JOGENDRA NATH BHUINYA Vs. BHABATOSH MAITY

JUDGEMENT

(1.) The appeal under Sec. 374(2) of the Code of Criminal Procedure is against an order of acquittal passed by the Ld. Chief Judicial Magistrate, Purba Medinipur at Tamluk by a judgment and order dtd. 24/3/2008 in complaint case no. CR 518 of 2002 under Ss. 147/447/379/427/149 of the Indian Penal Code acquitting the four accused persons/opposite parties.

(2.) Vide order dtd. 8/7/2008 this Court had granted special leave to appeal.

(3.) The appellant's/complainant's case against accused/opposite parties in short is as follows:-