SWAPAN PAUL Vs. STATE OF TRIPURA
LAWS(SC)-2015-10-34
SUPREME COURT OF INDIA
Decided on October 05,2015

Swapan Paul Appellant
VERSUS
STATE OF TRIPURA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard the learned Counsel for the parties. Looking at the evidence and the concurrent findings of fact, we do not find that this is a case where the conviction can be set aside.
(3.) We have noted the fact that the Appellant was a Constable, working under a Sub-Inspector of Police, and the said Sub-Inspector was also involved in the same offence.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.