SATYA SMARAN ADHIKARY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal has been preferred against a Judgment and an order dtd. 10/8/2018 passed by the Learned Metropolitan Magistrate, 15th Court, Calcutta acquitting the Respondent No.2 in connection with G.R. 1616 of 2008/T.R. No. 217 of 2010 from the Charge under Sec. 324 of the Indian Penal Code.

(2.) The Appellant's case is that on the basis of a First Information Report lodged by the appellant abovenamed, a case being Shyampukur Police Station Case No. 236 of 2008 dtd. 15/10/2008 under Ss. 341/324 of the Indian Penal Code had been initiated against the Respondent No. 2.

(3.) The Investigating Agency upon completion of investigation submitted Charge Sheet against the accused person, the Respondent No.2 and after the usual formalities Charge was framed under Sec. 324 of the Indian Penal Code against him.