SUBRAJYOTI PAUL Vs. BIJOY SARKAR

JUDGEMENT

(1.) Leave Granted.

(2.) This appeal under Sec. 378 of Cr.P.C. is preferred challenging the judgment and order of acquittal dtd. 12/7/2024 delivered by Learned Additional CJM, West Tripura, Agartala in connection with case No. N.I. No.122 of 2016. By the said judgment, Learned Trial Court acquitted the respondent-accused under Sec. 138 of N.I. Act.

(3.) Heard Learned Counsel Mr. Suman Bhattacharjee appearing on behalf of the appellant and also heard Learned Counsel, Mr. Sayantan Talapatra appearing on behalf of the respondent-accused. Further heard Learned Addl. P.P., Mr. Rajib Saha appearing on behalf of the respondent-State.