Tripura High Court
Sri Pranesh Nath Alias Khokan vs The State Of Tripura on 7 April, 2021
Bench: Akil Kureshi, Arindam Lodh
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HIGH COURT OF TRIPURA
AGARTALA
IA No.1/2021 in Crl.A(J) No.3/2021
Sri Pranesh Nath alias Khokan.
.............. Applicant(s).
- Vs. -
The State of Tripura
............... Respondent(s).
For Applicant(s) : Mr. S Chakraborty, Advocate. For Respondent(s) : Mr. Samrat Ghosh, Addl. P.P. HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE JUSTICE MR. ARINDAM LODH _O_R_D_E_ R_ 07/4/2021 (Akil Kureshi, CJ).
Rule.
Learned Additional Public Prosecutor, Mr. Samrat Ghosh, waived rule on behalf of the State.
This application is filed for condonation of delay caused in filing appeal against the judgment of conviction and sentence passed by the learned Sessions Judge, North Tripura, Dharmanagar. By the impugned judgment, the appellant-accused has been convicted for offence punishable under Section 302 IPC and other offences. He has been awarded life imprisonment. Though the delay is quite substantial, looking to the background of the accused and the nature of conviction and sentence it would not be appropriate to reject the prayer for condonation.
Page - 2 of 2 In the result, the delay is condoned. Application is disposed of. ( ARINDAM LODH, J ) ( AKIL KURESHI, CJ ) Sukehendu