Lilamoy Ghosh, J. - (1.) The petitioner tenant made a complaint that the landlady O.P. 1 and the Opts. 2 to 5 caused disturbance in the supply of water. A case was started, being G.R. Case No. 3525 of 1973 under section 430 of the I.P.C.
(2.) By his order - dated 8.9.81, the learned Judicial Magistrate, Alipore acquitted the accused O.Ps.
(3.) This revisional application is directed against that order of acquittal.;