- (1.) THE Petitioners are the widow and son of the deceased Gourchan Sarkar, who died as a result of an incident of firing that occurred on 3.8.2000 in the Moharchhara market under Teliamura P.S. In that incident, Gourchan Sarkar was shot on his head and died instantaneously.
(2.) THE Petitioners then moved this writ petition praying for compensation for the death of Gourchan Sarkar. When the matter was heard by the learned Single Judge, on an earlier occasion, a judgment and order was passed on 22.2.2002 awarding compensation of Rs. 2,00,000/ - to the Petitioners.
(3.) FEELING aggrieved by the award of compensation, both the parties i.e. the Petitioners as well as State preferred appeals and both Writ Appeal No. 37 of 2002 and Writ Appeal No. 56 of 2002 were heard and disposed of by a Division Bench in which it was held that the District and Sessions Judge, West Tripura, Agartala should enquire into (i) cause and circumstances leading to the firing, (ii) justification of firing, (iii) persons responsible for inflicting injuries and (iv) degree of responsibility and accountability of the Respondents, the role of the State Government and police personnel in such firing. Pursuant to the order passed by the Division Bench, the District and Sessions Judge, West Tripura, Agartala conducted a fact finding enquiry and submitted his report on 9.1.2008.;