SUSHIL CHANDRA PAUL Vs. RUNU DEBBARMA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing on behalf of the appellant. Also heard Mr. S. Ghosh, learned Addl. P.P. appearing on behalf of the respondent No. 2 and Mr. S. Bhattacharjee, learned counsel for respondent No. 1.

(2.) This appeal arises from the Judgment of acquittal dtd. 30/9/2019 passed by the learned Judicial Magistrate First Class, Khowai, Khowai Judicial District in connection with the case No. N.I. 13 of 2017 whereby and whereunder the accused, respondent No. 1 herein, was acquitted from the charge leveled against him under Sec. 138 of the N.I. Act.

(3.) The facts of the case as projected by the learned trial court, herein, are as under: