Citation : 2021 Latest Caselaw 1331 Gua
Judgement Date : 5 April, 2021
Page No.# 1/2
GAHC010062402021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./96/2021
ARUP DUTTA AND 2 ORS.
S/O- CHANDRA DHAR DUTTA, R/O- VILL.- BALIKARIA, P.S. AND DIST.-
NALBARI, ASSAM.
2: SMTI. PREMODA DUTTA
W/O- CHANDRA DHAR DUTTA
R/O- VILL.- BALIKARIA
P.S. AND DIST.- NALBARI
ASSAM.
3: DIMBESWAR DUTTA
S/O- CHANDRA DHAR DUTTA
R/O- VILL.- BALIKARIA
P.S. AND DIST.- NALBARI
ASSAM
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE PUBLIC PROSECUTOR, ASSAM.
2:SMTI. LABANYA DUTTA
W/O- DINESH KALITA
R/O- VILL.- BALIKARIA
P.S. AND DIST.- NALBARI
ASSA
Advocate for the Petitioner : MR. J I BORBHUIYA
Advocate for the Respondent : PP, ASSAM
Page No.# 2/2
BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA
05-04-2021
Mr. J.I. Barbhuiya, learned counsel represents the appellants-applicants.
Mr. N. K. Kalita, learned Additional Public Prosecutor represents the State respondent No. 1.
This appeal, under Section 374(2) of the Cr.P.C., is preferred challenging the judgment and order, dated 02.02.2021, passed by the learned Sessions Judge, Nalbari in Session Case No.95/2020, convicting the appellants and sentencing them to suffer rigorous imprisonment for seven years and to pay fine of Rs.5,000/- each, with default clause for offence under Section 304(B) of the Indian Penal Code.
The appeal is admitted for hearing.
Call for the LCR.
Issue notice upon Respondent No.2 under registered post with A/D as well as under usual manner.
Steps be taken within five days.
List this appeal on 30-04-2021.
JUDGE
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