STATE OF TRIPURA Vs. KRISHNA NAG

JUDGEMENT

(1.) Heard Mr. R.C. Debnath, learned Special P.P. appearing for the State-Appellant. Also heard Mr. S. Datta Chowdhury, learned Court appearing for the Respondents.

(2.) By this appeal filed under Section 498(A)/109 of the Indian Penal Code (hereinafter called 'IPC'), the State as Appellant has challenged the judgment and Order, dated 30.09.2002 passed by the learned Chief Judicial Magistrate, South Tripura, Udaipur in G.R. Case No. 84/2001 (R.K. Pur P.S. Case No. 81/2001) under Section 498(A)/109 IPC, thereby acquitting the Respondents from the liability of the charge framed under Section 498(A)/109 IPC.

(3.) The prosecution case, in brief, may be stated as follows: