Brajen Barua vs The State Of Assam And Anr
2021 Latest Caselaw 714 Gua

                                                                                                          Page No.# 1/2

GAHC010011892021




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

                                            Case No. : Crl.A./36/2021

               BRAJEN BARUA
               S/O- LATE BASANTA BARUA, R/O- VILL.- BALAIBIL, P.S. CHANGSARI,
               DIST.- KAMRUP, ASSAM.



               VERSUS

               THE STATE OF ASSAM AND ANR.
               REP. BY THE P.P., ASSAM.

               2:PADUMI DAS
               W/O- LATE GANESH DAS
                R/O- VILL.- BALAIBIL
                P.S. KAMALPUR
                DIST.- KAMRUP
               ASSAM

Advocate for the Petitioner          : MR P DAS

Advocate for the Respondent : PP, ASSAM




                                        BEFORE
                          HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                                       ORDER

26.02.2021 Mr. P. Das, learned counsel for the appellant and Ms. A. Begum, learned Addl. PP for the State/respondent No. 1.

This appeal under Section 374(2) Cr.P.C. against the impugned Judgment and Order, dated 14.12.2020 in Sessions Case No. 78/2017 (Corresponding to G.R. Case No. 844/2013) passed by the learned Addl. Sessions Judge (FTC), Rangia, Page No.# 2/2

Kamrup, whereby the appellant has been convicted and sentenced to undergo RI for 3(three) months and to pay a fine of Rs. 500/-, in default to undergo SI for 1(one) month for the offence under Section 448 of the IPC and to undergo RI for 3(three) months and also pay a fine of Rs. 3,000/-, in default to undergo SI for 6(six) months for the offence under Sections 376/511 of the IPC.

The appeal is admitted.

Issue notice to the respondent No. 2 by registered post with A/D card.

Call for the LCR.

As Ms. A. Begum, learned Addl. Public Prosecutor, Assam has entered appearance on behalf of State/respondent, an extra copy of the memo of appeal along with the documents annexed thereto be furnished to her within 3(three) days.

List on 06.04.2021.

JUDGE

Comparing Assistant