Tripura High Court

Sri Dilip Debnath vs The State Of Tripura on 1 May, 2024

                                                         Page 1 of 1

                                             HIGH COURT OF TRIPURA
                                                     AGARTALA
                                             Crl. Rev. P. No.30 of 2024
             Sri Dilip Debnath
                                                                                -----Petitioner(s)
                                                          Versus
             The State of Tripura
                                                                              -----Respondent(s)

For Petitioner(s) : Mr. R. Datta, Adv, Mr. A. Baidya, Adv.

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

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 01/05/2024 Learned Counsel, Mr. R. Datta is present for the petitioner.

Learned Addl. P.P., Mr. S. Ghosh is present on behalf of the State.

This revision petition has preferred challenging the judgment

and order dated 03.04.2024 passed by Learned Sessions Judge,

South Tripura District, Belonia in connection with Crl. App. No.16

of 2019. By the said judgment, the Learned Appellate Court has

dismissed the appeal and upheld the order of conviction and

sentence dated 06.07.2019 passed by Learned CJM, South Tripura

District, Belonia in connection with PRC(WP) No.41 of 2017 under

Section 451/354-B of IPC.