KARTIK MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Biswas, learned counsel appearing for the appellant. Also heard Mr. K.K. Parasar, the learned Addl. Public Prosecutor, Assam.

(2.) This is an appeal under Sec. 374 of the Code of Criminal Procedure against the judgment dtd. 23/3/2023 passed by the learned Special Judge, Bongaigaon, Assam in Special (P) Case No.13(BGN) of 2021.

(3.) On 4/11/2020, the informant lady had alleged that on 26/10/2020 at about 8 P.M., while her daughter along with her friend was at the house of Gopal Biswas, the appellant came in and pressed her cheeks. The young girl tried to run away but the appellant slapped her.