NIKUNJA DAS Vs. DILIP MAJUMDER

JUDGEMENT

(1.) Heard Mr. A. Sengupta, learned counsel appearing for the appellant. Also heard Mr. S. Lodh, learned counsel appearing for the respondent No.1 and Mr. S. Debnath, learned Special P.P. appearing for the respondent No.2, the State of Tripura.

(2.) This appeal filed under Section 397 read with Section 401 of the Cr.P.C. arises from the judgment and order of acquittal dated 21.07.2015 delivered in Crl. Appl. No.46(3) of 2013 by the Additional Sessions Judge, Court No.2, West Tripura, Agartala.

(3.) By the said judgment and order, the appellate court has set aside the judgment and order dated 25.07.2013 of conviction and sentence, delivered in Case No.NI 23 of 2011 by the Addl. Chief Judicial Magistrate, West Tripura, Agartala, hereinafter referred to as the trial court.