USHA FAN INDUSTRIES Vs. LAKSHMI KANTA CHOWDHURY

JUDGEMENT

(1.) The instant criminal appeal emanates from the judgment and order of acquittal dated 16.04.2013 passed by the Judicial Magistrate 9th Court Alipore, in complaint case No. 11113 of 2007 whereby and where under the learned Magistrate has passed an order of acquittal in favour of the accused opposite party.

(2.) According to the appellant, the learned trial court failed to appreciate the evidence and position of law in its proper perspectives. The learned trial court has mainly relied on the version of the accused and ignored the complaint case and the judgment is written without any application of mind.

(3.) The learned Counsel appearing on behalf of the opposite party accused contended that the learned trial court has considered all the material aspects and it does not call for any interference.