Page No.# 1/3 vs The State Of Assam And Anr
2021 Latest Caselaw 404 Gua

                                                                        Page No.# 1/3

GAHC010195082020




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

                                  Case No. : Crl.A./22/2021

            PRANAB JYOTI ROY AND ANR.
            S/O- UMESH CH. ROY, R/O- VILL.- GHUNGHUNIKHATA PART-I, P.O.
            FUTKIBARI, P.S. SAPATGRAM, DIST.- DHUBRI, ASSAM, PIN- 783345.

            2: RAMPAL ROY
             S/O- LATE POSHARAM ROY
             R/O- VILL.- GHUNGHUNIKHATA PART-I
             P.O. FUTKIBARI
             P.S. SAPATGRAM
             DIST.- DHUBRI
            ASSAM
             PIN- 783345

            VERSUS

            THE STATE OF ASSAM AND ANR.
            THROUGH THE PUBLIC PROSECUTOR, ASSAM.

            2:NIREN BARMAN
             S/O- LATE MONOJ BARMAN (INFORMANT)
             R/O- VILL.- GHUNGHUNIKHATA
             P.O. FUTKIBARI
             P.S. SAPATGRAM
             DIST.- DHUBRI
            ASSAM
             PIN- 783345

Advocate for the Petitioner   : MR. A ALAM

Advocate for the Respondent : PP, ASSAM
                                                               Page No.# 2/3


             Linked Case : I.A.(Crl.)/47/2021

            PRANAB JYOTI ROY AND ANR.
            S/O- UMESH CH. ROY
            R/O- VILL.- GHUNGHUNIKHATA PART-I
            P.O. FUTKIBARI
            P.S. SAPATGRAM
            DIST.- DHUBRI
            ASSAM
            PIN- 783345.

            2: RAMPAL ROY
            S/O- LATE POSHARAM ROY
             R/O- VILL.- GHUNGHUNIKHATA PART-I
             P.O. FUTKIBARI
             P.S. SAPATGRAM
             DIST.- DHUBRI
            ASSAM
             PIN- 783345.
            VERSUS

            THE STATE OF ASSAM AND ANR.
            THROUGH THE PUBLIC PROSECUTOR
            ASSAM.

            2:NIREN BARMAN
            S/O- LATE MONOJ BARMAN (INFORMANT)
             R/O- VILL.- GHUNGHUNIKHATA
             P.O. FUTKIBARI
             P.S. SAPATGRAM
             DIST.- DHUBRI
            ASSAM
             PIN- 783345.
             ------------
            Advocate for : MR. A ALAM
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                    BEFORE
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                                ORDER

Date : 05.02.2021 Page No.# 3/3

By this application under Section 389 CrPC, the petitioners pray for suspension of sentence and bail.

Heard Mr. Imran Uddin Choudhury, learned counsel for the appellants and Ms. S. Jahan, learned Addl. P.P., Assam.

The appellant was convicted vide judgment and order dated 07.12.2020 passed by the learned Additional Sessions Judge, Bilasipara in Sessions Case No. 72/2011, whereby the appellants were convicted under Section 326/34 IPC and sentenced to rigorous imprisonment for 2 years and to pay fine of Rs. 10,000/- with default stipulation.

It is submitted by the learned counsel for the petitioners that the petitioners have already been granted bail by the learned trial court.

The petitioners shall continue to avail the bail granted by the learned trial court till disposal of the connected appeal.

I.A. stands disposed of.

JUDGE

Comparing Assistant