TAPAN MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This revisional application under Section 397 read with Section 401 of CrPC is directed against judgment and order of conviction and sentence dated 15.12.2006 passed by learned Addl. Sessions Judge, West Tripura, Agartala(Court No.2) in Criminal Appeal No.76(4) of 2005, whereunder the learned Addl. Sessions Judge upheld the judgment and order of conviction and sentence dated 22.11.2005, passed by learned Judicial Magistrate, First Class, Agartala, West Tripura in case No.G.R.234 of 2001.

(2.) Heard learned senior counsel, Mr. A.K. Bhowmik, assisted by learned counsel, Mr. R. Dutta for the petitioner and learned Addl. P.P., Mr. R.C. Debnath for the State respondent.

(3.) Prosecution case is that on 19.03.2001 at evening time at about 1930/1945 hrs, one Abhishek Paul aged about 14 years, a student of Class IX was returning to his house riding a bicycle from the house of his private tutor through the public road running between Ker Chowmuhuni to Fire Brigade Chowmuhuni of Agartala city, namely G.T. Road and at that time a police truck vehicle, bearing registration No.TR-01-A-1156, passing through the road with high speed from Ker Chowmuhuni direction to Fire Brigade Chowmuhuni direction, knocked down Abhishek from backside and as a result Abhishek sustained severe injuries on his person and the local people of the neighbourhood immediately shifted him to IGM Hospital wherefrom he was taken to G.B. Hospital and at G.B. Hospital he was declared dead.