PARINEETA DAS Vs. TILU DAS AND ORS

JUDGEMENT

(1.) This revision petition is directed against the order dated 8th June, 2012 passed by the Election Tribunal in Election Petition No.3/2009 directing recount of ballot papers of the election of Ward Commissioner of Ward No.5 of Roha Town Committee. The facts necessary for disposal of the present revision petition may be notices as under:-

(2.) Based on the pleadings of the parties the Election Tribunal framed the following issues for determination:-

(3.) The election petitioner in support of her prayer for recount has examined four witnesses, including the election petitioner herself as PW-1, and proved seven documents, namely final result sheets (Ext.-1), money receipts (Ext.-2), identity card of Tilu Das (Ext.-3), newspaper report (Ext.-4), treasury challans (Ext.-5), identity card of Dhruba Pator (Ext.-6) and the identity card of Debananda Goakhowa (Ext.-7). The revision petitioner/returned candidate examined three witnesses namely the revision petitioner herself as DW-1, Sri Mukut Das as DW-2 and the learned Magistrate-in-Charge for conducting the election of Roha Town Committee, Sri Satyajit Chetia as DW-3. The witnesses were cross examined by the respective parties.