REGENT COMPUTRONICS PVT. LTD.

Reba Das Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

G V RAO VS. L H V PRASAD [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
JOSEPH SALVARAJ A VS. STATE OF GUJARAT [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
RAJESH SHARMA & ORS VS. STATE OF U.P. & ANR. [REFERRED TO]
K SUBBA RAO & ORS VS. STATE OF TELANGANA [REFERRED TO]
ANAND KUMAR MOHATTA AND ANR. VS. STATE (GOVT. OF NCT OF DELHI) DEPARTMENT OF HOME AND ANR. [REFERRED TO]

JUDGEMENT

(1.) The present appeal against acquittal is against the Judgment and Order dtd. 28/1/2019 passed by the Learned Judicial Magistrate, 1st Court, Jalpaiguri in G.R. Case No. 2826/2008, arising out of Bhaktinagar Police Station Case No. 1124/2008 dtd. 27/6/2008, acquitting the respondent nos. 2 to 5 of the charges framed under Sec. 498A of the Indian Penal Code.

(2.) The petitioner states that the petitioner is the de facto complainant of the instant case and a victim within the meaning of Sec. 2(wa) of the Code of Criminal Procedure and during the course of trial, she deposed as PW2.

(3.) The appeal was admitted on 15/7/2019.

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REBA DAS Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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