STATE OF BIHAR Vs. PARWATI ROY

JUDGEMENT

(1.) HEARD Mr. Dilip Kumar Sinha, A.P.P. for the State and Mr. Amitesh Kumar for the respondents. This appeal is being disposed of at the admission stage itself.

(2.) THIS Government appeal is directed against the judgment dated 17.2.2006 of Shri P.C. Verma, J.M. 1st Class, Darbhanga, passed in G.R. Case No. 1464/2000/T.R. 205/2006 whereby the opposite parties no. 1 and 2 were acquitted of the charges under Sections 323, 341 and 504 of the Indian Penal Code. The O.P. No. 1 Smt. Parwati Roy is said to be the Headmistress of Upgraded Middle School, Dhanauli and O.R No. 2 Suresh Mandal is a villager. The prosecution case was that complainant Dilip Kumar who was a teacher in that school came to the school on 24.8.2000 and wanted to put his signature on the attendance register but he was prohibited by the O.R No. 1 Smt. Parwati Roy whereupon a dispute followed. The complainant alleged that the family members of Smt. Parwati Roy came there and they all alongwith Suresh Mandal O.R no. 2 assaulted him (complainant) with fists and slaps. Further allegation was that Smt. Parwati Roy tore the shirt of the complainant and used abusive language.

(3.) IN the result this Government appeal fails and is dismissed.