STATE OF TRIPURA Vs. KHOKAN BHOWMIK

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 24.01.2002, passed by the learned Additional Sessions Judge, Court No. 2,WestTripura, Agartala, in S.T. 182 (WT/ A) of 1997. By the impugned judgment and order, the learned Additional Sessions Judge, acquitted the accused persons from the charges under Sections 498A, 306 and 304B of the Indian Penal Code.

(2.) I have heard Mr. R.C. Debnath, learned Special Public Prosecutor appearing for the State-Appellant and Mr. P.K. Biswas, learned Counsel appearing for the Respondents.

(3.) The prosecution case, as revealed at the trial, may, in brief, be stated as follows: