KANT KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS criminal appeal has been preferred against the judgment of acquittal dated 22.1.2001 passed by Shri Shiv Shankar Giri, Judicial Magistrate, Ist Class, Patnacity, Patna in C.A. no.483/1998/ Trial no. 511/2001 by which and whereunder he acquitted respondent no.2 and others.

(2.) THIS criminal appeal has been admitted vide order dated 5.7.2002 and permission for filing of the appeal was granted vide order dated 21.3.2002 passed in S. L.A. No. 11/2001.

(3.) AFTER pronouncement of the aforesaid judgment, appellant filed Complaint case no. 483/1998 in the court of learned Addl. Chief Judicial Magistrate, Patnacity against respondent no.2 and two others to this effect that respondent no.2 intentionally lodged the aforesaid Agam Kuan P.S. case no. 109/1996 with an intent to humiliate appellant and his son and on account of lodging of the aforesaid false case, he as well as his son had to suffer a lot by going into jail and accordingly, respondent no.2 as well as rest accused committed the offence punishable under section 500 of the Indian Penal Code.