Shri Asim Das And Another vs The State Of Tripura
2023 Latest Caselaw 770 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                 I.A. No.01 of 2023 in Crl. A. No.19 of 2023
                            Crl. A. No.19 of 2023
Shri Asim Das and another
                                                   ...... Applicant/Appellant(s)
                             VERSUS
The State of Tripura
                                                          ...... Respondent(s)

For Applicant/Appellant(s) : Mr. J. Bhattacharjee, Advocate.

Mr. Sajib Ghosh, Advocate.

For Respondent(s) : Mr. S. Ghosh, Addl. P.P.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

_O_R_D_E_R_

13/09/2023

I.A. No.01 of 2023

By the impugned judgment dated 18.08.2023 passed in case

No.ST(T-I)51 of 2016 by the Court of the Additional Sessions Judge, West

Tripura, Agartala (Court No.2), the applicants/appellants have been convicted

under Section 326 of the IPC and sentenced to undergo RI for two years with a

fine of Rs.5,000/- each and a default sentence.

Learned counsel for the applicants/appellants has prayed for

suspension of sentence of the applicants/appellants during pendency of this

appeal. He submits that the applicants/appellants have been all along on bail

during trial. They are on provisional bail after their conviction for a period of

one month. They have never misused the privilege of bail. There are good

grounds to succeed in the appeal. They are ready to abide by any condition

imposed by this Court for the purpose of bail.

Learned counsel for the State has not opposed the prayer.

On consideration of rival submission of the parties, the findings of

the learned Trial Court placed from the impugned judgment and the period of

sentence imposed upon the applicants/appellants and that they have all along

been on bail during trial, provisional bail granted to the applicants/appellants is

confirmed with the same conditions. However, the appellants/applicants and

their bailors shall submit their Aadhaar Card and mobile number within a

period of two weeks before the Trial Court. They shall not change their address

and mobile numbers without permission of the Trial Court.

IA stands disposed of.

Crl. A. No.19 of 2023

Admit.

Call for Lower Court records in connection with case No.ST(T-I)

51 of 2016 from the Court of the Additional Sessions Judge, West Tripura,

Agartala (Court No.2).

Office to prepare Paper Book upon receipt of the LCRs.

List the matter for hearing in usual course.

(APARESH KUMAR SINGH), CJ

Rudradeep RUDRADEEP Digitally signed by RUDRADEEP BANERJEE

BANERJEE Date: 2023.09.14 11:57:17 +05'30'