APU RANI DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant appeal is directed by Smt. Apu Rani Das, the appellant herein, against the judgment and order of acquittal dated 10.07.2018, passed by the learned Sessions Judge, Gomati District, Udaipur in connection with Case No.S.T.40(GT/U) of 2015.

(2.) The prosecution case was launched against the accused-respondents herein, namely, Rakesh Saha, Hari Sadhan Majumder, Manik Dey, Subrata Dey and Nantu Gope on the basis of a suo motu complaint lodged by one Kamal Debnath, Asstt. Sub-Inspector of Police of R.K.Pur P.S. on 16.02.2014. In the complaint, it is stated that on 16.02.2014 at 07:15 hours while he along with other police personnel were performing mobile duty at Gokulpur side at that time they received information from the Police Station that one dead body was lying at Kathaltali Bazar. Accordingly, he himself along with staff went there and found one unknown male dead body aged about 35 years lying at Kathaltali Bazar with multiple injuries. On preliminary inquiry the complainant found that several persons were involved to cause grievous injuries on the person of the deceased.

(3.) Upon receipt of the said complaint the Officer-in-Charge of R.K. Pur P.S. had registered the said complaint being FIR No.23/2014, under Sections 302/120B of IPC. Investigation was carried on. During investigation the investigating officer recorded the statements of available witnesses under Section 161 of CrPC. After completion of investigation the investigating officer (PW-25) submitted charge-sheet against the accused-respondents under Sections 302/120B of IPC.