Mr. P.S. Choudhury vs Mr. Ratan Datta
2021 Latest Caselaw 404 Tri

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                     HIGH COURT OF TRIPURA
                           AGARTALA
                         Crl. Rev. P. No.13 of 2021
For Petitioner(s) :         Mr. P.S. Choudhury, Advocate.
For Respondent(s):          Mr. Ratan Datta, Public Prosecutor.

           THE HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

                                  ORDER

24/03/2021

This application under Section 401 read with Section 397 Cr.P.C has been filed against the judgment and order dated 25.02.2021 passed by the learned Sessions Judge, South Tripura, Belonia in Criminal Appeal No.13 of 2018 affirming the judgment and order of conviction and sentence of the petitioners under Sections 447 and 326 read with Section 34 IPC passed by Judicial Magistrate, 1st Class, Belonia, South Tripura in Case No. PRC 273 of 2011(W/P).

Heard Mr. P. Sen Choudhury, learned counsel appearing for the petitioners as well as Mr. Ratan Datta, learned Public Prosecutor for the State respondent.

Revision petition is admitted.

Since Mr. Ratan Datta, learned Public Prosecutor waived notice on behalf of State respondent, no formal service of notice is necessary.

Call for the L. C. record.

Registry will prepare the Paper Book as soon as the LC record is received and copy of the same be supplied to learned counsel of the parties on payment of usual cost.

List the matter on 28.04.2021.

JUDGE

Dipankar