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GAHC010059692021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./97/2021
AHON WANGSA
S/O- SRI MATELEM WANGSA, PERMANENT R/O- VILL.- KONSA, P.O. AND
P.S. PONGCHAU, DIST.- LONGDING, ARUNACHAL PRADESH, PIN- 792131.
VERSUS
THE STATE OF ARUNACHAL PRADESH AND 2 ORS.
REP. BY THE PUBLIC PROSECUTOR, ARUNACHAL PRADESH.
2:SAHNAJ HUSSAIN
S/O- SRI TUTA MIAN
R/O- LONGDING TOWN
LONGDING UNDER LONGDING POLICE STATION
DIST.- LONGDING
ARUNACHAL PRADESH.
3:ANWAR UDDIN
S/O- LATE MUZAMIL ALI
R/O- MEDAL PART-II UNDER KARIMGANJ POLICE STATION IN THE
DISTRICT OF KARIMGANJ
ASSA
Advocate for the Petitioner : MR. S D PURKAYASTHA
Advocate for the Respondent : PP, A P
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
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ORDER
Date : 05-04-2021 Suman Shyam, J Heard Mr. S.D. Purkayastha, learned counsel for the appellant. This appeal is directed against the judgment and order dated 20-07-2020 passed by the District and Sessions Judge, Tirap, Changlang and Longding at Khonsa, Arunachal Pradesh convicting the appellant under Section 120B/ 326(A)/ 465 IPC and sentencing him to inter alia undergo rigorous imprisonment for 14 years.
Admit the appeal.
Issue notice returnable in 06 weeks.
Mr. N.N.B. Choudhury, learned P.P. Arunachal Pradesh has accepted notice on behalf of respondent No. 1. As such, no formal notice is required to be sent to the said respondent.
However, appellant to take steps for service of notice upon respondent Nos. 2 and 3 by registered post with A/D.
Let this matter be listed along with Crl. A. No. 194/2020 pending before this Court which arises out of the same judgment.
JUDGE JUDGE GS Comparing Assistant