HAJIRA BIBI Vs. DULAL SARKAR

JUDGEMENT

(1.) In this appeal as filed under Sec. 378(3) of the Code of Criminal Procedure the judgement and order of acquittal dtd. 29/4/1999 as passed by learned Chief Judicial Magistrate, Malda has been assailed by the complainant.

(2.) By the impugned judgement the accused/respondent no.1 herein is found not guilty under Sec. 498A IPC and he is thus acquitted under Sec. 248 (1) CrPC in case no.1238(c) of 1996.

(3.) The complainant felt aggrieved and thus filed the instant appeal after taking leave of the High Court.