Mr. S. Debnath vs None
2022 Latest Caselaw 764 Tri

                                        HIGH COURT OF TRIPURA
                                              AGARTALA

                                Crl.L.P 1 of 2022 in Crl.A. 09 of 2022

        For Petitioner(s)                            : Mr. S. Debnath, Addl.PP.
        For Respondent(s)                            : None.

                            HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                                     ORDER

12.08.2022

This is a leave petition under section 378(3) of the Cr.P.C, 1973 for granting

leave to file an appeal against the impugned judgment & Order of acquittal dated 07.09.2021

passed by Ld. Additional Sessions Judge, Gomati Judicial District, Udaipur, in case No.ST

40(GT/A) of 2017, whereby the Ld. Court has acquitted the accused person from the premises

of the charges under Section 341/325/307 of IPC.

Heard Mr. S. Debnath, learned Addl. PP for the state.

None appears for the respondent.

Having heard Mr. S. Debnath, learned Addl.PP for the state, this court is

inclined to grant leave to admit the connected appeal.

Accordingly, it is ordered.

In view of the above, the application for granting leave stands allowed and

disposed of.

JUDGE

Dipak