SRI BENU ROY Vs. SRI RAJIB GHOSH

JUDGEMENT

(1.) Heard Mr. DR Chouhdury, leanred counsel appearing for the appellant as well as Mr. D Bhattacharjee, learned counsel appearing for the respondent.

(2.) This is an appeal under Sec. 378(4) of the CrPC, 1973 from the judgment and order of acquittal dtd. 27/5/2016 delivered in case No. NI 19/2013 by the Addl. Chief Judicial Magistrate, West Tripura, Agartala.

(3.) By the order dtd. 4/8/2016, the appeal was admitted inadvertently without leave. Later on, the appellant filed an application for leave being IA 01/2018 (in Crl. A. 23/2016) which was allowed by the order dtd. 6/8/2016.