GEETA BANIKYA Vs. NIVA BANIKYA AND OTHERS

JUDGEMENT

(1.) Respondents Smt. Niva Banikya wife of Sri Bhuban Das, Sri Bhuban Das, son of Sri Bhabant Prasad Das and Sri Prandip Das son of Sri Bhuban Das were all tried by the learned Sub-Divisional Judicial Magistrate, North Salmara under Sections 447/34. 427/34 and 379/34, I.P.C. and acquitted all of them having not found guilty under those charges.

(2.) Feeling aggrieved by the judgment of acquittal the complainant appellant who initiated the original proceeding of C.R No. 322 of 1998 filed this appeal challenging its legality and correctness thereof.

(3.) Before entering into the merit of this appeal it would perhaps be appropriate for this Court to make a short survey of the prosecution case for better appreciation and understanding.