Smt. Kumudini Nath @ Kalpana vs The State Of Tripura
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Tripura High Court

Smt. Kumudini Nath @ Kalpana vs The State Of Tripura on 4 April, 2024

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                          Crl.A No.13 of 2024


Smt. Kumudini Nath @ Kalpana
                                                           ......Appellant(s)
                                 Versus
The State of Tripura.
                                                         ......Respondent(s)

For Appellant(s) : Mr. S. Das, Adv.

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

HON'BLE MR. JUSTICE S. D. PURKAYASTHA

_O_R_D_E_R_

04.04.2024

Heard Mr. S. Das, learned counsel appearing for the

appellant.

Also heard Mr. S. Ghosh, learned Addl. P.P. appearing for the

respondent-State.

The appellant was convicted and sentenced under Section

498-A of IPC and was sentenced to suffer imprisonment for

3(three) years and to pay fine of Rs.1,000/- and in default to pay

the fine to suffer further imprisonment for 3(three) months. By

said judgment another person namely Swapan Nath was also

convicted under Section 302 of IPC and was sentenced to suffer

imprisonment for life and to pay fine of Rs.5,000/-. He was also

convicted under Section 498-A of IPC with similar sentence like

present appellant Smt. Kumudini Nath @ Kalpana on that count.

Perused the record and considered the grounds taken in the

memo of appeal and satisfied.

The appeal is admitted for hearing.

Call for the LC Record.

As Mr. Ghosh, learned Addl. P.P. has already appeared for

the respondent-State, service of formal notice upon the

respondent-State is hereby waived.

The Registry is to prepare Paper Book as per rules and to list

the matter in the usual course.

JUDGE

SATABDI Digitally signed by SATABDI DUTTA

DUTTA Date: 2024.04.04 17:24:30 +05'30'

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