STATE OF WEST BENGAL Vs. AJOY DUTTA

JUDGEMENT

(1.) Fact of the unnatural death of the deceased Nilima Bose (nee Dutta) remains beyond the realm of dispute. Causes and reasons concerns the learned Trial Court, which befuddled him in the process of his finding and resulted in an Order of acquittal for her Husband and her Mother-in-Law.

(2.) The State of West Bengal has felt it was not a Just Justice and was persuaded to file this Government Appeal assailing the Order of acquittal on 21/12/1988.

(3.) The same having matured in our roaster, we took it up for hearing as we had found that notwithstanding issuance of Administrative Notice on 30/09/2002, none responded.