STATE OF TRIPURA Vs. SUNIL ORIA AND OTHERS

JUDGEMENT

(1.) In this appeal at the instance of the State, the judgment of learned Addl. Sessions Judge, West Tripura, Agartala passed in Sessions case No. S.T. 75(WT/A) of 2002 on 14-11-2006 is under challenge. By this impugned judgment, the learned trial Judge has acquitted all the nine accused persons from the offence of murder.

(2.) We have heard Mr. R. C. Debnath, learned Special Public Prosecutor appearing for the appellant-State. Also heard Mr. Somik Deb, learned counsel appearing on behalf of the respondent Nos.1 to 6 and Mr. P. Saha, learned counsel appearing on behalf of the respondent Nos.7, 8 and 9.

(3.) The appeal was heard in part on 28-11-11. On that day also, none represented respondent No. 7, namely, Sri Uttam Sutradhar. Hence, we requested Mr. P. Saha, learned counsel appearing for the respondent Nos.8 and 9 to also represent the aforesaid absentee accused i.e. the respondent No. 7. It was so because Mr. P. Saha is abreast with of all the facts of the case. We have also gone through the impugned judgment and the evidence proffered by the prosecution in the trial court.