STATE OF TRIPURA Vs. HARADHAN MAJUMDER

JUDGEMENT

(1.) This appeal under Section 378, Code of Criminal Procedure is filed by the State Appellant against the judgment and order of acquittal dated 23.9.2004 passed by the learned Additional Sessions Judge, West Tripura, Agartala in ST 178(WT/S)/1994 whereby and whereunder the Respondents herein, husband and mother in law of the victim respectively, were acquitted from the charges leveled against them under Sections 302/498(A)/201/ 34, IPC.

(2.) Heard Mr. A. Ghosh, learned Addl. P.P. appearing for the State Appellant and Mr. A.L. Saha as well as Mr. J. Paul, learned Counsel for the Respondents.

(3.) The background of the prosecution case, in a nutshell, is as follows: