STATE OF TRIPURA Vs. NAMITA MAJUMDAR [BARMAN]

LAWS(SC)-1997-8-24

SUPREME COURT OF INDIA (FROM: GAUHATI)

Decided on August 29,1997

STATE OF TRIPURA Appellant

VERSUS

NAMITA MAJUMDAR Respondents

- (1.) Delay condoned.
(2.) Special leave granted.
(3.) We have heard learned counsel for the parties.;