LIPIKA DEB Vs. RAJESH DEY

JUDGEMENT

(1.) Heard Ms. R. Purkayastha, learned counsel appearing for the appellant and also heard Mr. S. Pal, learned counsel appearing for the respondents.

(2.) The instant appeal has been preferred by the appellant to challenge the judgment dtd. 13/3/2020 passed by the learned Chief Judicial Magistrate, North Tripura, Dharmanagar passed in CR(IPC) No.02 of 2018 whereby the learned trial Judge acquitted the respondents No.1 to 6 under Sec. 498A of IPC.

(3.) Brief facts are as under :