Sri Hemanta Debbarma vs The State Of Tripura
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Tripura High Court

Sri Hemanta Debbarma vs The State Of Tripura on 20 January, 2025

                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                          CRL.A.(J) No.4 of 2025

        Sri Hemanta Debbarma
                                                                              ...... Appellant(s)
                                                Versus

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

For Appellant (s) : Mr. S. Datta, Adv. For Respondent(s) : Mr. R. Saha, Addl. PP

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA Order

20.01.2025

Heard Mr. S. Datta, learned counsel appearing for the appellant. Mr. S. Saha, learned Addl. PP has appeared for the State. This appeal has been preferred against the judgment and order of conviction and sentence dated 12.09.2024 & 13.09.2024 passed by the learned Special Judge (POCSO), Dhalai Judicial District, Kamalpur in Special (POCSO) 02 of 2020.

Perused the records and considered the submissions. The appeal is admitted.

Call for the records.

After receipt of the LCRs, the Registry is directed to prepare the paper book and thereafter, list the appeal in its usual course.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2025.01.22 10:31:42 +05'30'

Sujay