For vs For
2023 Latest Caselaw 306 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                   I.A. No.01/2023 in Crl.A(J) No.17/2023

For Applicant(s)                : Ms. R. Purkayastha, Advocate.
For Respondent(s)               : Mr. S. Debnath, Addl. P.P.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE T. AMARNATH GOUD

Order 17/04/2023 (Aparesh Kumar Singh, C.J.)

We have heard Ms. R. Purkayastha, learned counsel appearing

for the appellant-applicant and Mr. S. Debnath, learned Addl. Public

Prosecutor appearing for the respondent-State on the prayer for condonation

of delay of 112 days in preferring the instant memo of appeal which arises

out of a judgment of conviction and sentence dated 29.09.2022/30.09.2022

rendered by the learned Addl. Sessions Judge, Gomati Judicial District,

Udaipur in case No. S.T. 18 of 2012 whereby and whereunder the appellant

has been convicted for the offence punishable under Section 376(1) of the

IPC and sentenced to suffer rigorous imprisonment for a period of 14

(fourteen) years with a fine of Rs.25,000/- and in default thereof to suffer

R.I. for six months.

It is a jail appeal. On being satisfied with the grounds urged and

upon hearing learned counsel for the parties, delay is condoned.

I.A. stands disposed of.

(T. AMARNATH GOUD), J (APARESH KUMAR SINGH), CJ

Pulak