STATE OF TRIPURA Vs. KRISHNA PADA DAS

JUDGEMENT

(1.) Heard Mr. A. Ghosh, learned Addl. Public Prosecutor, appearing for the State applicant-appellant. Also heard Mr. S. Kar Bhowmik, learned counsel, appearing for the respondents.

(2.) By this petition, the State applicant-appellant has prayed for leave to file appeal, under Section 378(3) of the Code of Criminal Procedure (for short CrPC), against the judgment and order of acquittal, dated 23.12.2009, passed by the learned Assistant Sessions Judge, West Tripura, Agartala in Sessions Trial No. 76 (WT/A) 2007, whereby and where under the respondents were acquitted from the charge, brought against them.

(3.) The respondents have submitted their written objection against the prayer for leave to file appeal by the State.