STATE OF TRIPURA Vs. PRADESH ROY

JUDGEMENT

(1.) I have heard Mr. A. Ghosh along with Mr. P. Bhattacherjee, learned Addl. P.P, for the Appellant and also heard Mr. S. Datta, learned Counsel appearing for the Respondents.

(2.) The State is the Appellant in this case. The appeal has been preferred against the judgment and order dated 13.2.2007 passed by the learned Session Judge, North Tripura, Kailashahar in ST 12(NT/K)/1999 acquitting the Respondents from the liability of charges under Section 306/498A, IPC.

(3.) The prosecution story is that one Harendra Chandra Dey of Rajnagar, Fatik Roy P.S., reported that on 17.6.1998 at about 2.00 p.m. he learnt that his third daughter namely, Namita Roy, w/o accused Respondent No. 1, expired at Kumarghat rural Hospital. His daughter was married with the accused Respondent No. 1 in the year 1994 and after solemnization of marriage, she was subjected to torture by the Respondent Nos. 1 and 2 and he suspected that this untimely death of her daughter was due to such physical torture. The said information was registered in the general diary book of the police station and the same was entered as G.D. entry No. 514 dated 17.6.1998. The police started investigation under Section 157(1) of the Code of Criminal Procedure.