ARUN KUMAR CHATTOPADHYAY Vs. RUPA KARPAS

JUDGEMENT

(1.) Inspite of service of Revisional application and forwarding letter, none appeared for the opposite parties.

(2.) The present application under Sec. 482 read with Sec. 401 of the Code of Criminal Procedure has been directed against the judgment dtd. 6/9/2018 passed in criminal appeal no. 45 of 2014 heard analogously with criminal appeal no. 60 of 2014 by learned Additional Sessions Judge, Fast Track Court-II, Howrah arising out of the judgment and order dtd. 21/4/2014 passed by the learned Judicial Magistrate, 1st Court, Howrah in complaint case no. 1182 C of 2006.

(3.) Learned trial court after contested hearing convicted the accused person/Respondent no.2 and sentenced him to suffer simple imprisonment of three months and also directed to pay compensation under Sec. 357 (3) of the Code of Criminal Procedure amounting to Rs.3,25,000.00 to the complainant, Arun Kumar Chattopadhyay and acquitted respondent no.1 Smt. Rupa Karpas. But said order of sentence was revised by the appellate court by his impugned judgment dtd. 6/9/2018 to the extent that the Appellant/ accused no. 2 to suffer sentence of simple imprisonment till rising of the court and also to pay a sum of Rs.5,92, 447.00 only as compensation to the complainant as per Sec. 357 (3) of the Code of Criminal Procedure.