SUKUMAR DAS Vs. MRITYUNJOY GHOSH

JUDGEMENT

(1.) THE hearing arises out of an application under Section 401 read with section 482 of the Code of Criminal Procedure registered as C. R. R. No. 1038 of 2001 and another application under Section 401 read with Section 482 Cr. P. C. registered as C. R. R. No. 855 of 2001.

(2.) BOTH the applications have been filed by Shri Sukumar Das. The chief Executive Officer, Kalna Block-ll, Co-operative Agricultural Marketing society Limited and both the applications have been heard together. Both the applications are directed against the order of acquittal passed by the learned Judicial Magistrate.

(3.) CASE being C. R. R. No. 855 of 2001 arises out of the order of acquittal passed by the learned Judicial Magistrate in favour of the accused/respondent achintya Kumar Dey in G. R. Case No. 192 of 1982.