STATE OF TRIPURA Vs. RAHIM MIAH

JUDGEMENT

(1.) The instant appeal is directed against the judgment and order of acquittal, dated 30.9.2010, passed by the learned Additional Sessions Judge, Belonia, South Tripura in S.T. 45(ST/B) 2010 whereby and whereunder the learned Addl. Sessions Judge considering evidences on record acquitted the accused respondent from the charges levelled against him under Sections 376(1) and 302 IPC.

(2.) Heard Mr. D. Sarkar, learned P.P appearing for the State appellant. None appears for the accused respondent.

(3.) Upon going through the records and as proposed by this Court and as agreed to by Mr. Sarkar, learned P.P., the instant criminal appeal is taken up for final disposal at this order stage.