AISHA SHAIKH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is against the Order No. 18 dated September 21, 2020 passed by the learned Additional District and Sessions Judge, Fast Track Court, Sealdah, South 24-Parganas in Sessions Trial No. 03(02) of 2020.

(2.) By the impugned order, the learned Trial Judge was pleased to hold that since the evidence of the prosecution remained inadmissible in view of the prosecution witnesses not being made available for cross-examination, the case was of no evidence and therefore acquitted the accused under Sec. 232 of the Code of Criminal Procedure.

(3.) The Sessions trial emanated from the first information report dated October 11, 2017 under Ss. 366/323/506 of the Indian Penal Code, 1860 and Sec. 25(1B)(a) of the Arms Act, 1959.