KALIPADA SHIL Vs. ANANDA SARKAR

JUDGEMENT

(1.) THIS appeal against acquittal is directed against judgment and order of the acquittal dated 31.12.2003, passed by the learned Chief Judicial Magistrate, West Tripura, Agartala, in C.R. Case No.1249 of 2003.

(2.) HEARD learned Additional P.P. for the appellant and learned counsel, Mr. S. Kar Bhowmik appearing for the respondents.

(3.) IN course of trial as I find learned Chief Judicial Magistrate, West Tripura examined material witnesses as produced by the complainant and on completion of trial, by the impugned judgment dated 31.12.2003 acquitted the accused persons from the charge levelled against them and being aggrieved the complainant preferred this appeal against acquittal before this Court.