GOURANGA DEBNATH Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) In the instant appeal, challenge is to the judgment dated 30.09.2010 in ST 37(ST/U)/2009 passed by the learned Sessions Judge, South Tripura, Udaipur wherein the learned Sessions Judge acquitted the accused-respondents, Chandan Das and Nimai Das from the charges leveled against them under Sections 498(A)/304(B) and 302 IPC.

(2.) Heard Mr. S Kar Bhowmik, learned counsel for the appellant, father of the victim and Mr. Somik Deb, learned counsel for the accused-respondents. Also heard Mr. RC Debnath, learned Addl. PP for the State.

(3.) The prosecution story before the learned trial court was, inter alia, as follows:-