None vs Mr. Ratan Datta
2021 Latest Caselaw 461 Tri

                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                              Crl. Rev.P.No.20 of 2018

                    For the Petitioner(s)            : None.
                    For the Respondent(s)            : Mr. Ratan Datta, PP.

                                                   BEFORE

                              HON'BLE MR. JUSTICE S.G.CHATTOPADHYAY

                                                    ORDER

05.04.2021

This Criminal Revision Petition has been filed against the

impugned judgment and order dated 05.04.2018 passed by the Sessions

Judge, North Tripura, Dharmanagar in Crl. Appeal No. 2 of 2016

affirming the judgment and order of conviction and sentence dated

05.12.2015 passed by the Sub-divisional Judicial Magistrate,

Kanchanpur, North Tripura in case No. GR 106 of 2012 convicting the

petitioners under Sections 197,193,466 and 468 IPC and sentencing

them to various terms of imprisonment for the said offences.

Heard Mr. Ratan Datta, learned PP appearing for the State

respondent.

None appears for the convict petitioner when the matter is

called out for hearing.

Let the matter be listed on 28.04.2021 for hearing.

JUDGE

Saikat Sarma, P.A