RANJIT SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. D.C. Saha, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned P.P. appearing for the state.

(2.) This revision petition, filed under Section 397 read with Section 401 of the Cr.P.C. is directed against the judgment and order dated 17.07.2013 delivered in Criminal Appeal No.12 of 2013 by the Addl. Sessions Judge, North Tripura, Dharmanagar. By the said judgment, the appellate court affirmed the judgment of conviction dated 17.05.2013 delivered in case No.GR 67 of 2011 by the Judicial Magistrate, First Class, Kanchanpur, North Tripura.

(3.) The genesis of the prosecution is rooted in the written ejahar filed by one Paromita Sarkar on 16.05.2011, disclosing that when she was attending a marriage ceremony of one close relative on 14.05.2011, the accused person namely, Sri Ranjit Sarkar, the petitioner herein, outraged the modesty of her daughter, the name withheld for protecting her identity. When the victim raised alarm, the son-in-law of the informant, resisted the accused person. The accused pushed him to the down gradient of the land. As a result, Sri Prahllad Sarkar, the son-in-law had suffered serious bone injury. After hearing the hue and cry, local people rushed to the place of occurrence. But the accused person fled away from that place taking advantage of the darkness. But before leaving the place of occurrence, the accused person threatened her daughter that she would be 'raped'. The delay in filing the ejahar has been explained as the informant was busy for treatment of her son-in-law.