LAWS(GAU)-2016-1-26

JAYEDA KHATUN Vs. MAJIBUR RAHMAN AND ORS.

Decided On January 20, 2016
Jayeda Khatun Appellant
V/S
Majibur Rahman And Ors. Respondents

JUDGEMENT

(1.) Heard Mr. N. Uddin, Learned counsel appearing for the appellant. Also heard Ms. S. Jahan, learned Addl. Public Prosecutor and Mr. BM Choudhury, learned counsel appearing for the private respondents.

(2.) This appeal, against acquittal, is directed against the judgment and order, dated 23.4.2012 passed by the learned Addl Sessions Judge, (FTC), North Lakhimpur in Sessions Case No. 99(NL)/2011, whereby and where under the learned Sessions Judge acquitted the accused persons (hereinafter called the private respondents) in the said sessions case.

(3.) Aggrieved by the said acquittal, the informant, who is the daughter of the victim, has come up with this appeal, on the ground that the order of acquittal has been made without properly appreciating the evidence on record and that the said acquittal is not maintainable.