NISHAN SAHA Vs. PARITOSH DAS AND ORS.

JUDGEMENT

(1.) THIS appeal against acquittal is directed against judgment and order dated 11.06.20134 passed by learned Judicial Magistrate First Class, Kamalpur in Case No. C.R.2761 of 2009.

(2.) RESPONDENT No. 1, Sri Paritosh Das, a Sub -Inspector of Police was charged for commission of offence punishable under Section 342/323 of IPC and by the impugned judgment and order he has been acquitted and hence, this appeal.

(3.) HEARD learned counsel, Mr. P. Roy Barman for the appellant and learned senior counsel, Mr. S. Deb for the respondent No. 1 and learned P.P., Mr. A. Ghosh for the State -respondent. This is a case instituted on a complaint filed by the appellant directly before learned Sub -Divisional Judicial Magistrate, Kamalpur on 05.10.2009.