Sri Nanda Malakar vs The State Of Tripura
2023 Latest Caselaw 683 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                         Crl. A(J) No.34 of 2023
Sri Nanda Malakar
                                                          ...... Appellant(s)
                            VERSUS
The State of Tripura
                                                        ...... Respondent(s)

For Appellant(s) : Mr. Sankar Bhattacharjee, Advocate.

Mr. S. Noatia, Advocate.

For Respondent(s) : Mr. Ratan Datta, Public Prosecutor.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

_O_R_D_E_R_

24/08/2023

The appeal is directed against the judgment of conviction and

order of sentence dated 12.06.2023 passed by the Special Judge (POCSO),

Unakoti District, Kailashahar in case No. Special (POCSO) 23 of 2020

whereby the learned trial Court has convicted the appellant under Section 6

of the POCSO Act and sentenced him to undergo 20 (twenty) years of

rigorous imprisonment with a fine of Rs.500/- (Rupees five hundred) and a

default sentence.

Admit.

Call for the lower Court records in connection with case No.

Special (POCSO) 23 of 2020 from the Court of Special Judge (POCSO),

Unakoti District, Kailashahar.

Office to prepare Paper Book upon receipt of the LCRs.

List the matter for hearing in usual course.

(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ

Rudradeep RUDRADEEP Digitally signed by RUDRADEEP BANERJEE

BANERJEE Date: 2023.08.28 10:49:47 +05'30'