For vs Mr. D.J. Saha
2022 Latest Caselaw 781 Tri

                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                     I.A.01 of 2022 in Crl.A.(J)23 of 2022

               For Applicant(s)                    : Mr. B. Debbarma, Adv.
                                                     Mr. D.J. Saha, Adv.
               For Respondent(s)                   : Mr. R. Datta, P.P.

HON'BLE MR. JUSTICE T. AMARNATH GOUD

Order

22/08/2022

This is an application under Section 389 of the Cr.P.C. for suspending the impugned judgment and order of conviction and sentence dated 21.05.2022 passed by the learned Special Judge(POCSO), West Tripura, Agartala in Case No.Special(POCSO)44 of 2015 whereby and whereunder the appellant has been convicted under Section 4 of the POCSO Act and thereby sentenced him to suffer rigorous imprisonment for seven years and to pay fine of Rs.10,000/- and in default to pay the fine simple imprisonment for further two months and thereby to release the petitioner on bail till the disposal of the appeal on any condition for fair ends of justice.

Heard Mr. B. Debbarma, learned counsel along with Mr. D.J. Saha, learned counsel appearing for the applicant.

Having heard the learned counsel for the parties and on perusal of the records, this court thinks it fit to suspend the sentence till the appeal is finally disposed of. Accordingly, the sentence of the applicant shall remain suspended till disposal of the connected Crl.A.(J)23 of 2022. The applicant shall be released on bail on furnishing a bond of Rs.25,000/- with two sureties of the like amount to the satisfaction of the concerned Magistrate.

Accordingly, this application stands allowed and disposed of.

JUDGE Sabyasachi B