BANKA CHANDRA LASKAR Vs. SHYAMA CHANDRA CHOWDHURY

JUDGEMENT

(1.) THIS revision petition has arisen from the rejection of the accused's (Banka Chandra Laskar) appeal filed against his conviction and sentence for offences committed under Sections 325/447, Penal Code, by the Sadar Magistrate on 29.12.58 T.E. The High Court of Tripura was then the Court of first Appeal only; second Appeal or Revision used to lie to the Judicial Committee of the Privy Council which stands abolished and the Judicial Commissioner's Court is now vested with such powers.

(2.) THIS petition was filed on 5.8.50. The appellate Court's Judgment rejecting the appeal was announced on 11.3.59 T.E. The delay is explained in para 5 of the petition as due to the delayed decision of the application for permission to file a second Appeal to the Judicial Committee of the Privy Council which was required to be obtained according to Rule 19(c)(d) of the Rules relating to Tripura Rajya Raj Sabha Bichar Committee (Judicial Committee of the Privy Council). It appears that the above application was filed on 18.3.59 T.E. in the appellate Court soon after the rejection of the appeal on 11.3.59 T.E. that is, within a week's time. In the meantime constitutional changes happened and the State was merged with the centre, resulting in the abolition on the Privy Council and the establishment of the Judicial Commissioner's Court. That application was rejected on 20.7.50 with the following remark:

(3.) IT is complained that on or about the 11th of Falgoon of 1357 T.E. Shri Shyama Charan Chowdhury, the complainant, was given beating by the accused and his companions after trespassing into his field where the complainant was pouching, with an intention to drive him out from there. According to the prosecution Banka Chandra Laskar the present petitioner gave a stick blow on the head of the complainant resulting in its fracture. The above blow was given to the complainant after she had fallen down on receiving a stick blow from Suraj Mea co -accused. The injury on the head is proved to be a grievous hurt.