Nayanmoni Borah vs The State Of Assam And Anr
2021 Latest Caselaw 476 Gua

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GAHC010023372021




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

                          Case No. : I.A.(Crl.)/84/2021




         NAYANMONI BORAH
         S/O. LATE KULADHAR BORAH
         R/O. DHEKORGARHA KARMARGAON
         P.S. PULIBOR
         DIST. JORHAT
         ASSAM
         PIN-785006
         ASSAM


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REP. BY THE PUBLIC PROSECUTOR
         ASSAM

         2:BASUNDHARA GOSWAMI
         D/O. JAGANATH GOSWAMI
          C/O. SRI UTPAL MAHANTA
          DCB ROAD
         TARAJAN
          P.O.
          P.S. AND DIST. JORHAT
         ASSAM
          PIN- 785001
          ------------
         Advocate for : MR. JYOTIRMOY ROY
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
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                                       BEFORE
                      HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                              ORDER

10-02-2021.

Heard the learned counsel for both sides.

As the connected revision petition is admitted for hearing, the impugned judgment dated 28.05.2020, passed by the learned Sessions Judge, Jorhat in Criminal Appeal No.41/2018, which was preferred against the judgment and order dated 29.05.2018, passed by the learned CJM, Jorhat in G.R. Case No.2329/2015, under Section 354(D) of the IPC, is hereby stayed as regards substantive sentence, till disposal of the petition subject to payment of fine and the petitioner is allowed to remain of previous bail.

The I.A. (Crl.) stands disposed of.

JUDGE

Comparing Assistant