TUTIUR RAHAMAN Vs. MOIN UDDIN AND ORS.

JUDGEMENT

(1.) This is an appeal by the victim under proviso to Sec. 372 of the Cr.P.C., against the order of acquittal dated 18.03.2013 delivered in S.T.30(NT/D) of 2012 passed by the learned Assistant Sessions Judge, North Tripura, Dharmanagar.

(2.) Heard Mr. D.C. Roy, learned counsel appearing for the appellant. Also heard Mr. A. Ghosh, learned P.P. appearing for the respondent State.

(3.) The respondent No. 1 has been acquitted by the impugned order of acquittal from the charge of committing rape punishable under Sec. 376(1) of the IPC. The prosecution against the appellant was initiated by lodging a complaint in the court of the Sub -Divisional Judicial Magistrate, Dharmanagar, North Tripura, on 09.06.2011. The said compliant was sent to the concerned police station i.e. Churaibari Police Station for investigation by the said Court and accordingly a case being Churaibari P.S. Case No. 18 of 2011, under Ss. 376/493/417 of IPC was registered and taken up for investigation.