Mr. S. Sarkar vs Mr. R. Datta
2021 Latest Caselaw 779 Tri

                              HIGH COURT OF TRIPURA
                                    AGARTALA

                              Crl. Rev. P. No. 38 of 2021

For Petitioner(s)         :      Mr. S. Sarkar, Sr. Adv.
                                 Ms. P. Chakraborty, Adv.

For Respondent(s)         :      Mr. R. Datta, P.P.

HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order

18/08/2021

This criminal revision petition has been filed challenging

the judgment and order passed by the learned Sessions Judge on

27.07.2021 in Criminal Appeal No. 07 of 2019 affirming the judgment

and order of conviction and sentence passed by the trial court whereby

the petitioner was convicted for having committed offence punishable

under section 498A IPC and sentenced to SI for one year and fine of

Rs.5,000/- with default stipulation.

Heard Mr. S. Sarkar, learned senior advocate appearing

for the petitioner along with Ms. P. Chakraborty, learned advocate.

Heard Mr. R. Datta, learned P.P representing the State

respondent.

The criminal revision petition stands admitted.

Issue notice returnable on 22.09.2021.

Mr. R. Datta, learned P.P has waived service of notice

on behalf of the State respondent. Therefore, formal service of notice is

not required. The petitioner is however, directed to supply copy of the

petition along with all supporting documents to learned P.P in the

course of the day.

Call for the LC record. Paper book shall be prepared

soon after receiving the LC record.

List the matter on 22.09.2021.

JUDGE

Rudradeep