Present vs For The
2021 Latest Caselaw 1063 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                          CR A 22 OF 2021
Present:
    For the appellant (s)     : Mr. S. Ghosh, Addl. P.P.

    For the respondent (s)    : None.

HON'BLE MR.JUSTICE ARINDAM LODH 08.11.2021 Order Heard Mr. S. Ghosh, learned Addl. P.P. appearing for the State-appellant.

This is an appeal under Section 378(1) of the Code of Criminal Procedure against the impugned judgment of acquittal dated 15.07.2020, passed by the learned Asstt. Sessions Judge, Khowai District, in case No.ST(T-2) 02 of 2018 acquitting the respondent-accused from the charge punishable under Sections 380/307 of IPC and under Section 27(1) of the Arms Act.

Admit.

Call for the records.

Issue notice upon the respondent-accused, returnable within 6(six) weeks.

Appellant-State shall take steps for service of notice upon the respondent-accused within 7(seven) days by registered post with A.D. List the matter on 20.12.2021.

JUDGE