RONGON MUKHOPADHYAY,J. - (1.) No one appears for the petitioner or for the respondent nos. 2 to 10. However, Mr. Ravi Prakash, learned A.P.P. is present for the State.
(2.) As this case is pending since the year 2005, the same is being disposed of based on the materials available on record.
(3.) This application is directed against the judgment dated 28.04.2005 passed by the learned Additional Sessions Judge, FTC, Rajmahal in Sessions Case No. 172 of 2002 arising out of Rajmahal P. S. Case No. 73 of 2000 corresponding to G.R. No. 162 of 2000 whereby and where-under the opposite party nos. 2 to 10 have been acquitted from the charges levelled against them.;