GAURANGA SAHA, Vs. SHIBU LAL SAHA, NAGENDRA SAHA

JUDGEMENT

(1.) THIS appeal under Section 378(4) of the Code of Criminal Procedure,1973, is directed against the judgment and order of acquittal dated 04.05.2005, passed by learned Judicial Magistrate, First Class, Court No.2, Udaipur, South Tripura, in C.R. Case No.491 of 2003.

(2.) FACTS of the case may be narrated thus:

(3.) I have heard learned Amicus Curiae, Mr. P. Rathore for the appellant and learned senior counsel, Mr. S. Deb, assisted by learned counsel, Mr. S. Datta for the accused respondents.