LAWS(TRIP)-2022-4-5

ADITI KAR Vs. STATE OF TRIPURA

Decided On April 28, 2022
Aditi Kar Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) Heard Mr. I. Chakraborty, learned counsel appearing for the appellant as well as Mr. BN Majumder, learned senior counsel assisted by Mr. R. Saha, learned counsel, appearing for the respondent 2. Also, heard Mr. S. Debnath, learned Additional PP appearing on behalf of the respondent no. 1.

(2.) This appeal arises out of the judgment and order of acquittal dtd. 3/2/2021 passed by learned Sessions Judge, Gomati Judicial District, Udaipur in connection with case No. S.T. 39 (GT/U) of 2016.

(3.) The prosecution case, as projected by the learned Sessions Judge, is as under: