JHARNA BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revision as per provision of Section 401 read with Section 482 is at the instance of Jharna Banerjee who was complainant in connection with Kharagpur (KGP) (T) Case No. 173 dated 27.08.2000. The said case was filed against Smt. Kanak Banerjee and others for alleged offence under Sections 379, 427 of I.P.C.

(2.) The Police after investigation submitted charge sheet for alleged offence under Sections 461/379/427/34 of I.P.C. It was numbered as G.R. Case No.1354 of 2000/ T.R. No. 61 of 2002.

(3.) The learned Judicial Magistrate, Second Court, Midnapur after conclusion of trial found the accused persons not guilty and accordingly they were acquitted.