Tripura High Court
Shri Arjun Ghosh vs The State Of Tripura on 4 July, 2025
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
IA No.01 of 2025
In Crl. A. No.13 of 2025
Shri Arjun Ghosh
---Applicant(s)
Versus
The State of Tripura
----Respondent(s)
For Applicant(s) : Mr. Bibhal Nandi Majumder, Sr. Adv.
Mr. Akbar Debbarma, Adv.
Mr. Elembrok Debbarma, Adv.
For Respondent(s) : Mr. Raju Datta, P.P.
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order
04/07/2025
Learned Senior Counsel Mr. B. N. Majumder assisted by Mr.
A. Debbarma and Learned Counsel Mr. E. Debbarma is present for
the petitioner-applicant.
The petitioner-applicant Shri Arjun Ghosh has filed this
appeal challenging the judgment and order of conviction and
sentence dated 23.04.2025 delivered by Learned Special Judge
(POCSO), West Tripura, Agartala (Court No.3) in connection with
Case No. Special (POCSO) 22 of 2020. By the said judgment and
order of conviction Learned Trial Court is convicted the applicant
under Section 448, 366, 506 of IPC read with Section-8 of the
POCSO Act. Learned Special Judge sentenced the convict Arjun
Ghosh to suffer R.I. for three years and a fine of Rs.20,000/- in
default to suffer S.I. for two months for the offence punishable
under Section 8 of the POCSO Act, S.I. for two months and a fine
of Rs.5,000/- in default to suffer S.I. for 10 days for the offence
punishable under Section 448 of IPC, S.I. for two years and a fine
of Rs.10,000/- in default to suffer S.I. for three months for the
offence punishable under Section 366 of IPC and also
imprisonment of two months and a fine of Rs.5,000/- for the
offence punishable under Section 448 of IPC and further
sentenced the victim to suffer S.I. for two years and a fine of
Rs.10,000/- in default to suffer S.I. for three months for the
offence punishable under Section 366 of IPC and imprisonment of
two months and a fine of Rs.5,000/- in default to suffer S.I. for
ten days for the offence punishable under Section 506 of IPC. It
was further ordered that all the sentences shall run concurrently.
Along with the memo of appeal another application under
Section 430 of BNSS is filed corresponding to Section 389 of
Cr.P.C. for suspending conviction and sentence dated 23.04.2025
delivered by Learned Special Judge (POCSO), West Tripura,
Agartala (Court No.2).
Heard both the sides.
Considered.
Considering the gravity of the offence and nature of the
sentence the sentence imposed upon the convict-applicant may be
suspended till disposal of this appeal subject to execution of bond
of Rs.25,000/- (twenty five thousand) with one surety of like
amount to the satisfaction of Learned Special Judge (POCSO),
West Tripura, Agartala (Court No.2).
Send a copy of this order to the Court of Learned Special
Judge (POCSO), West Tripura, Agartala (Court No.2). Also a copy
of this order be supplied to Learned Senior Counsel Mr. B. N.
Majumder for the applicant for information and necessary action in
the course of the day.
With this observation this interlocutory application stands
disposed of.
JUDGE
MOUMITA Digitally signed by MOUMITA
DATTA
DATTA Date: 2025.07.04 06:05:40
+05'30'
Moumita
