SOMNATH DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment and order of acquittal dated January 25, 2021 passed by the learned Additional Sessions Judge, 2ndCourt, Katwa in Sessions Trial no. 26 of 2016 arising out of Sessions Case no. 31 of 2015 acquitting the accused persons of the charges under Ss. 498A/306/302/34 of the Indian Penal Code, 1860.

(2.) Learned advocate appearing for the appellant submits that, the learned Trial Judge failed to take into consideration relevant facts and arrived at an incorrect finding of fact.

(3.) Learned advocate appearing for the appellant refers to the written complaint lodged by the father of the victim, being the prosecution witness (P.W.) No. 1. He submits that the victim used to inform P.W. 1 as to the torture being meted out to her. He refers to the contents of the written compliant.