THE STATE OF TRIPURA Vs. RANJIT DEBBARMA

JUDGEMENT

(1.) This petition by the State is directed against the order dated 19.01.2015 passed by the learned Additional Sessions Judge, West Tripura, Agartala in case No. S.T.159 of 2004 whereby he rejected the application filed by the prosecution for permitting into file additional charge -sheet and framing charges against the respondent Ranjit Debbarma under Ss. 148/149/307/326/302/120B/109/121/121A of the Indian Penal Code (IPC) read with Sec. 27 of the Arms Act.

(2.) The facts leading to the filing of this petition are that on 14.11.1999 an extremely unfortunate incident took place at Panchabati market under the Sidhai Police Station. At about 6 p.m. 20/25 terrorists armed with sophisticated weapons came to the Panchabati market and started rioting. They murdered as many as 18 persons in cold blood. Thereafter, these persons caused grievous hurt to 11 persons and kidnapped 5 persons from the spot.

(3.) This case was registered as Sessions Trial 159 of 2004. In the charge -sheet filed in the case, 10 persons were shown to be accused out of which 7 were apprehended and 3 were declared to be absconders. The 7 charge -sheeted persons were (i) Arun Debbarma, (ii) Nandi Kumar Debbarma, (iii) Dulal Pandey, (iv) Ashok Debbarma, (v) Subodh Debbarma, (vi) Sudhan Debbarma, and (vii) Binoy Debbarma. They were charged for the following offences: - -