Kajal Nath Bhowmik Vs State Of Tripura

Tripura High Court 20 Oct 2020 Criminal Appeal From Jail No. 56 Of 2019
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal From Jail No. 56 Of 2019

Hon'ble Bench

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

Advocates

S. Kar. Bhowmik, S. Ghosh

Final Decision

Dismissed

Acts Referred

Code Of Criminal Procedure, 1973 — Section 161, 374(2)#Indian Penal Code, 1860 — Section 300, 302, 304, 304B, 304(1), 307, 313(1)(b), 326, 498A

Judgement Text

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Case Metadata
  • Coram: S. Talapatra, J; S.G. Chattopadhyay, J
  • Bench: Division Bench
  • Advocates: S. Kar. Bhowmik, S. Ghosh
  • Result: Dismissed
Referenced Acts & Sections

Code Of Criminal Procedure, 1973 — Section 161, 374(2)#Indian Penal Code, 1860 — Section 300, 302, 304, 304B, 304(1), 307, 313(1)(b), 326, 498A

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