CHHANA RANI DAS (KAR) Vs. DEBASISH NATH

JUDGEMENT

(1.) Deceased Janardhan Kar, a mason by occupation was a resident of Bangali Para in West Hawaibari within the jurisdiction of Teliamura police station in Khowai District.

(2.) On 7th October, 2016 at around 12.30 pm the deceased was walking along the Assam Agartala road for going to the house of his neighbor Bijay Rupini from Thangnaibazar. On the way, the offending vehicle carrying registration No TR-02-G-1573 hit him from behind and dragged him to a distance of about 100 meters and caused his instantaneous death. The deceased was brought to Teliamura Rural Hospital in a Fire-service vehicle where he was declared brought dead and the postmortem examination report confirmed that the death occurred due to injuries received from road traffic accident.

(3.) FIR dated 07.10.2016 was lodged by Sri Pradip Kumar Shome, an eye witness, and based on such FIR, Teliamura P.S. Case No. 2016/ TLM 0082 under Sections 279 and 304(Part II) IPC and Sections 183 and 184 MV Act was registered.