SHYAMA CHARAN DAS S/O LATE NAGAR BASHI DAS Vs. TRIPURA ADMINISTRATION

JUDGEMENT

(1.) THIS is a revision petition to set aside the order dated 12 -11 -56 passed by the Assistant Sessions Judge, Tripura in Sessions case No. 9 of 1956.

(2.) THE petitioner who is a convict undergoing imprisonment in the Central jail, Tripura was convicted in Sessions case No. 5 of 1956 by the Assistant Sessions Judge Sri C. Sinha on 4 -4 -56 on a charge of dacoity under Section 395, I. P. C. and sentenced to R. I. for 7 years and a fine of Rs. 500/ - and in default to 6 months' further R. I. There was another Sessions case against him pending at the time in the Court of another Assistant Sessions Judge Sri S. B. Laskar in which also the charge against him was one of dacoity under Section 395 arising out of a totally separate incident not connected with the earlier case.

(3.) THE petitioner appeared to have come to know of this subsequent order dated 12 -11 -56 when the Superintendent, Central jail wrote to the petitioner's Advocate on 13 -9 -60 by Annexure II to that effect. Thereupon he has come forward with the present application.