KAJAL MAJUMDER Vs. THE STATE OF TRIPURAM

JUDGEMENT

(1.) HEARD Mr. D.C. Roy, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned P.P. appearing for the State.

(2.) BY this petition filed under Section 397 read with Section 401 of the Cr.P.C., the judgment and order dated 30.05.2011 delivered in Criminal Appeal No. 08 of 2011 by the Addl. Sessions Judge, South Tripura, Belonia has been questioned.

(3.) ONE Dinesh Chakraborty (PW -6) lodged the written ejahar to the Officer -in -Charge, P.R. Bari police station, South Tripura disclosing that when he was travelling along with his nephew namely, Abhijit Chakraborty by a commander jeep bearing registration No. TR -03 -2429 from Barpathari market, the vehicle got slanted on the left side of the road at a place called, Pipariakhola (Shanikhola). The vehicle was driven by its driver with extreme speed. For the said accident, the passengers of the vehicle received injuries. PW -6 and his said nephew were injured and under treatment while he lodged the information.