SWAPNA BEGAM Vs. MD. NURUL KHA

JUDGEMENT

(1.) This appeal under Sec. 372 of Cr.P.C. is preferred by the appellant-victim Swapna Begam challenging the inadequate order of conviction and sentence dtd. 25/4/2024 delivered by Learned Additional Sessions Judge, North Tripura, Dharmanagar in connection with case No. Crl. A. No.12 of 2023. By the said judgment and order of conviction and sentence, Learned Appellate Court has modified the order of conviction and sentence dtd. 8/12/2023 delivered by Learned Chief Judicial Magistrate, North Tripura, Dharmanagar in connection with case No.PRC(WP)/124/2022.

(2.) Heard Learned Counsel Mr. Jayanta Majumder appearing on behalf of the appellant-victim and also heard Learned Counsel, Mr. Arjun Acharjee along with Learned Counsel, Ms. Sudipta Chaudhury appearing on behalf of the respondent-accused persons. Learned Addl. P.P., Mr. Rajib Saha has appeared on behalf of the State.

(3.) For the sake of convenience, let us reproduce herein below the relevant provision of Sec. 372 of Cr.P.C. which provides as under: