PRANJIT NAMASUDRA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant petition is directed against the order dated 05.03.2018 of the learned Addl. Sessions Judge, Unakoti Judicial District at Kamalpur passed in ST (T-I) 04 of 2018 which reads as under: "Ld. I/C Addl. PP is present. Accused Sri Pranjit Namasudra on bail is present alongwith his engaged counsel Mr. Anupam Datta. Today the case is fixed for DC/FC. Prima facie having been found charge US 447/324/307 of IPC has been framed against the accused person in separate sheet of paper. The contents of the charge is read over and explained to the accused to which he pleaded not guilty and claimed to be tried."

(2.) On the same day, the learned trial judge framed the following charges against the accused:

(3.) The accused petitioner has challenged the order dated 05.03.2018 as well as the charges framed against him on the following grounds: