PROMODE CHANDRA DEY Vs. STATE

JUDGEMENT

(1.) THIS revision petition in the form of a second appeal has been filed by the petitioner Promode Chandra Dey, against the rejection of his appeal on 18.5.58 T.E. by their Lordships of the High Court of Judicature at Tripura. The appeal was filed against his conviction and sentence of R.I. for life under Section 302/34 Penal Code passed by the Sessions Judge of Agartala on 10.2.58 T.E.

(2.) AN objection was raised by the Government Advocate that this petition was not entertainable by this Court on the ground that the Judicial Committee of the Privy Council to which the petition laid and filed then, has already been abolished. On 6.3.50 the Hon'ble Judicial Commissioner for Tripura passed the order on this petition as follows:

(3.) SECTION 8 of the above Act (order?) runs thus: Civil and Criminal jurisdiction of the Court of the Judicial Commissioner save as otherwise provided by this order or any other law for the time being in force, the Court of the Judicial Commissioner shall be the highest Civil and Criminal Court of appeal and revision for Tripura.