CHITTA SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. P. K. Biswas, learned counsel, appearing for the petitioner as well as Mr. R.C. Debnath, learned Special Public Prosecutor, representing the respondent-State, Tripura.

(2.) BY this application, the petitioner, who is a convict in G.R Case No.1067/1996, has challenged the judgment and order, dated 31.07.2003, passed by the learned Additional Sessions Judge, West Tripura, Agartala in Criminal Appeal No.52(3)/2001.

(3.) DURING the course of investigation, police prepared Inquest Report, forwarded the dead body for Post-mortem Report and examined the witnesses connected with the case. The offending vehicle was sent to the Motor Vehicle Inspector for its examination. At the close of the investigation, Police, after obtaining Autopsy Report, submitted charge sheet, against the petitioner and the learned Chief Judicial Magistrate took cognizance of this offence under Section 279 and 304(A).