LAXMAN GOPE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the appellant. Consecutively for three days, despite giving accommodation Mr. B Choudhury, learned Public Prosecutor has not participated in the hearing. In such circumstance, this Court does not have any other alternative but to deliver the judgment on the basis of the records.

(2.) It is further to be noted that Mr. Lodh, learned counsel appearing for the appellant had completed his submission on 02.04.2019 and on the request of Mr. Choudhury, learned PP, on that day, the matter was fixed on 09.04.2019 for further hearing. Again, on 09.04.2019, at the request of Mr. Choudhury, the matter was deferred for today. In the order dated 09.04.2019, this court had categorically observed as follows:

(3.) The matter was taken up today in the first session of the Court and it was mentioned before the Court that Mr. Choudhury was busy in the Court No. 1. But in the second session, when there is no proceeding before the Court No. 1, Mr. Choudhury was still un-available before this Court. This Court waited for some time for his appearance, but he preferred not to appear.