UNION TERRITORY OF TRIPURA Vs. MARFAT ALI

JUDGEMENT

(1.) THIS order governs this appeal and also Criminal Appeal No. 29 of 1956, both - of which are appeals against orders of acquittal, and have been preferred in the name of the Union Territory of Tripper (i. e, by the Government) under Section 417 (1) of the Criminal Procedure Code. This appeal arises out of a Sessions trial involving charges under Section 302 and some other sections of the IPC while the other appeal arises out of a case tried by a Magistrate of the left class for an offence under Section 403, IPC

(2.) A preliminary objection has been taken to the competency of both the appeals, and that objection consists of two points:

(3.) THIS appeal was preferred by Shri M. C. Das, an advocate of this Court, on the authority of a letter from the Judicial Secretary, which is reproduced below: