JITENDRA ALIAS JATINDRA DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Deb, learned senior counsel spearing on behalf of the Appellants and Mr. D. Sarkar, learned P.P. appearing on behalf of the Respondents.

(2.) This appeal has been preferred against the judgment, dated 27.08.2002, of the Learned Single Judge of this Bench passed in Civil Rule No. 220 of 1993 by which the writ petition, filed by the Appellant for issuing direction to the Respondents to pay adequate compensation in connection with the death of his son Sudhir Debnath due to injury having been sustained while in police custody alleging that his said son had been murdered in the custody, was dismissed.

(3.) There is no dispute in respect of the following facts: