SUKLA MUKHERJEE Vs. MANI DEVI SHARMA

JUDGEMENT

(1.) The present appeal has been preferred by the complainant being aggrieved by the judgment and order dtd. 17/2/2004 passed by the learned Sub-Divisional Magistrate, Alipore in Complaint Case No.C-214 of 2000 wherein the learned court was pleased to acquit the accused persons in respect of the offences alleged under Ss. 504/506 of the Indian Penal Code.

(2.) As none appeared on behalf of the appellant, Mr. Somopriyo Chowdhury, learned advocate empanelled with the High Court Legal Aid Services Authority was directed to represent the appellant. Mr. Chowdhury has efficiently placed the appeal, drawn the attention of this Court to the relevant evidences as also drew the illegalities of the learned SDJM while passing the order of acquittal.

(3.) Ms. Sharma, learned advocate, appears on behalf of the State.