Pradip Nath Vs State Of Tripura

Tripura High Court 12 Mar 2020 Criminal Appeal From Jail No. 22 Of 2018
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal From Jail No. 22 Of 2018

Hon'ble Bench

S. Talapatra, J; S.G. Chattopadhyay, J

Advocates

S. Chakraborty, S. Debnath

Final Decision

Dismissed

Acts Referred

Indian Penal Code, 1860 — Section 34, 302, 324, 326#Code Of Criminal Procedure, 1973 — Section 281, 313

Judgement Text

Translate:
Supreme Court
M/s Tarachand Logistic Solutions Limited Vs State Of Andhra Pradesh & Ors
29 Aug 2025
Supreme Court
State Of Punjab And Others Vs Ex. C. Satpal Singh
29 Aug 2025
From The Blog
Bandhua Mukti Morcha vs Union of India (1983)
Oct
17
2025

Landmark Judgements

Bandhua Mukti Morcha vs Union of India (1983)
Read More
A.R. Antulay vs R.S. Nayak and Another (1988)
Oct
17
2025

Landmark Judgements

A.R. Antulay vs R.S. Nayak and Another (1988)
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Coram: S. Talapatra, J; S.G. Chattopadhyay, J
  • Bench: Division Bench
  • Advocates: S. Chakraborty, S. Debnath
  • Result: Dismissed
Referenced Acts & Sections

Indian Penal Code, 1860 — Section 34, 302, 324, 326#Code Of Criminal Procedure, 1973 — Section 281, 313

Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.