Sri Ruchi Neog vs The State Of Assam And 2 Ors
2021 Latest Caselaw 133 Gua

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GAHC010266392017




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

                                  Case No. : Crl.A./382/2017

            SRI RUCHI NEOG
            S/O LATE BAPUDA NEOG, R/O VILL. DULIA, DIKHOMUKH, UNDER
            GAURISAGAR P.S. IN THE DIST. OF SIVASAGAR, ASSAM.



            VERSUS

            THE STATE OF ASSAM and 2 ORS


            2:THANURAM BHARALI

             S/O LATE SORUMOINA BHARALI

            3:SMTI SIKHAMONI BHARALI NEOG

             W/O SRI UTTAM NEOG
             PERMANENT R/O VILL. DULIA
             DIKHOWMUKH
             UNDER GAURISAGAR P.S. IN THE DIST. OF SIVASAGAR
             ASSAM
             PIN 785664
             PRESENTLY RESIDING AT VILL. 13 MILE
             UNDER SONAPUR P.S. IN THE DIST. OF BARNIHAT
             MEGHALAYA
             PIN 78566

Advocate for the Petitioner   : MS.J SAIKIA

Advocate for the Respondent : PP, ASSAM
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                                      BEFORE
                         HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                               ORDER

Date : 18-01-2021

Ms. Trishna Deb Choudhury, learned counsel for the petitioner and Ms. Z. Anjum, learned counsel for the respondent as well as Mr. B. Gogoi, learned Addl. P.P. are in attendance.

It has been pointed out by the learned Addl. P.P. that this appeal is filed against the judgment and order passed by the learned Asstt. Sessions Judge, Sibsagar, whereby the appellant was convicted under Section 326/327 IPC and sentenced to imprisonment for 5 years on both the counts. Therefore, this appeal ought to have been filed before the court of Sessions.

Accordingly, let this appeal be sent back to the concerned Sessions Judge for disposal.

The criminal appeal is disposed of.

JUDGE

Comparing Assistant