PRADIP SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Sinha, learned counsel appearing for the appellant as well as Mr. S. Debnath, learned Addl. P.P. appearing for the State-respondent.

(2.) The relevant facts and background of the prosecution, case, as depicted by the learned Trial Court are as follows:-

(3.) Having gone through the materials surfaced in the charge-sheet as well as considering the submissions of the learned counsel for the parties to the lis, the learned Trial Court had framed the charges under Section 498A of IPC and under Section 304B, read with section 34 of the IPC against the four accused persons, namely:-