IN RE: TANUSHREE BHANDARY Vs. STATE

JUDGEMENT

(1.) The challenge in this revisional application is to the judgment and order dated 30th July, 2005 passed by the learned Additional Sessions Judge, Fast Track, 2nd Court, Suri, Birbhum in Sessions Case No.118 of 2001 (S.T.No.2 of 2002) arising out of Md. Bazar Police Station Case No.50 of 1998 dated 1st June, 1998 whereby the opposite parties No.2 to 15 were found not guilty to the offence under Section 302/34 of the Indian Penal Code and acquitted therefrom.

(2.) The petitioner herein Tanushree Bhandary is the person who set the criminal action into motion against the opposite parties No.2 to 15 by lodging an F.I.R. in Md. Bazar Police Station.

(3.) On the basis of said F.I.R., Md. Bazar Police Station Case No.50 of 1998 was started initially under Section 147/148/149/341/326 and 302 of the Indian Penal Code. However, the learned Trial Court framed charged under Section 147/148/302 read with Section 149 of the Indian Penal Code against the opposite parties No.2 to 15.