SATYAJIT RAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Criminal Appeal is against an order/Judgment of acquittal dtd. 13/1/2014 passed by the Learned Judicial Magistrate, 9th Court, Alipore in C- 2382 /2003 under sec. 500 of the Indian Penal Code.

(2.) The Appellant/complaint's case in short is that the complainant is the tenant of premises no. 46/2, Gariahat Road, Kolkata - 700 029 where he runs his institute named and styled as Institute of Export Management. The landlady filed an eviction suit against this complainant and during pendency of the suit, the present accused persons claiming to be relatives of the landlady filed a complaint case against this complainant alleging that he threatened them with dire consequences. The complaint case being No. C 860/97 was tried by the Ld. 5th J.M. Alipore and the Ld. J.M. acquitted him. The Complainant has a high status and a reputed person and in this way the prestige and status of the complainant has been lowered down and for this complainant feels ashamed to mix with friends and relatives and also suffered acute mental depression and heart ailments. The complainant has lost his business to the tune of Rs.10,00,000.00.

(3.) Hence he filed this complaint before the Ld. Chief Judicial Magistrate Alipore, against the accused persons u/s 500 IPC The Complainant was examined u/s 200 Cr.P.C. and process were issued against the accused persons for the offence punishable u/s 500 I.P.C.