STATE OF TRIPURA Vs. APU PAL

JUDGEMENT

(1.) In the instant appeal, challenge is to the judgment dated 27.1.2003 in Criminal Appeal No. 15(1)/2002 passed by the learned Additional Sessions Judge, Court No. 2, West Tripura, Agartala whereby and where under the learned Addl. Sessions Judge acquitted the accused Shri Apu Pal, Respondent herein setting aside the judgment of his conviction under Section 498A of the Indian Penal Code (for short 'the Code') and order of sentence of simple imprisonment for a term of one year dated 15.2.2002 passed by the learned Judicial Magistrate Ist Class, Agartala, West Tripura in G.R. 645 of 1997.

(2.) Heard Mr. D. Sarkar, learned Public Prosecutor, assisted by Mr. RC Debnath, learned Counsel for the State Appellant and Mr. AK Bhowmik, learned senior counsel, assisted by Mr. R. Dutta, learned Counsel for the accused-Respondent.

(3.) The prosecution story before the learned trial court was, inter alia, as follows: