PROMOD RUDRAPAUL Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS revisional application under Section 397 read with Section 401 of Cr.P.C. is directed against judgment and order dated 18.05.2007, passed by learned Addl. Sessions Judge, Kamalpur, North Tripura, now Dhalai District in connection with Criminal Appeal No. 4 of 2007.

(2.) HEARD learned counsel, Mr. A. Bhowmik for the petitioner and learned P.P., Mr. A. Ghosh for the State respondent. No representation on behalf of respondent No. 2.

(3.) IN course of trial, prosecution examined 10 witnesses including the victim -informant Prasanna Rudra Paul (PW 1) and two other injured, i.e. the present petitioner, Pramod Rudra Paul (PW 6) and Smt. Bani Rudra Paul (PW 7). After closure of the prosecution evidence, the accused persons were examined under Section 313 of Cr.P.C. and in their turn they adduced no defence evidence.