MUSST ANOWARA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Mahanta, learned counsel for the petitioner. Also heard Mr. D. Das, learned Additional Public Prosecutor, Assam appearing for the State/respondent No. 1 and Mr. B. Sinha, learned counsel for the accused/respondent No. 2.

(2.) This revision petition under Section 401/397 read with Section 482 Cr.P.C. is directed against the Judgment and Order, dated 12.03.2010, passed by the learned Addl. Sessions Judge, FTC, Sonitpur, Tezpur in Crl. Appeal No. 17(S-2)/2006 reversing the Judgment and Order of conviction, dated 30.05.2006, passed by the learned Chief Judicial Magistrate, Sonitpur, Tezpur in G.R. Case No. 1498/1999 under Section 409 of the IPC.

(3.) The Petitioner filed an F.I.R., on 02.12.1999, before the In-charge of Borghat O.P., under Tezpur P.S. alleging, inter-alia, that the respondent No. 2, who was the Superintendant of Samadhara Senior Madrassa did not pay the arrear salary of the petitioner, who was the Assistant Teacher of the said Madrassa, for a period of seven months, from April to October, 1997 amounting to Rs. 27,790/-, which he had drawn from the authority, but misappropriated her said arrear salary. In this connection, the petitioner filed complaint to the departmental superior authority.