Disposed Of vs Transcriber: Nandy
2021 Latest Caselaw 5994 Cal

01.12.2021                                        CRA 462 of 1987

Court
Item
           : 35
           : PB-12
                                                 Jasoda Maity
Matter
Status
           : CRA
           : DISPOSED OF
                                                      Vs.
Transcriber: NANDY
                                        Sahadeb Mondal @ Muchiram & Ors.

                           Mr. Saswata Gopal Mukherjee, Learned Public Prosecutor
                           Mr. Binay Kumar Panda, Advocate
                                                                  ...... for the State

                                None appears for the appellant/complainant. None
                           appears for the respondents/accused persons.

It appears that despite endeavour made by the Court to bring the parties on record, none of them has turned up.

I have carefully read the judgment passed by the learned Additional Judicial Magistrate, Arambagh, Hooghly in C.R. Case 23 of 1985. By the judgment the respondents/accused persons were found not guilty of the offences punishable under Sections 323/504/427 of the Indian Penal Code and accordingly, the accused persons were acquitted of the offences as alleged.

What I perceive, the judgment of the learned Court below is based on proper appreciation of the evidence-on-record. I find no reason to interfere with the judgment passed by learned trial Judge as the judgment does not suffer from any illegality

In view of the above, the appeal is dismissed. The judgment passed by the learned Additional Chief Judicial Magistrate, Arambagh, Hooghly in C.R. Case No. 23 of 1985 is confirmed.

Send back the relevant case records to the learned Court below along with the copy of this order.

CRA 462 of 1987 is disposed of accordingly.

(Rabindranath Samanta, J.)