrix of this case as noted in the impugned order is as under:-

(2.) AFTER recording evidence, verdict of acquittal has been recorded by the Trial Court while holding as under:-

(3.) LEARNED counsel for respondent ­ accused supports the impugned order and submits that the respondent ­ accused has been falsely implicated in this case as husband (PW-1) of the victim (PW-4) owed money to respondent ­ accused and to avoid repayment of loan, this false case has been foisted upon respondent ­ accused. It is urged that the complainant party and the accused party had family and business relations and PW-4 had come to respondent ­ accused husband of her own and she was not confined nor any ransom was demanded and since prosecution case was not believable therefore respondent ­ accused has been rightly acquitted.