SAKILA DEBBARMA, DHALAI TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BOTH the writ petitions were heard together on the prayer of learned counsel of both side since both the petitions involved identical fact and legal issues. This common judgment is therefore, passed, which shall govern both the cases.

(2.) FACTS necessary for the disposal of both the writ petitions may be summarized thus: -

(3.) IN course of inquiry, as it appears, the learned District Judge, North Tripura examined both the writ petitioners and on behalf of the writ petitioners, 8 other witnesses were examined and their statements have been recorded by the learned District Judge arraying them as First Party Witnesses (for short, 'FPW '). Those witnesses are FPW 2, Shri Abhimohan Deb Barma, FPW 3, Shri Baidyanath Deb Barma, FPW 4, Shri Kishore Kumar Deb Barma, FPW 5, Shri Monoranjan Deb Barma, FPW 6, Shri Upanada Deb Barma, FPW 7, Shri Nishikanta Deb Barma, FPW 8, Shri Dharmaroy Deb Barma and FPW 9, Shri Bidyut Deb Barma. All those witnesses were cross -examined on behalf of the respondents.