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Sri Rajib Deb & Anr vs The State Of Tripura
2024 Latest Caselaw 1200 Tri

Citation : 2024 Latest Caselaw 1200 Tri
Judgement Date : 18 July, 2024

Tripura High Court

Sri Rajib Deb & Anr vs The State Of Tripura on 18 July, 2024

                                  Page 1 of 2

                        HIGH COURT OF TRIPURA
                              AGARTALA
                         Crl.A(J) No.47 of 2024


Sri Rajib Deb & Anr.
                                                            ......Appellant(s)
                                   Versus
The State of Tripura.
                                                          ......Respondent(s)

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

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

18.07.2024

Heard Mr. R. Nath, learned counsel appearing for the

appellants.

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

for the respondent-State.

The appeal has been filed challenging the judgment

dated 29.06.2024 passed by Ld. Special Judge (POCSO),

Bishalgarh, Sepahijala, in Special POCSO 8 of 2016 convicting both

the appellants under Section 455 of IPC read with Section 34 of

IPC, under Section 8 of POCSO Act, and also under Section 506 of

IPC read with Section 34 of IPC. Under Section 455 of IPC both of

them were directed to suffer RI for 5(five) years and to pay fine of

Rs.10,000/-(Rupees ten thousand) only each and in default to pay

the fine to suffer further RI for 1(one) year. Under Section 8 of

POCSO Act, similar sentence was also imposed on both the

appellants. Under Section 506 of IPC, they were, however,

sentenced to suffer RI for 2(two) years and to pay fine of

Rs.5,000/-(Rupees five thousand) only and in default to pay the

fine to suffer further RI for 6(six) months.

Considered the submission and also perused the record and

grounds stated in the memo of appeal.

The appeal is admitted for hearing.

Call for the LCRs.

The Registry is to prepare the Paper Book and to list the

matter in its usual course for hearing.

One interim application is also filed for suspension of

sentences which will be taken up for hearing after preparation of

Paper Book.





                                                     JUDGE




SATABDI            Digitally signed by SATABDI
                   DUTTA

DUTTA              Date: 2024.07.20 11:44:22
                   +05'30'


Riki
 

 
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