RAM CHANDRA SINGH Vs. NABRANG RAI BURMA

JUDGEMENT

(1.) This appeal is at the instance of the complainant against the order dated 14-9-1984 passed by the learned Chief Judicial Registrate, Cuttack reversing the order of conviction and sentence recorded by the Judicial Magistrate, Second Class, Cuttack.

(2.) The respondent faced trial before the learned Judicial Registrate Second Class, Cuttack for alleged commission of offences under Sections 427, 448, 504 and 352 of the Indian Penal Code (for short the 'I.P.C.'). The trial Court found the respondent guilty of all charges and sentenced him to suffer R. I. for one month for the offence under Section 427 and to pay a fine of Rs. 50/- for each offence under Sections 352, 448 and 504, I.P.C., in default to undergo R.I. for two days on each count. The respondent carried an appeal and the appellate Court set aside the order of conviction and acquitted the respondent of all the charges, by order dated 14-9-2984.

(3.) Being aggrieved thereby, the complainant has preferred this appeal contending, inter alia, that the appellate Court has failed to properly appreciate the evidence adduced by the complainant and illegally passed an order of acquittal.