BIJAY LAL CHOWDHURY Vs. SOMNATH DUTTA AND ORS.

JUDGEMENT

(1.) In this appeal the judgement and order of acquittal dated 9th February, 1987 passed by the Ld. 6th Judicial Magistrate, (1st Class) Howrah in Case No. 691C/1984 is under challenge. By the said judgement and order the Ld. Magistrate was pleased to acquit all the accused persons of the charge under Section 323 IPC.

(2.) The defacto complainant is the appellant before this Court. The State and the accused persons have been arrayed as the respondents in this appeal. Since none appeared for either the appellant-complainant or the respondents-accused, this Court appointed Mrs. Sriparna Das, Ld. Counsel as amicus curiae.

(3.) The State respondent is represented by Sri Amarta Ghosh, Ld. Junior Government Advocate.