INDRAMANI BHARATI Vs. BAIKUNTHA BHARATI

JUDGEMENT

(1.) THIS appeal is preferred against the judgment dated 19.8.1981 passed by the Magistrate 1st Class, Baramba, in Ice Case No. 41 of 1980, acquitting the Respondent of the charge under Section 324, I.P.C.

(2.) NONE appeared for the Respondent at the time of hearing of the appear.

(3.) THE reamed Magistrate while acquitting the accused -Respondent of the charges under Section 334, I.P.C. observed as follows: