Sanjib Deb @ Kalu Vs State Of Tripura

Tripura High Court 7 Sep 2017 Criminal Appeal From Jail No. 24 Of 2017 (2017) 09 TP CK 0019
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal From Jail No. 24 Of 2017

Hon'ble Bench

S. Talapatra, J

Advocates

MK Roy, S Sarkar

Final Decision

Dismissed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 164, 164(1), 164(5), 193, 207, 208, 209, 313
  • Indian Penal Code, 1860 - Section 354, 506
  • Prevention Of Children From Sexual Offences Act, 2012 - Section 8, 9, 10, 25, 30, 31, 33

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2017) 09 TP CK 0019
  • Coram: S. Talapatra, J
  • Bench: Single Bench
  • Advocates: MK Roy, S Sarkar
  • Result: Dismissed
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 164, 164(1), 164(5), 193, 207, 208, 209, 313
  • Indian Penal Code, 1860 - Section 354, 506
  • Prevention Of Children From Sexual Offences Act, 2012 - Section 8, 9, 10, 25, 30, 31, 33
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