STATE OF TRIPURA Vs. SANJIT SIT

JUDGEMENT

(1.) HEARD Mr. A. Ghosh, learned Addl. Public Prosecutor appearing for the appellant, Mr. S. Kar Bhowmik, learned counsel appearing for the respondent no. 1 and Mr. S. Chakraborty, learned counsel appearing for the respondent No. 2.

(2.) THIS appeal is directed against the judgment and order of acquittal dated 22-12-1999 passed by the learned Judicial magistrate 1st Class, Kailashahar, North tripura in G. R. Case No. 291 /1990, acquitting the respondents from the charges punishable under Section 120-B, 409, 468 and 471 of the Indian Penal Code.

(3.) FACTS, briefly, giving rise to this appeal are that on 29-6-1990 at about 1445 hours, P. W. No. 26 Sri Debatosh Datta, the project Manager of DRDA, Kailashahar, lodged a report with the Officer In-charge, kailashahar Police Station to the effect that during the period from 27-8-1988 to 5-2-1990 eight cheques of United Bank of India and two cheques of Tripura Gramin Bank, which were not issued from the DRDA, kailashahar, were presented before the aforesaid Banks and encashed a total sum of Rs. 2,01,300/- (Rupees two lakhs one thousand and three hundred) only by forgoing his signature.