N.K.Sen, J. - (1.) This Rule is directed against an order of acquittal of the opposite parties who were tried on various charges by Shrj K.M. Das, Assistant Sessions Judge, Midnapore and a Jury.
(2.) Before the facts giving rise to the trial of the opposite parties are stated, it is necessary to refer to two preliminary points of objection raised by Mr. N.K. Basu on behalf of the opposite parties regarding the maintainability of the present application of the complainant.
(3.) The first point raised is that the application Is barred by limitation or in any event has been moved beyond the period which is allowed under the recognised custom prevailing in the High Court in revision cases. The second point raised is that the application upon which the present Rule was issued is not supported by any affidavit.;