Indrajit Chatterjee, J. - (1.) THIS appeal was posted for admission hearing under Section 372 of the Code of Criminal Procedure, 1973.
(2.) NOTICES were issued to the respondent Nos. 1 to 5 as well as to the State of West Bengal to show cause as to why the appeal against acquittal would not be admitted. The de facto complainant/victim of Bishnupur P.S. Case No. 197 dated 13.06.2005 under Section 376(2)(g) of Indian Penal Code (henceforth called as the said Code) has approached this Court with this appeal against the judgement of acquittal passed by the Learned Additional Sessions Judge, 2nd Fast Track Court at Alipore District South 24 -Parganas in Sessions Trial No. 7 (4) 08 arising out of Sessions Case No. 48 (2) 07, which arose out of BGR Case No. 2209 of 2005.
(3.) THE assailed judgement was delivered on 28.02.2014 in which the Learned Trial Judge acquitted all the accused persons, who are now the respondent Nos. 1 to 5 before this Court in respect of the charge punishable under Section 376(2)(g) of the Indian Penal Code.;