STATE OF TRIPURA Vs. NIKHIL CH. DAS

JUDGEMENT

(1.) Heard Mr. Samrat Ghosh, learned Addl.P.P., appearing for the appellant, the State of Tripura and Mr. Raju Datta, learned counsel appearing for the respondents.

(2.) This is an appeal against acquittal. The facts of the case as elucidated by the learned trial Court are as follows:-

(3.) Based on that complaint, Agartala Women P.S. case No.129 of 2008 under Section 306/34 of IPC was registered against the respondents. The complaint was investigated and the investigating officer after conclusion of investigation submitted charge-sheet under Section 306/34 of IPC. Learned Sessions Judge framed charges against the respondents. During trial, prosecution examined as many as 10 witnesses and 16 documents were introduced to substantiate the charges. After conclusion of recording of evidence, the respondents were examined under Section 313 of Cr.P.C.