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Sri Rajendra Debbarma @ Rajen vs The State Of Tripura
2024 Latest Caselaw 1415 Tri

Citation : 2024 Latest Caselaw 1415 Tri
Judgement Date : 28 August, 2024

Tripura High Court

Sri Rajendra Debbarma @ Rajen vs The State Of Tripura on 28 August, 2024

                                 Page 1 of 2

                       HIGH COURT OF TRIPURA
                             AGARTALA
                        Crl.A(J) No. 52 of 2024

Sri Rajendra Debbarma @ Rajen

                                                     .........Appellant(s).
                                     Vs.

The State of Tripura
                                                    .......Respondent(s).

For Appellant (s) : Mr. R Datta, Adv.

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

HON'BLE MR. JUSTICE S DATTA PURKAYASTHA

Order 28.08.2024

Heard Mr. R Datta, learned counsel appearing for the

appellant and Mr. S Ghosh, learned Addl. PP appearing for the

respondent.

This is an appeal preferred against the Judgment passed by

the learned Special Judge (POCSO), Dhalai, Tripura on 05.08.2024

in Special (POCSO) 08 of 2023 convicting the appellant under

Sections 341, 354 & 506 of IPC and also Section 8 of Protection

Of Child from Sexual Offences Act (for short POCSO) and

sentencing him to undergo simple imprisonment for 1(one) month,

and to pay a fine of Rs. 500/- (Rupees Fife hundred) for the

offence punishable under Section 341, of the IPC and to suffer RI

for 5 (five) years and to pay fine of Rs. 5000/-(Rupees Five

thousand) for offence punishable under Section 354, of the IPC

and also to suffer RI for 2 (two) years and to pay fine of Rs.

1000/-(Rupees One thousand) under Section 506 IPC.

The learned court further sentenced the appellant to suffer RI

for 5 (five) years and to pay fine of Rs. 5000/- (Rupees Five

thousand) for offence punishable of Section 8 of POCSO Act. All

the above sentences were directed to run concurrently.

Considered the submissions of both sides.

Perused the records.

The appeal is admitted.

Call for the LC records.

The registry shall prepare the Paper Book and list the matter

in its usual course.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2024.08.29 17:25:07 +05'30'

Satabdi

 
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