Santa Ram Bordoloi vs The State Of Assam And 2 Ors
2021 Latest Caselaw 1751 Gua

                                                                 Page No.# 1/2

GAHC010084172021




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

                                Case No. : Crl.Rev.P./145/2021

            SANTA RAM BORDOLOI
            S/O LATE BHUGSING BORDOLOI
            RESIDENT OF VILLAGE KAPAHERA, BOKORIGAON PO, PS MIKIRBHETA,
            782105, DIST MORIGAON, ASSAM



            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REPRESENTED BY PP ASSAM

            2:SMTI POPLIN DAS
             D/O MAGHIRAM DAS
            RESIDENT OF VILLAGE JAJORI MAJGAON
             PS MIKIRBHETA
             DIST MORIGAON
            ASSAM
             782105

            3:SMTI BULUMONI SAIKIA DAS
            W/O MAGHIRAM DAS
            RESIDENT OF VILLAGE JAJORI MAJGAON
             PS MIKIRBHETA
             DIST MORIGAON
            ASSAM
             78210

Advocate for the Petitioner   : MR. D C C PHUKAN

Advocate for the Respondent : PP, ASSAM
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                                        BEFORE
                       HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                                 ORDER

02.08.2021.

By way of this petition under Section 401 of the CrPC, the petitioner challenges the judgment and order dated 09.03.2021, passed by the learned Sessions Judge, Morigaon, in Criminal Appeal No.8/2018, whereby the learned Appellate Court upheld the order passed by the learned Judicial

Magistrate, 1st Class, Morigaon, in G.R. Case No.330/2013, convicting the present petitioner under Sections 325/341 of the IPC.

Heard Mr. DCC Phukan, learned counsel for the petitioner as well as the learned Addl. P.P., Assam, representing the State/respondent No.1 and perused the record.

The revision is admitted for hearing.

Let notice be issued to the respondent Nos.2 & 3, by Regd. Post with A/D as well as by usual process, returnable in six weeks and furnish copy to the respondent No.1.

Call for the LCRs from both the forums.

Till the disposal of the revision petition, the petitioner will remain on previous bail.

JUDGE

Comparing Assistant