Smt. Sukhamati Debbarma vs State Of Tripura
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Tripura High Court

Smt. Sukhamati Debbarma vs State Of Tripura on 23 April, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                        HIGH COURT OF TRIPURA
                              AGARTALA

                   IA 01 of 2025 in Crl.A(J) 22 of 2025

Smt. Sukhamati Debbarma
                                                              ......Applicant
                                  versus
State of Tripura
                                                            .....Respondent

HON'BLE MR. JUSTICE T. AMARNATH GOUD

For Applicant(s) : Mr. Ratan Datta, Advocate Mr. Rakesh Debnath, Advoate Ms. S. Nag, Advocate Mr. A. Baidya, Advocate.

For Respondent(s) : Mr. Raju Datta, P.P. Mr. Rajib Saha, Addl. P.P.

23.04.2025

Order

Heard Mr. Ratan Datta, learned counsel for the Applicant.

Also heard Mr. Rajib Saha, learned Addl. P.P. appearing for the State

respondent.

The present application has been filed under Section 389 of

Cr. P.C. for suspending the impugned Judgment and order of conviction

and sentence dated 04.02.2025 & 05.2.2025 passed by the Additional

Sessions Judge, Dhalai Tripura, Kamalpur in Case No. ST (Type-I) 02 of

2014 whereby and where under the appellant has been convicted under

Section 304B read with Section 34 of IPC and thereby sentenced him to

suffer Rigorous imprisonment for 7 (seven) years and also convicted

under Section 498A of IPC and thereby sentenced him to suffer

Rigorous imprisonment for 1 (one) year with fine of Rs 5,000 (Rupees

Five Thousand), in default of payment of fine amount, he shall have to

suffer S.I further for 3 months and all the sentences shall run

concurrently.

Considering the averments made in the accompanying

affidavit and upon hearing the submissions made at the Bar, this Court

is of the opinion that the accused-person may be released on bail by

furnishing bail security of Rs.25,000/- with two sureties and personal

bail bond for like sum to the satisfaction of the concerned Court.

The interlocutory application stands allowed and disposed

of.

JUDGE

Sabyasachi G.

SABYASACHI Digitally signed by SABYASACHI GHOSH GHOSH Date: 2025.04.23 17:56:11 +05'30'