KANTI DEVI Vs. KHENHAR SAH

JUDGEMENT

(1.) EARLIER, notices were issued to the Opposite Party Nos. 1 and 2. It has been reported that Opposite Party No. 1 is dead, whereas notice was validly served on Opposite Party No.

(2.) , namely, Gopalji Sah on 28.08.2012, however, nobody has appeared on his behalf to pursue this matter. 2. This appeal has come up for consideration against the judgment passed by the Judicial Magistrate, 1st Class, Gopalganj on 22nd August, 2000 acquitting the accused persons, namely, Khenhar Sah and Gopalji Sah for the offences punishable under Sections 467 and 120B of the Indian Penal Code.

(3.) THIS Court finds that the complainant has failed to lead evidence to prove the offence under Section 199 and 200 of the Indian Penal Code and for that matter under Section 419 of the of the Indian Penal Code, which reads as follows:-