STATE OF TRIPURA Vs. SABUJ MIAH

JUDGEMENT

(1.) THE instant appeal under Section 378 of Cr. P.C. is filed against the judgment and order of acquittal dated 21.7.2005 passed by the learned Additional Sessions Judge, Sonamura, West Tripura in S.T. 29 (ST/S) 2003 whereby and whereunder the accused respondents were acquitted from the charges leveled against them under Sections 376/366/109/34 of the Indian Penal Code.

(2.) HEARD Mr. R. Datta, learned Amicus Curiae appearing for the accused respondents as well as Mr. A. Ghosh, learned Additional P.P appearing for the State appellant.

(3.) AFTER two days of recovery of the victim girl, P.W. 1, the father of the victim girl lodged ejahar to the Officer In -charge of the Sonamura P.S. stating, inter alia, the facts of kidnapping of his daughter by the accused. On the basis of the said complaint, Sonamura police station case No. 60 of 2001 was registered under Sections 366/34 IPC.