TOMEJ ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel for the appellant. Also heard Md. Alamgeer, learned counsel representing the private respondents. I have also heard Mr. D. Das, learned Addl. PP, Assam.

(2.) This appeal is against the judgement of acquittal dated 18/06/2013 of the learned Sessions Judge, Barpeta in Sessions Case No. 157/2011. By the said judgement, the accused persons/respondents have been acquitted from the charges under Section 498A/304(B)/302/34 IPC. According to Mr. A.R. Sikdar, learned counsel for the appellant that the learned trial Court has committed manifest error in fact and law in acquitting the respondents in the present appeal. On the other hand, Mr. Alamgeer, learned counsel for the accused persons/respondents submits that there being absolutely no material/evidence against the accused persons, the learned trial Court has rightly acquitted them and thus the impugned judgement needs no interference.

(3.) I have considered the submissions made by the learned counsel for the parties and have also perused the entire evidence on record.