Sri Matilal Sarkar vs The State Of Tripura on 21 September, 2023

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Tripura High Court

Sri Matilal Sarkar vs The State Of Tripura on 21 September, 2023

Bench: Arindam Lodh

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                            Crl.A(J) No.42 of 2023
Sri Matilal Sarkar
                                                          .........Appellant(s);
                                     Versus
The State of Tripura
                                                         .........Respondent(s).

For Appellant(s) : Ms. V. Poddar, Advocate. For Respondent(s) : Mr. Ratan Datta, Public Prosecutor. HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH Order 21/09/2023 This appellant has been convicted under Section 366/342/376(3) of IPC and Section 6 of the POCSO Act. He has been sentenced to suffer RI for 3(three) years and to pay a fine of Rs.10,000/- with a default sentence for the offence punishable under Section 366 of IPC and also to suffer RI for 3(three) months and to pay a fine of Rs.5,000/- with a default sentence for the offence under Section 342 of IPC and further to suffer RI for 20(twenty) years and to pay a fine of Rs.30,000/- with a default sentence under Section 6 of the POCSO Act by the Court of Special Judge (POCSO), West Tripura, Agartala in Special (POCSO) 07 of 2022.

Admit.

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Call for the lower Court records in connection with Special (POCSO) 07 of 2022 from the Court of Special Judge (POCSO), West Tripura, Agartala.

Office to prepare Paper Book after receipt of the LCRs. Matter be listed for hearing in usual course. (ARINDAM LODH), J (APARESH KUMAR SINGH), CJ Pijush/ PULAK BANIK Date: 2023.09.22 13:28:20 +05'30'

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