Rinku Sarkar Vs State Of Tripura

Tripura High Court 16 Jan 2020 Criminal Revision Petition No. 41 Of 2016 (2020) 01 TP CK 0078
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision Petition No. 41 Of 2016

Hon'ble Bench

S. Talapatra, J

Advocates

Sarama Deb, S Debnath

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 34, 341, 325, 397(1), 401
  • Code Of Criminal Procedure, 1973 - Section 313, 360, 374(3)
  • Probation Of Offenders Act, 1958 - Section 3, 4, 6

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 01 TP CK 0078
  • Coram: S. Talapatra, J
  • Bench: Single Bench
  • Advocates: Sarama Deb, S Debnath
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 34, 341, 325, 397(1), 401
  • Code Of Criminal Procedure, 1973 - Section 313, 360, 374(3)
  • Probation Of Offenders Act, 1958 - Section 3, 4, 6
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