Sri Bishnu Bardhan vs The State Of Tripura
2023 Latest Caselaw 607 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                           Crl. A(J) No.22/2023

Sri Bishnu Bardhan
                                                          ......... Appellant(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

No one appears for the appellant today.

By the impugned judgment dated 09.06.2022 passed in case

No. S.T.(Type 2) 44 of 2021 by the learned Assistant Sessions Judge, West

Tripura, Agartala, the appellant has been convicted under Section 382D of

the IPC and sentenced to undergo rigorous imprisonment for 7(seven) years.

Learned P.P. is present.

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

Since no one appears for the appellant today, by way of an

indulgence, matter is adjourned to 24.08.2023.

In case, the appellant 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

PULAK BANIK Date: 2023.08.10 17:22:02 +05'30'