Tripura High Court
Party Name : Gautam Nath vs The State Of Tripura on 25 January, 2017
Bench: T. Vaiphei, S.Talapatra
Case No :IA. 0000111/2017 Party Name : GAUTAM NATH Vs THE STATE OF TRIPURA THE HONBLE THE CHIEF JUSTICE T. VAIPHEI THE HONBLE MR. JUSTICE S.TALAPATRA
Heard Mr. N Majumder, the learned counsel for the applicant. Also heard Mr. A Ghosh, the learned Public Prosecutor, for the State The application is for suspending the sentence imposed upon the applicant who was convicted by the learned Sessions Judge, North Tripura, Dharmanagar in Sessions Trial No.25(NT/D) of 2013 under Section 366 of I.P.C.
The learned Public Prosecutor submits that he has no objection in suspending the sentence. Resultantly, the impugned sentence is suspended. The applicant, namely Sri Gautam Nath, is, therefore, allowed to remain on bail on his executing a PR Bond of `25,000/- (Rupees twenty five thousand) with one surety of the like amount to the satisfaction of the learned Sessions Judge, North Tripura, Dharmanagar.
The application stands disposed of.
Download Date: 8-05-2017 15:05 1/1