STATE OF WEST BENGAL Vs. BHABANI BIRBANSHI

JUDGEMENT

(1.) The appeal is against the judgment and order of acquittal dtd. 31/7/1984 passed by the Ld. Judge, Additional Special Court, Birbhum in Special Court case no. 2 of 1982 acquitting the opposite party no. 1 Bhabani Birbanshi of the charge punishable under Sec. 409 read with Sec. 109 of the Indian Penal Code and the accused/opposite party no. 2 Hriday Ranjan Banerjee of the charge punishable under Sec. 468, 465, 471 and 409 of the Indian Penal Code. Leave to appeal under Sec. 378 (3) read with sub Sec. 1 of the Code of the Criminal Procedure 1973 was prayed for and granted by this court on 20/12/1985.

(2.) The opposite party/complaint's (State of West Bengal) case against the accused/opposite parties in short is as follows:

(3.) Office of the Administrator, Sainthia Anchalik Parishad is situated within the office of B.D.O. Sainthia with its office at Ahamedpur. The B.D.O., Sainthia works as the Administrator of the said Anchalik Parishad in addition to his own duties as B.D.O.