Mr. B. Debnath vs Mr. Ratan Datta
2021 Latest Caselaw 180 Tri

                                1


                HIGH COURT OF TRIPURA
                      AGARTALA
                          IA 01 of 2021
                      in Crl. Rev.P./7/2021

For the Petitioner(s)    :    Mr. B. Debnath, Adv.

For the Respondent(s) :       Mr. Ratan Datta, PP.



                             BEFORE

      HON'BLE MR. JUSTICE S.G.CHATTOPADHYAY

                             ORDER

12.02.2021

[1] Heard Mr. B.Debnath, learned counsel appearing for the petitioner.

Heard Mr. Ratan Datta, learned PP representing the State respondent.

Issue notice to the other side returnable on 05.03.2021.

[2] The petitioner has challenged the judgment and order of his conviction and sentence dated 16.05.2020 passed by the learned Sessions Judge in Criminal Appeal No.20 of 2017 affirming the judgment and order of conviction and sentence dated 04.05.2017 passed by the Addl. CJM , Agartala, in NI 107 of 2018 whereby the petitioner was sentenced to a fine of Rs.20 lakhs and in default to SI for 06 months.

[3] Learned counsel appearing for the petitioner urges the court to stay the operation of the sentence passed by the learned trial Judge which has been upheld by the appellate court since conviction warrant has been issued against her to suffer the default sentence for her default in depositing fine.

[4] Heard Mr.Ratan Datta, learned PP. Considered the facts and circumstances of the case.

[5] The operation of the impugned judgment shall be suspended till the returnable date. Inform the trial court to recall the conviction warrant as well as the appellate court.

Let the matter be listed on 05.03.2021.

JUDGE

Saikat Sarma, P.A