Sri Bishu Majumder vs The State Of Tripura
2023 Latest Caselaw 718 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                            Crl.A(J) No.37/2023
                   I.A. No.01/2023 in Crl.A(J) No.37/2023

Sri Bishu Majumder
                                                       ......... Appellant(s).
                                VERSUS
The State of Tripura
                                                      .........Respondent(s).

For Appellant(s) : Ms. V. Poddar, Advocate. For Respondent(s) : Mr. S. Debnath, Addl. P.P.

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

Order 29/08/2023

The appellant is aggrieved by the impugned judgment of

conviction and sentence dated 27.07.2023 passed by the learned Special

Judge(POCSO), West Tripura, Agartala in case No. Special(POCSO) 12 of

2021 whereby he has been convicted and sentenced to undergo rigorous

imprisonment for 20(twenty) years with fine of Rs.30,000/- and a default

sentence for the offence punishable under Section 6 of the POCSO Act.

Admit.

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

Special (POCSO) 12 of 2021 from the Court of learned Special Judge

(POCSO), West Tripura, Agartala.

Office to prepare the Paper Book on receipt of the LCRs.

List the matter for hearing in usual course.

Prayer for suspension of sentence made through I.A. No.01 of

2023 shall be considered after receipt of the LCRs.

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

PULAK BANIK Date: 2023.08.30 18:14:26 +05'30'