Smt Sukhamati Debbarma vs The State Of Tripura
2025 Latest Caselaw 674 Tri

Tripura High Court

Smt Sukhamati Debbarma vs The State Of Tripura on 21 March, 2025

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                        HIGH COURT OF TRIPURA
                              AGARTALA

                            Crl.A(J) No.22 of 2025
Smt Sukhamati Debbarma
                                                              ......Appellant(s)
                                     Versus
The State of Tripura
                                                         ......Respondent(s)

For Appellant(s) : Mr. Ratan Datta, Advocate.

Mr. Aditya Baidhya, Advocate. Ms. Saswati Nag, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

21.03.2025

Heard Mr. Ratan Datta, learned counsel appearing for the

appellant.

The appellant, Smt. Sukhamati Debbarma, has been

convicted under Section 304B read with Section 34 of the IPC and has

been sentenced to suffer rigorous imprisonment for 7 (seven) years and

has also been convicted under Section 498A of the IPC and sentenced to

suffer rigorous imprisonment for 1 (one) year vide judgment dated

04.02.2025 and sentence dated 05.02.2025 passed by the Learned

Additional Sessions Judge, Kamalpur in case No.ST(Type-1) 02 of 2014.

Mr. Rajib Saha, learned Addl. P.P. submits that the appeal

may be admitted.

Considered.

Perused the record.

The appeal is admitted for hearing.

Call for the learned Trial Court record.

Registry will prepare Paper Book after receipt of the same.

Accordingly, let the matter appear in its usual course.

JUDGE

SATABDI Digitally signed by SATABDI DUTTA

DUTTA Date: 2025.03.21 16:33:41 +05'30' Dinashree