Amit Talukdar, J. - (1.) This application is directed against the judgment and order dated 05.4.1997 passed by the learned Additional Sessions Judge,151 Court,Midnapore in Criminal Motion No.93 of 1993 dismissing the Revisional Application filed on behalf of the petitioner for setting aside the order of acquittal of the opposite parties as passed by the learned Sub-Divisional Judicial Magistrate,Ghatal in G.R.Case No.249 of 1984.
(2.) The brief fact leading to filing of the application is as follows :-
(3.) On the basis of a charge sheet submitted by P.W.7 the opposite parties were impleaded in G. R.Case No.249 of 1984 before the learned Sub-Divisional Judicial Magistrate,to answer the following charges- "Firstly-That you,on or about the 22"d day of August, 1984 at Banskhal under P. S. Daspur were a member of an unlawful assembly and did in prosecution of the common object of such assembly committed the offence of rioting and thereby committed an offence punishable under section 147 of the Indian Penal Code. Secondly, That you,on or about the same day at same place wrongfully confined Madan Chandra Jana and thereby committed an offence punishable under section 342 of the Indian Penal Code. Thirdly, That you,on or about the same day and at same place voluntarily caused grievious hurt to Madan Chandra Jana and thereby committed an offence punishable under section 325 of the Indian Penal Code. Fourthly, That you,on or about the 22" day of August 1984, at Banskhal under P.S.Daspur committed criminal intimidation by threatening Madan Chandra Jana with injury to his person and thereby committed an offence punishable under section 506 of the Indian Penal Code.";