For vs For
2022 Latest Caselaw 503 Tri

                      HIGH COURT OF TRIPURA
                            AGARTALA
                    Crl. A (J) No. 50 of 2019 (D/O)

For Appellant(s)         :     None.

For Respondent(s)        :     None.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order

12/05/2022 It has been brought to our notice that in the judgment and

order dated 22.12.2020 as passed in Crl. A(J) No.50 of 2019 (D/O),

some inadvertent typographical errors had entered.

In the third line of the judgment [Page-1] after the words

"the judgment and order of conviction and sentence respectively dated",

the dates which are appearing shall stand deleted and be substituted by

"03.08.2019 and 05.08.2019".

In Para 57 [Page-52], after the words "the order of

sentence dated 03.08.2019", the following date be entered:

"and 05.08.2019"

The Registry is directed, by authority of this order, to

correct the said judgment. However, this order shall also form the part

of the said judgment for avoiding any sort of confusion in future.

A copy of this order be supplied to Mr. P. Majumder, learned

counsel who had appeared for the appellant and Mr. S. Ghosh, learned

Addl. P.P who had appeared for the respondent.

A copy of this order be uploaded.

            JUDGE                                       JUDGE
Rudradeep