BHANUMATI DEVI NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. M. Kar Bhowmik, learned Sr. Counsel assisted by Mr. S. Kar Bhowmik for the petitioner. Also heard Mr. D. Sarkar, learned Public Prosecutor for the State.

(2.) The order dated 19-5-2001 passed by the learned Asstt. Sessions Judge, Court No. 2, West Tripura, Agartala in S. T. 166 (W. T./A)/90 has been put under challenge by way of the present criminal revision under Section 397/401, Cr. P.C. by the accused petitioner Smt. Bhanumati Devi (Nath).

(3.) The gist of the case which led this criminal revision petition filed by the petitioner could be precisely narrated as under :-