DIRECTOR C.B.I Vs. BHAGYA KALITA

JUDGEMENT

(1.) This appeal has been instituted by the Central Bureau of Investigation (CBI) with the leave of this Court, assailing the judgement and order of acquittal dated 22.07.2017 passed by the Court of learned Additional Sessions Judge No. 2, Kamrup (M), Guwahati, in connection with Sessions case No. 9/1999.

(2.) Heard Mr. R.K.Dev Choudhury, learned Assistant Solicitor General of India (ASGI), appearing for the appellant. We have also heard Mr. A.K. Bhattacharya, learned senior counsel assisted by Mr. B.K. Singh and Mr.D.K. Bhattacharya, learned counsel for the respondent no.1 as well as Mr. D.K.Mishra, learned senior counsel assisted by Mr. A. Shandilya, learned counsel for the respondent no. 2.

(3.) The facts and circumstances leading to filing of the present appeal may be briefly noticed as follows :-