BANTI DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The present appeals arise out of the judgment and order of acquittal dated 12.05.2017 passed by the learned Additional Sessions Judge, Sonamura, West Tripura District (now Sepehajila District) in case No. Sessions Trial 10(WT/S) of 2013.

(2.) Out of the two appeals, the first one has been filed by Smt. Banti Dey being the complainant and the second one has been preferred by the State of Tripura. The appellants have urged to reverse the finding of acquittal returned by the learned Addl. Sessions Judge.

(3.) The prosecution case as projected by the learned Additional Sessions Judge is reproduced here-in-below:-