ABJAL MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Learned Counsel for the petitioner Ms. A. Pal and also heard Learned P.P, Mr. Raju Datta appearing on behalf of the State-respondent.

(2.) This revision petition is filed under Sec. 397 read with Sec. 401 of Cr.P.C. challenging the order dtd. 24/1/2024 passed by Learned Sessions Judge, Gomati District Udaipur in connection with case No.ST 47 of 2022. By the said order, Learned Sessions Judge has framed charge against the petitioners namely Abjal Miah, Bahar Miah, Ayasha Khatun and Rahima Khatun under Sec. 498(A)/325/307/506/34 of IPC and also a separate charge is framed against another petitioner-accused namely Bahar Miah under Sec. 506 of IPC.

(3.) At the time of hearing, Learned Counsel for the petitioner submitted that from the materials on record, it appears that there is no evidence for framing of charge under 498(A)/325/307/506/34 of IPC against any of the petitioner-accused persons but the Learned Court below has wrongly framed the charge against the said petitioners, so, Learned Counsel prayed for setting aside the said order dtd. 24/1/2024 passed by Learned Sessions Judge, Gomati District, Udaipur.