Md. Safik Baksh And Anr. Vs State Of Tripura

Tripura High Court 4 Dec 2020 Criminal Revision Petition No. 38 Of 2019 (2020) 12 TP CK 0020
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision Petition No. 38 Of 2019

Hon'ble Bench

S.G Chattopadhyay, J

Advocates

Arijit Bhowmik, S. Ghosh

Final Decision

Disposed Of

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 121, 124, 161, 313, 325, 360, 360(10), 361, 373
  • Indian Penal Code, 1860 - Section 34, 320, 325
  • Probation Of Offenders Act, 1958 - Section 3, 4, 4(3), 4(4), 4(5), 5, 12
  • General Clauses Act, 1897 - Section 8(1)

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 12 TP CK 0020
  • Coram: S.G Chattopadhyay, J
  • Bench: Single Bench
  • Advocates: Arijit Bhowmik, S. Ghosh
  • Result: Disposed Of
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 121, 124, 161, 313, 325, 360, 360(10), 361, 373
  • Indian Penal Code, 1860 - Section 34, 320, 325
  • Probation Of Offenders Act, 1958 - Section 3, 4, 4(3), 4(4), 4(5), 5, 12
  • General Clauses Act, 1897 - Section 8(1)
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