Niranjan Debnath vs The State Of Tripura
2025 Latest Caselaw 683 Tri

Tripura High Court

Niranjan Debnath vs The State Of Tripura on 25 March, 2025

                             Page 1 of 2


                    HIGH COURT OF TRIPURA
                          AGARTALA
                       CRL.A. No.6 of 2025
Niranjan Debnath
                                                    ---Appellant(s)
                              Versus
The State of Tripura
                                                 ----Respondent(s)

For Appellant(s) : Mr. Subrata Sarkar, Sr. Adv.

Mr. Kabrabam Dhirendra Singha, Adv.

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

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 25/03/2025 Learned Senior Counsel Mr. S. Sarkar assisted by Mr. K. D.

Singha, Learned counsel is present for the appellant.

This appeal has been filed under Section 374 (2) of Cr.P.C.

challenging the judgment and order of conviction and sentence

dated 04.03.2025 delivered by Learned Special Judge (POCSO),

Dhalai Judicial District, Ambassa in connection with Case No.

Special (POCSO) 09 of 2021. By the said judgment and order of

conviction and sentence two persons were convicted namely

Rajesh Kanda and Niranjan Debnath and the present appellant-

applicant has preferred this appeal challenging the said judgment

and order of conviction and sentence and by the said judgment he

has been sentenced to suffer RI for one year under Section 448 of

IPC and sentenced to pay a fine of one thousand in default to

suffer further period of one year and he has further sentenced to

suffer RI for three years for the commission of offence punishable

under Section 354 of IPC and with fine amounting to Rs.2,000/-

(two thousand) in default to suffer SI for a further period of two

months. Again the said convict-appellant has been sentenced to

suffer three years for the offence punishable under Section 8 of

POCSO Act and he is sentenced to suffer RI for three years and to

pay a fine of Rs.3,000(three thousand) in default to suffer SI for a

further period of three months and it was ordered that all the

sentences shall run concurrently.

This court has already suspended the execution of sentence

imposed upon the appellant-convict. So let the appeal be admitted

for hearing.

Call for the LCR.

Registry is asked to prepare the paper book and supply the

same to the Learned Counsels as per procedure.

List this matter after supplying copy to the Learned

Counsels.

                                                               JUDGE





MOUMITA                      MOUMITA DATTA

DATTA                        04:54:52 +05'30'
Moumita