STATE OF TRIPURA Vs. RAM BIR SINGH

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment of the Gauhati High Court, Agartala Bench dated 31.7.2003 in Criminal Appeal No.03 of 2001.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The prosecution case in brief is that on 8.7.1996, some police personnel of Dharmanagar Police Station led by Sub-Inspector of Police, Sri Kamal Kar Chowdhury, who is the informant in the FIR, passed through the Town Hall of Dharmanagar for law and order duty. In the course of doing their duty, some organizer of a function approached the informant complaining that some CRPF personnel had gate crashed their function and forcibly occupied the seats in the hall. They were asked to vacate the seats but they refused to do so. Thereupon, the informant entered the hall and managed to remove the said CRPF personnel from the Hall. However, they returned to the hall and occupied the rear side seats of the hall by evicting the ticket holders. This was reported again to the informant, who again drove them out. This time, there was some scuffling between the informant and the said CRPF personnel in which one of them dealt a blow over the left eye of the informant due to which the latter sustained serious injury. Thereafter, the said CRPF personnel left the hall, but after threatening the police personnel with due consequences.