MANAGING DIRECTOR SAHARPADA Vs. NANDA KISHORE TANTY

JUDGEMENT

(1.) IN this revision, the informant -petitioner has challenged the order dated 02.09.1995 passed by the learned SDJM, Keonjhar in G.R. Case No. 342 of 1987 (T.C. No. 599 of 1988) acquitting the opposite party of the charge under Section 408 IPC.

(2.) THE case of the prosecution is as follows:

(3.) IN order to prove the case, prosecution examined as many as 12 witnesses and proved 12 exhibits. The defence examined three witnesses including'the opposite party. The learned SDJM, Keonjhar, who heard the case, on appreciation of the evidence and other materials available on record, held the opposite party not guilty and acquitted him of the charge. Hence the present revision.