Citation : 2024 Latest Caselaw 135 Tri
Judgement Date : 1 February, 2024
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
Crl.A.No.18 of 2023
For Appellant(s) : Mr. S. Das, Adv.
For Respondent(s) : Mr. S. Ghosh, Addl. P.P.
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order 01/02/2024
Learned counsel for the appellant, Mr. S. Das is present as well as Mr. S. Ghosh, Learned Addl. P.P. for the State-respondent is also present.
This appeal is preferred challenging the judgment dated 19.07.2023 passed by Learned Special Judge (POCSO), West Tripura, Agartala in connection with Case No. Special (POCSO)36 of 2021 and by the said judgment, Learned Special Judge convicted two accused persons namely Debabrata Das and another accused namely Biki Das.
Today when the matter is taken up, the file of said Biki Das is before this Court for adjudication. The Learned counsel could not say whether Sri Debabrata Das, another accused has preferred any appeal or not challenging the judgment as aforestated.
Registrar(Judicial), High Court of Tripura is directed to submit a report before this Court regarding the pendency of any other appeal by the said Debabrata Das to any other bench of this High Court.
List this appeal on 15.02.2024 for further order.
JUDGE
Date: 2024.02.02 17:39:49 +05'30'
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