Shri Padmadhar Tamuli vs The State Of Assam And Anr
2021 Latest Caselaw 1486 Gua

                                                                            Page No.# 1/2

GAHC010135162019




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : Crl.A./75/2021

            SHRI PADMADHAR TAMULI
            S/O- LATE LEBURAM TAMULI,
            R/O- HALOWAPATHAR, P.S.- TEOK, DISTRICT- JORHAT, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM.

            2:MADHURJYA JYOTI TAMULY
             S/O- LATE NUMOL CHANDRA TAMULY
             R/O- HALOWAPATHAR
             POLICE STATION- TEOK
             DISTRICT- JORHAT
            ASSAM

Advocate for the Petitioner   : MS. B SARMA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 20.04.2021 Heard Ms. B Sarma, learned counsel for the appellant and Mr. NJ Dutta, learned Public Prosecutor appearing for the State respondent.

This criminal appeal under Section 375 CrPC has been filed by the appellant, Padmadhar Tamuli, who has been convicted in Sessions Case No12(J-J)/2015 by the learned Page No.# 2/2

Sessions Judge, Jorhat vide Judgment and Order, dated 21.07.2017 whereby he has been sentenced to suffer RI for 7 years and pay fine of Rs.10,000/- i/d RI for 6 months under Section 304 Part-II of the IPC.

The criminal appeal is admitted.

Call for the LCR.

Issue notice to the respondents.

As Mr. NJ Dutta, learned Addl. P.P. accepts notice on behalf of the State, no formal notice be issued. However, extra copy of the memo of appeal along with the annexures be served to him.

Issue notice to the respondent No.2. Notice be served through the officer-in-charge of Teok Police Station.

List on 24.05.2021.

JUDGE

Comparing Assistant