Swapna Debbarma vs The State Of Tripura And Anr
2025 Latest Caselaw 427 Tri

Tripura High Court

Swapna Debbarma vs The State Of Tripura And Anr on 29 January, 2025

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                    HIGH COURT OF TRIPURA
                            AGARTALA
                          IA No.1 of 2025
                       In Crl. A No.2 of 2025
Swapna Debbarma
                                                     ---Applicant(s)
                                Versus
The State of Tripura and Anr.
                                                ----Respondent(s)

For Applicant(s) : Mr. K. Nath, Adv.

For Respondent(s) : Mr. R. Saha, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 29/01/2025 Learned Counsel Mr. K. Nath is present for the victim-

appellant-applicant.

This appeal is preferred under Section 372 of Cr.P.C.

challenging the judgment and order dated 24.06.2024 delivered

by Learned Addl. Sessions Judge, Dhalai, in connection with Case

No.Sessions Trial (T-1)29 of 2018. By the said judgment the

Learned Trial Court has convicted the respondent-accused under

Section 324 of IPC and directed to pay fine of Rs.20,000/- and in

default to suffer SI for six months. Along with the memo of appeal

another application has been filed under Section 5 of Limitation

Act for condoning the delay of 154 days in preferring the appeal.

Learned Addl. P.P. Mr. R. Saha is present for the State-

respondent.

Heard Learned counsel for the appellant-applicant.

Considered.

Issue notice upon the respondent No.2 both in the IA and

also in the memo of appeal.

The appellant-applicant may take steps for service of notice

upon the respondent No.2 within seven days from today by

normal process and also by registered A/D post and file proof of

service.

List this matter on 07.03.2025.

                                                              JUDGE





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