PRADIP SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 05. 10. 2002 passed by the learned Additional Sessions Judge, West Tripura, Agartala in Sessions Trial No. 112 (WT/a) of 2001.

(2.) THE prosecution case, in brief, may be stated as follows :-

(3.) ON receipt of the FIR, police registered a case under Sections 498 (A)/326/307 IPC and launched investigation into the case. During investigation, police recorded statement of the witnesses, prepared sketch map, seized a kerosene can and collected post mortem examination report. At the end of the investigation, police submitted charge-sheet under Sections 498 (A) and 302 of IPC.