NISHI KANTA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE petitioner in the instant revision petition questioned the judgment dated 2.9.2002 passed by the learned Additional Sessions Judge (Court No.2), West Tripura, Agartala in ST 34 (WT/A)/02 whereby the learned Addl. Sessions Judge acquitted the accused persons, respondents No.2 to 13 in this petition from the charges leveled against them under Section 148 of the Indian Penal Code (for short 'IPC') and under Section 436 read with Section 149 of the IPC.

(2.) HEARD Mr. S.Dutta, learned counsel for the petitioner. Also heard Mr. D.Sarkar, learned Public Prosecutor appearing for the respondent State and Mr. S.Chakraborty, learned counsel for the respondents No.2 to 13.

(3.) ON the other hand, Mr. Sarkar, learned Public Prosecutor submits that the State never considers the political colour of the citizen while examining any judgment of the court and even in practical field also. As in the instant case the authority found nothing to be interfered with by the High Court in the judgment of the learned Addl. Sessions Judge, did not prefer any appeal.