Ghanashyam Roy vs The State Of Assam And Anr
2021 Latest Caselaw 135 Gua

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GAHC010001702021




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

                                     Case No. : Crl.A./7/2021

            GHANASHYAM ROY
            S/O- SRI MRIGEN ROY, VILL.- KAUNIABHASA, P.O. AND P.S. KOKRAJHAR,
            DIST.- KOKRAJHAR, ASSAM, PIN- 783370.



            VERSUS

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

            2:MRS. RANI MURMU
            W/O- LATE HAKIM TUDU
             NEW GARSINGH PARA
             P.O.
             P.S. AND DIST.- KOKRAJHAR
            ASSAM
             PIN- 783370

Advocate for the Petitioner   : MR. I A TALUKDAR

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                             ORDER

Date : 18.01.2021

Heard Mr. I.A. Talukdar, learned counsel for the appellant and Mr. B. Gogoi, learned Addl. P.P., Assam for the State respondent.

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This appeal is directed against the judgment and order dated 27.11.2020 passed by the learned Special Judge, Kokrajhar in Special Case No. 24/2018, whereby the appellant was convicted to rigorous imprisonment for 2 years and to pay fine of Rs. 5,000/- with default stipulation.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable in four weeks.

Since Mr. B. Gogoi, learned Addl. P.P., Assam has entered appearance and accepts notice on behalf of the respondent No.1, 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. The petitioner shall take steps for service of notice on the respondent No. 2 by registered post with A/D and also usual process through the jurisdictional Magistrate within seven days.

JUDGE

Comparing Assistant