KARTAR SINGH Vs. BAJRANGI LALL

JUDGEMENT

(1.) This is an appeal by special leave under Section 417(3) of the Code of Criminal Procedure by one Kartar Singh, against the order of acquittal dated the 29th March, 1961, passed by the Assistant Sessions Judge of Patna in favour of respondents 1 to 5 in a case under Section 420, Indian Penal Code.

(2.) Mr. N.C. Ghose appearing on behalf of the respondents has raised a preliminary objection regarding the maintainability of this appeal on the ground that the case out of which this appeal arises was not instituted upon a complaint. On merits also he says that the appellant has no case.

(3.) In order to appreciate the points raised on behalf of the respondents, it is necessary to state a few facts, which are these:--