Md. Kurban Ali vs The State Of Tripura
2023 Latest Caselaw 605 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                           Crl.Rev.P. No.16/2023

Md. Kurban Ali
                                                          ......... Petitioner(s).
                                VERSUS
The State of Tripura
                                                       .........Respondent(s).

For Petitioner(s)               : None.
For Respondent(s)               : Mr. Ratan Datta, P.P.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 08/08/2023

None appears for the revision petitioner today.

By the impugned judgment dated 09.06.2022 passed in case

No. Criminal Appeal 13 of 2021 the learned Sessions Judge, Gomati

District, Udaipur has dismissed the appeal upholding the judgment dated

10.11.2021 passed by the learned Judicial Magistrate Ist Class, Udaipur,

Gomati Tripura in case No.PRC(WP) 32 of 2019 whereby the petitioner-

husband has been convicted under Section 498A of the IPC and sentenced

to undergo simple imprisonment for one year with a fine of Rs.5,000/- and a

default sentence.

Learned P.P. is present.

Paper book is ready and has been obtained by learned P.P.

Since no one appears for the petitioner today, in order to grant

an indulgence, matter is adjourned to 24.08.2023.

In case, the petitioner remains unrepresented by his learned

counsel on the next date, this Court may appoint an amicus curiae to assist

the Court.

(APARESH KUMAR SINGH), CJ

Date: 2023.08.10 PULAK BANIK 17:23:56 +05'30'