S. Talapatra, J. - (1.)Heard Mr. P.S. Roy, learned counsel appearing for the appellant [the state] as well as Mr. P. Majumder, learned counsel appearing for the accused-respondent.
(2.)This is an appeal under Sec. 378 of the Cr.P.C. from the order of acquittal dtd. 7/12/2015 delivered in S.T. 06 (ST/B) of 2007 by the Sessions Judge, South Tripura, Belonia.
(3.)The genesis of the prosecution is rooted in the written complaint filed by one Sakuntala Saha (Majumder) disclosing that on 15/6/2006 at about 4.30 in the afternoon, his brother Gautam Saha, the respondent herein with intention to murder his mother, Shobharani Saha and two sisters, Pritikana Saha and Diptikana Saha entered in the premises with the sharp edge iron rod and hit on his mother. Instantaneously, she was taken to the GBP hospital for saving her life. In terms of the said complaint, Belonia P.S. Case No.61/06 under Sec. 326/307 of the IPC was registered and taken up for investigation.
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