For vs For
2021 Latest Caselaw 968 Tri

                           HIGH COURT OF TRIPURA
                                 AGARTALA

                             Crl. A (J) 53 of 2018

For Appellant(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

24/09/2021

Heard Mr. S. Sarkar, learned senior advocate appearing

along with Ms. P. Chakraborty, learned counsel for the appellant.

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

respondent.

In the course of hearing Mr. S. Sarkar, learned senior

advocate has referred to the paper book where it is pointed out that

MO2 to MO 39(3) relying on which the trial court delivered the

judgment of conviction and sentence of the appellant have not been

made available before this court.

The paper book would show that those documents (MO2 to

MO39) could not be incorporated in the paper book because those were

not available in the LC record.

Mr. R. Datta, learned P.P. also submits that these documents

would be necessary for the purpose of hearing this appeal because all

those documents were exhibited during trial and moreover the trial

court relied on those documents for arriving at the conclusion.

Therefore, call for MO2 to MO39(3) from the trial court.

List the matter on 26.11.2021.

JUDGE

Rudradeep