Sri Suman Chakraborty And Ors vs The State Of Tripura
2021 Latest Caselaw 658 Tri

                    HIGH COURT OF TRIPURA
                          AGARTALA
                         Crl. Rev.P./30/2021

Sri Suman Chakraborty And Ors.
                                               ---------- Petitioner(s)
                                Versus
The State of Tripura
                                               ------- Respondent(s)
                             BEFORE
      HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY
For Petitioner(s)    : Mr. H Debnath, Adv.
                       Ms.U Chanda, Adv.
For Respondent(s) : Mr. Ratan Datta, PP.

                                ORDER

02.07.2021 [1] This Criminal Revision Petition under Section 401 read

with Section 397 of the Code of Criminal Procedure, 1973 (Cr.P.C.

hereunder) has been filed challenging the judgment and order dated

03.05.2021 passed by the learned Sessions Judge, West Tripura,

Agartala in Criminal Appeal No.08 of 2017 affirming the judgment

and order of conviction and sentence dated 17.03.2017passed by the

Chief Judicial Magistrate, West Tripura, Agartala in case No.PRC-

114 of 2021.

[2] Heard Mr.H.Debnath, learned counsel appearing for the

petitioner. Heard Mr.S.Debnath, learned Addl. PP who is appearing

for the state respondent. Mr.Debnath, learned Addl.PP has waived

the service of notice. Therefore, no formal service of notice is

necessary. However, the petitioner will serve a copy of the petition

along with all related documents to learned counsel of the

respondent in the course of the day.

[3] The criminal revision petition stands admitted.

[4] Call for the LC record. Prepare the paper book soon

after the LC record is received.

List the matter on 30.07.2021

JUDGE

Saikat Sarma, PA