Masuk Ali Vs State Of Tripura

Case No: Criminal Appeal From Jail No. 51 Of 2016

Date of Decision: May 14, 2020

Acts Referred: Indian Penal Code, 1860 — Section 302, 354(A), 304(B), 354, 354(B), 354(1)(i), 366, 375, 376, 448, 498(A), 511#Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8#Code Of Criminal Procedure, 1973 — Section 161, 164(5), 222, 386, 386(b)(iii)#Evidence Act, 1872 — Section 4, 6, 113(B)#Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12, 19

Hon'ble Judges: Arindam Lodh, J

Bench: Single Bench

Advocate: Raju Datta, S. Ghosh

Final Decision: Allowed