Shri Mangal Saha vs The State Of Tripura
2025 Latest Caselaw 433 Tri

Tripura High Court

Shri Mangal Saha vs The State Of Tripura on 30 January, 2025

                                          HIGH COURT OF TRIPURA
                                                AGARTALA
                                            Crl.A.No.03 of 2025
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               Shri Mangal Saha
                                                                     ..........Appellant(s)
                                                    Versus
               The State of Tripura
                                                            ..........Respondent(s)

___________________________________________________ For Appellant(s) : Mr. J. Bhattacharjee, Adv.

Mr. Sajib Ghosh, Adv.

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

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 30/01/2025 Heard Mr. J. Bhattacharjee, Learned counsel assisted by Mr. Sajib Ghosh, Learned counsel appearing on behalf of the appellant. Learned P.P., Mr. Raju Datta has appeared on behalf of the State-respondent.

The appellant has preferred this appeal under Section 374(2) of Cr.P.C. challenging the judgment and order of conviction and sentence dated 13.12.2024 delivered by Learned Additional Sessions Judge, South Tripura, Belonia in connection with Case No.S.T.18(Type-1) of 2023. By the said judgment, Learned Trial Court has found the appellant to be guilty and sentenced him to suffer RI for three years and pay a fine of Rs.1,00,000/-, id to suffer further SI for two months under Section 494 of IPC and also the Learned Trial Court found the appellant to be guilty of offence punishable under Section 417 of IPC and sentenced him to suffer RI for one year and pay a fine of Rs.1,00,000/-, id to suffer SI for two months with further direction that the sentences shall run concurrently.

Heard both the sides at length.

Considered.

Let the appeal be admitted for hearing. Call for the LCR.

Registry be asked to prepare the paper book and supply the same to Learned counsel of both the sides.

List the matter on 07.03.2025.

SABYASACHI SABYASACHI BHATTACHARJEE BHATTACHARJEE Date: 2025.01.30 17:36:02 +05'30' JUDGE Sabyasachi B