SWAPNA BARMAN Vs. SUBIR DAS

JUDGEMENT

(1.) THIS petition presented by Smti. Swapna Berman, informant/ petitioner against Subir Das, accused/respondent has assailed judgment and order dated 19.4.1997 passed by Sessions Judge, Bongaigaon, in Criminal Appeal No. 16(3)/96 acquitting the accused/respondent reversing the judgment of conviction under Section 509 of IPC and sentence passed by CJM, Bongaigaon, on 16.8.1996 in Case No. G.R. 1143/86. The respondent was sentenced to fine of Rs. 1000 and default of payment of fine to suffer S.I. for one month.

(2.) FACTS of the case, in brief, are as follows :

(3.) TRIAL began against the respondent on his appearance before the court after explaining the particulars of offence under Section 448/509 when the respondent pleaded not guilty to the charges.