EARSHED ALI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Raju Datta, learned counsel appearing for the applicant as well as Mr. A. Roy Barman, learned Addl. P.P. appearing for the State.

(2.) Mr. Datta, learned counsel appearing for the applicant has submitted that reading of the FIR would show that there is no material against the applicant, even, his name has not figured in the FIR.

(3.) On the contrary, the informant [the son of the victim] has stated that only two persons, not the applicant, could be linked by his mother [the victim] with the crime.