SUBHASH KARMAKAR; JHANTU GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Kar Bhowmik, learned counsel appearing for the petitioners as well as Mr. A. Ghosh, learned Public Prosecutor appearing for the state.

(2.) This court is confronted with an unusual circumstance. It appears from the record that most of the testimonies are devoured by termites and mostly unreadable. Mr. Kar Bhowmik, learned counsel appearing for the petitioners has submitted that this proceeding is pending since 02.11.1985.

(3.) By the judgment and order dated 31.05.2001 delivered in G.R.No.1931/1985, the Chief Judicial Magistrate, West Tripura, Agartala, framed the charge under Sections 326 and 148 of the IPC against the five accused persons, including the petitioners.