ABUL KHAER SARDER Vs. M. A. GAFFAR SANA

JUDGEMENT

(1.) This Rule was issued calling upon the opposite party to show cause as to why the impugned judgment and order dated 06.09.2006 passed by the Additional Sessions Judge, Court No. 1, Satkhira in Criminal Appeal No. 33 of 2004 affirming the judgment and order dated 12.05.2006 passed by the Magistrate, 1st Class, Satkhira in C. R. Case No. 136 of 1999 corresponding to T. R. No. 809 of 2003 acquitting the opposite party No. 1 from the charge under section 406 and 420 of the Penal Code should not be set aside and/or such other or further order orders as to this Court may seem fit and proper.