Sri. Neikhupman Halam On Behalf vs The State Of Tripura
2024 Latest Caselaw 1322 Tri

Tripura High Court

Sri. Neikhupman Halam On Behalf vs The State Of Tripura on 1 August, 2024

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                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                Crl.A(J) No.53 of 2023
Sri. Neikhupman Halam on behalf
of Sri. Neikhupring Halam @ Ringa.
                                                                  ......Appellant(s)
                                        Versus
The State of Tripura.
                                                                ......Respondent(s)

For Appellant(s) : Mr. B. Deb, Adv.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

01.08.2024

Heard Mr. B. Deb, learned counsel appearing for the

appellant and Mr. S. Ghosh, learned Addl. P.P. appearing for

the respondent.

Judgment is reserved.

JUDGE

SATABDI Digitally signed by SATABDI DUTTA

DUTTA Date: 2024.08.02 11:34:33 +05'30'

Dinashree