Manik Roy vs The State Of Tripura
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Tripura High Court

Manik Roy vs The State Of Tripura on 13 May, 2024

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                        Crl.A(J) No.32 of 2024

Manik Roy
                                                             ...... Appellant(s)
                        VERSUS

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

For Appellant(s) : Mr. Arnab Roy, Legal Aid Counsel. For Respondent(s) : Mr. S. Ghosh, Addl. P.P.

HON'BLE MR. JUSTICE S.D. PURKAYASTHA _O_R_D_E_R_

13/05/2024

Heard Mr. Arnab Roy, learned legal aid counsel for the

appellant. Also heard Mr. S. Ghosh, learned Addl. P.P. for the State

respondent.

The appeal has been filed challenging the judgment

dated 20.05.2023 passed by learned Additional Sessions Judge,

Dhalai Judicial District, Ambassa in case No. ST(Type-I) 30 of 2021

whereby the appellant was convicted under Section 341 IPC and

326 IPC and was sentenced to suffer simple imprisonment for one

month under Section 341 IPC and also to suffer rigorous

imprisonment for two years under Section 326 IPC. Both the

sentences were directed to run concurrently.

The appeal was filed with a delay of 287 days which has

been condoned today in I.A. No.01 of 2024.

Heard both sides and considered the grounds taken in

the memo of appeal.

The appeal is admitted for hearing.

Call for the LC record. Registry is to prepare paper book

and list the matter in usual course.

JUDGE

Rudradeep Digitally signed by RUDRADEEP RUDRADEEP BANERJEE BANERJEE Date: 2024.05.14 15:22:11 +05'30'