(1.) Heard Mr. Samrat Ghosh, learned Addl. Public Prosecutor appearing for the State of Tripura-appellant and Mr. S. Bhattacharjee, learned counsel appearing for the respondents.
(2.) This criminal appeal under Sec. - 378(2) of the Code of Criminal Procedure is directed against the judgment and order of acquittal dtd. 6/5/2019 passed by the Ld. Additional Sessions Judge, Court No.5, Agartala, West Tripura, in case No. ST/T-1/14/2014.
(3.) The factual background of the case is that on 30/11/2012, Sri Maheshwar Das had lodged one written ejahar before the O.C of Ranirbazar P.S. alleging inter-alia that his daughter Smt. Rita Das deceased herein) was given marriage with Mithun Das @Mitan of Assampara giving all the articles as per his demand. After marriage another amount of Rs.50,000.00 was given for his business. Inspite of that, Mitan Das along with his parents and other family members used to torture his daughter. On the morning of 30/11/2012, at about 7.00am he got information that his daughter was admitted in GBP Hospital due to her illness. Immediately after getting the information, he along with others rushed to the GBP Hospital and found his daughter having several bleeding injuries on her head and she was not in a position to speak anything. After a while, she was declared dead by the attending doctor. Thus, it was alleged in the ejahar that Rita Das was killed by her husband and other family members under conspiracy.