MANTOSH SINHA Vs. ANIMA SINHA AND ORS.

JUDGEMENT

(1.) THIS appeal against acquittal is directed against judgment and order dated 29.09.2012 passed by the learned Sessions Judge, North Tripura, Kailashahar in Criminal Appeal No. 16(2) of 2012, whereunder the learned Sessions Judge set aside the judgment and order of conviction and sentence dated 30.05.2012 passed by the learned Chief Judicial Magistrate, North Tripura, Kailashahar in case No. C.R. 112 of 1998.

(2.) HEARD learned counsel, Mr. S. Dutta for the appellant, learned counsel, Mr. H.K. Bhowmik for the respondent Nos. 1 and 2 and learned P.P., Mr. A. Ghosh for the respondent No. 3.

(3.) COGNIZANCE was taken on the basis of the police report and in due course evidence of the complainant and two other witnesses were recorded before charge and considering the evidence before charge adduced by the complainant, learned Chief Judicial Magistrate framed charges under Sections 468, 471 read with Section 34 of IPC against both the accused -respondents to which they pleaded not guilty and claimed to be tried.