Page No.# 1/2 vs The State Of Assam And Anr
2021 Latest Caselaw 405 Gua

                                                                        Page No.# 1/2

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




                                          BEFORE
                                                                                     Page No.# 2/2

                        HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                               ORDER

Date : 05.02.2021

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

This appeal is directed against the 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.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable in four weeks.

Since Ms. S. Jahan, learned Addl. P.P., Assam has entered appearance and accepts notice on behalf of State, no formal notice need be issued to the said respondent. However, extra copy of the appeal memo shall be furnished to him during the course of the day.

Learned counsel for the appellants prays for deleting the name of the respondent No. 2 from the array of the parties.

The prayer is allowed.

JUDGE

Comparing Assistant