Anjan Kumar Lahkar vs The State Of Assam
2021 Latest Caselaw 2003 Gua

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GAHC010115442021




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

                                 Case No. : Crl.A./134/2021

            ANJAN KUMAR LAHKAR
            S/O- LATE ANANTA CH. LAHKAR, R/O- VILL.- PANDULA, P.S. AND DIST.-
            NALBARI, ASSAM, PIN- 781376.

            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PUBLIC PROSECUTOR, ASSAM

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : PP, ASSAM

                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 26.08.2021

Heard Mr. R. Goswami, learned counsel for the appellant and Mr. B. Sarma, learned Addl. Public Prosecutor, Assam.

This appeal is preferred under Section 378 Cr.PC against the judgment and order dated 22.04.2021, passed in Crl. Appl. No. 19/2019, by the learned Sessions Judge, Nalbari , whereby the appellant is convicted and sentenced to undergo simple imprisonment for one year and to pay fine of Rs. 10,000/- u/s 408 of the IPC.

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Appeal is admitted.

Call for the records.

List this matter after receipt of the LCR.

JUDGE

Comparing Assistant