GOURANGA DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant application is filed by the petitioner under Section 5 of the Limitation Act for condoning the delay of 114 days in filing the connected appeal against the judgment and order dated 30.9.2010 passed by the learned Sessions Judge, Udaipur, South Tripura in ST 37 (S.T./U)/2009 whereby and whereunder the learned Sessions Judge acquitted the respondents 2 and 3 from the charges levelled against them under Section 302 read with 34 IPC.

(2.) The petitioner is the father of deceased Pooja Debnath (Das) who got married with respondent No.2, Chandan Das.

(3.) The petitioner has filed the connected appeal against the aforesaid judgment of acquittal under proviso to Section 372 read with Section 378 of Criminal Procedure Code, (hereinafter referred to for short as 'Code'), claiming to be a victim.