Mr. Ratan Datta vs Mr. Raju Datta
2023 Latest Caselaw 918 Tri

Tripura High Court

Mr. Ratan Datta vs Mr. Raju Datta on 30 November, 2023

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                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                             Crl.Rev.P.No.60 of 2023
               For Petitioner(s)             :     Mr. Ratan Datta, Adv.
               For Respondent(s)             :     Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 30/11/2023 Learned Counsel, Mr. Ratan Datta is present for the petitioner. Learned P.P., Mr. Raju Datta is present on behalf of the State.

This is a Criminal Revision Petition under Section 397 read with Section 401 of Cr.P.C. against the judgment dated 13.09.2023 passed by Learned Sessions Judge, South Tripura, Belonia in Criminal Appeal No.05 of 2021 affirming the conviction and sentence passed by Learned Chief Judicial Magistrate, South Tripura, Belonia dated 03.09.2021 in N.I.No.05 of 2018.

Heard both the sides.

Considering the nature of allegation, the present Criminal Revision Petition is admitted.

Call for the Lower Court records. Issue notice to the respondent No.1 returnable on 04.01.2024.

JUDGE

Date: 2023.11.30 15:24:20 +05'30'