RATAN KUMAR DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant revision petition is filed by Sri Ratan Kumar Das, the petitioner, challenging the order dated 30-1-2013 passed by the learned Additional Sessions Judge, Court No. 4, West Tripura, Agartala in case No. S. T. 14 of 2012, whereby and whereunder the learned Addl. Sessions Judge rejected the prayer for adjournment of the P.W.S. namely Ranjit Das, Manna Das and Bimal Roy.

(2.) Heard Mr. R. Datta, learned counsel appearing for the petitioner as well as Mr. D. Sarkar, learned Public Prosecutor appearing for the State Respondent. Also heard Mr. H. Debnath, learned counsel appearing for the accused-respondents.

(3.) The brief facts of the case are that on 25-9-2010, the petitioner who described him as petitioner, (hereinafter referred to as petitioner) submitted a written complaint addressing to O/C, Amtali PS stating, inter alia, that his son Tutan Das left his house in the evening of 24-9-2010, but did not return to home. Thereafter, all of a sudden, at about 3 a.m. that night the police personnel came to his house and reported that his son Tutan was murdered by some miscreants and his dead body was left by those miscreants to the jungle situated behind the Ramthakur temple at Ramthakur para. It is also stated that on 22-9-2010, there was a hot altercation between his son and the some villagers namely Gurupada Biswas, Biswajit, Anil Majumder, Manik Majumder, Sujit Biswas and Amar Dey, who had also threatened to kill his son with dire consequences and for which he strongly suspected the above noted persons for murdering his son. On the basis of the aforesaid complaint, a specific police case being Amtali PS case No. 96/10 under Sections 302/34 of IPC was registered against the aforesaid suspected persons and finally, upon investigation the police has filed the charge-sheet against the aforesaid six accused.