For vs For
2021 Latest Caselaw 1102 Tri

                    HIGH COURT OF TRIPURA
                          AGARTALA
                        Crl. Rev.P.No.69 of 2019

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

For Appellant(s)     : None.

For Respondent(s) : Mr.D.R.Chowdhury, Adv.
                    Mr.D.Deb, Adv.
                    Mr.Ratan Datta, PP.

                               ORDER

15.11.2021 [1] This criminal revision petition was filed by the convict

petitioners who challenged the judgment and order passed by the

learned Addl. Sessions Judge, Court No.4, West Tripura, Agartala

affirming the judgment and order of conviction and sentence passed

by the Addl. CJM, Agartala on 18.09.2018 convicting the petitioners

under Section 138 NI Act and sentencing each of them to fine of

Rs.50,000/-.

[2] It appears from the record that after supply of paper

book to the counsel of the parties , the matter was taken up for

hearing on several dates.

[3] Today, Mr.D.R.Chowdhury, learned Sr.Advocate

appears along with Mr. D.Deb, learned counsel for the respondents.

[4] State respondent is represented by Mr.Ratan Datta,

learned PP. But there is no representation for the convict petitioners.

List the matter on 24.11.2021.

JUDGE

Saikat Sarma, PS-II