JOY SANKAR BHATTACHARJEE Vs. SUSHIL KUMAR GUPTA

JUDGEMENT

(1.) THIS is an appeal filed under Section 417(3) Cr.P.C. by the complainant Shri Joy Sankar Bhattacharjee in Sessions Case No. 3 of 1962, on the file of the Assistant Sessions Judge of Tripura against the judgment of acquittal of the 6 accused respondents, out of whom the first was charged for offences under Sections 408 and 447A, I.P.C. and the others under Sections 408 and 477 -A I.P.C. read with Section 109 I. P. C.

(2.) THE facts of the case according to the prosecution and as brought out in the evidence are as follows:

(3.) BEING aggrieved with the judgment of acquittal, the complainant filed the appeal with the leave of this Court under Section 417(3) Cr.P.C.