LAWS(TRIP)-2023-12-2

ASHIK DEBBARMA Vs. STATE OF TRIPURA

Decided On December 22, 2023
Ashik Debbarma Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) Heard Mr. T. Datta Majumder, learned senior counsel assisted by Mr. T. Halam and Mr. D. Kalai, learned counsel appearing for the applicant. Also heard Mr. S. Debnath, learned Addl. P.P. led by Mr. Raju Datta, learned P.P. appearing for the State-respondent.