GUNENDRA CHOUDHURY Vs. SUMAN DEBNATH AND ORS.

JUDGEMENT

(1.) THE instant petition is filed by the petitioner informant against the judgment and order dated 17.07.2007 passed by the learned Addl. Sessions Judge, West Tripura, Khowai in ST (WT/K) 25 of 2007 whereby and whereunder the learned Addl. Sessions Judge acquitted all the accused respondents.

(2.) HEARD Mr. D. Bhattacharji, learned counsel appearing for the petitioner as well as Mr. N. Das learned counsel appearing for the accused respondents. Also heard Mr. R.C. Debnath, learned Addl. PP for the State.

(3.) IT is further stated that the informant purchased 10 (ten) gandas of Nal land from Late Nitai Debnath on payment of Rs. 45,000/ - but said Nitai Debnath did not execute the registered deed of sale. The accused persons, being the relatives of Nitai Debnath, caused fire in his houses with a view to dispossess him from his dwelling hut and hence this case.