ABHIJIT DAS Vs. STATE OF TRIPURA
LAWS(SC)-2017-1-65
SUPREME COURT OF INDIA
Decided on January 20,2017

Abhijit Das Appellant
VERSUS
STATE OF TRIPURA Respondents

JUDGEMENT

Kurian,J. - (1.) Leave granted.
(2.) While issuing notice on 19.11.2014, the scope of the notice was limited to the question of sentence.
(3.) It is not in dispute that the conviction maintained was only under Section 324 IPC. We are informed that the appellant has undergone sentence of around three months.;


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