DEBENDRA CHANDRA NATH; SATYENDRA NATH; JITENDRA NATH; HARENDRA NATH; DWIJENDRA NATH; DINESH CHANDRA NATH @ SRI BABU NATH; DIPAN NATH ALIAS SRI SHIBAN NATH; UTTAM NATH; BARINDRA NATH Vs. RAKESH CHANDRA NATH

JUDGEMENT

(1.) By this application the petitioners have urged this court to review its judgment and order dated 1.07.2015 delivered in CRP No. 62 of 2013.

(2.) Mr. K.N. Bhattacharjee, learned senior counsel appearing for the petitioner has submitted that the finding that has been returned by the said judgment and order dated 01.07.2015 would require revisit in view of the judgment and order dated 01.07.2005 delivered in GR 288/2004. Had that been produced in the evidence, contention of the petitioner as to the possession over the suit land would have been established inasmuch as by the said judgment while acquitting the petitioner from the charges under Sections 457/506/427/34 of the IPC, the trial court, the court of the Judicial Magistrate, Dharmanager Tripura has observed as under :

(3.) The petitioner for placing the said judgment and order dated 1.07.2005 delivered in Case No. GR 288/2008 has filed the interlocutory application being IA 417/2015 for acceptance of the same "as additional evidence in this review petition". As contemplated that reference would be made to the said judgment and order dated 01.07.2005, Case No. IA 417/2015 has been taken up with the review petition for disposal by a common order.