Nur Mohammad Khadim vs The State Of Tripura
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Tripura High Court

Nur Mohammad Khadim vs The State Of Tripura on 28 February, 2025

Author: Arindam Lodh

Bench: Arindam Lodh

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                                 HIGH COURT OF TRIPURA
                                            AGARTALA
                                    Crl.A(J) No.13 of 2025

        Nur Mohammad Khadim
                                                                    ---Appellant(s)
                                             Versus
        The State of Tripura
                                                                  ---Respondent(s)

For the Appellant(s) : Mr. Tapash Datta Majumdar, Sr. Advocate Ms. Rimi Debbarma, Advocate For the Respondent(s) : Mr. Raju Datta, PP

HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 28.02.2025

This is an application filed by the applicant-appellant under Section 374 of Cr.P.C. 1973 against the judgment and order of conviction and sentence dated 20.12.2024 passed by the learned Sessions Judge, Gomati Judicial District, Udaipur in connection with Case No. ST(Type-1) 37 of 2022 whereby and whereunder the appellant has been convicted under Section 302 of IPC.

Heard Mr. Tapash Datta Majumdar, learned senior counsel assisted by Ms. Rimi Debbarma, learned counsel appearing for the appellant. Also heard Mr. Raju Datta, learned PP appearing for the State-respondent.

Appeal is admitted.

Call for the LCRs.

Issuance of formal Notice is waived since Mr. Raju Datta, learned P.P appears and accepts notice on behalf of the State-respondent.

List this appeal for hearing in its usual course after preparation of paper book and list the Suspension Petition (I.A. No.1 of 2025) on 21.03.2025.

                   JUDGE                                          JUDGE



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