ASHOK DATTA Vs. DHRUBA ACHARJEE

JUDGEMENT

(1.) Heard Mr. M. Kar Bhowmik, learned senior counsel appearing for the petitioner and Mr. D. Sarkar, learned Public Prosecutor, Tripura. Also heard Mr. D. Guha, learned counsel for the respondents.

(2.) This petition only under Section 482 of the criminal Procedure code has been filed by the injured challenging the order of acquittal recorded on 26.7.1996 by the learned Additional Sessions Judge, West Tripura, in Sessions Trial No. 82 (W.T./ A) of 1995.

(3.) On the basis of an information Airport Police registered the P.S. case No. 3(1)/90 under Section 341/325/340 against the respondents-accused No.1 to 6. Initially, on completion of investigation the police furnished the final report. But the learned Chief Judicial Magistrate instead of accepting the same ordered for re-investigation. After investigation, the Investigating officer furnished, chargesheet against the respondents accused under Section 341/325/326/307 I.P.C. The offence punishable under Section 307 being exclusively triable by the Court of session the case was committed and having framed charge the learned trial Court held the trial and on conclusion acquitted the accused respondents by the impugned order.