Mohan Deka vs The State Of Assam And Anr
2021 Latest Caselaw 1117 Gua

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GAHC010057872021




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

                                 Case No. : Crl.Rev.P./100/2021

            MOHAN DEKA
            S/O LATE PARAMANANDA DEKA, R/O VILL-KHUDRA SANKARA, P.O. AND
            P.S.-NALBARI, DIST-NALBARI (ASSAM)

            VERSUS

            THE STATE OF ASSAM AND ANR
            (NOTICE THROUGH THE PUBLIC PROSECUTOR, ASSAM)

            2:CHANDAN TALUKDAR
             S/O LATE SONATAN TALUKDAR
             R/O KHUDRA SANKARA (GOPALTHAN)
             P.O. AND P.S.-NALBARI
             DIST-NALBARI
             PIN-78133

Advocate for the Petitioner : MR. B HALDAR
Advocate for the Respondent : PP, ASSAM

                                           BEFORE
                 HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                        :: O R D E R ::

22-03-2021

Heard the learned counsel for the petitioners as well as the learned Additional Public Prosecutor, Assam also perused the documents annexed.

The learned appellate court in Crl. Appeal No.22/2019 has affirmed the judgment of the learned Session Judge in Sessions Case No. 150/2017 upholding the sentence of the Sessions Judge under Section 447/324/307 IPC whereby the petitioner has been sentenced to SI for four years under Page No.# 2/2

Section 307 IPC and other sections of law.

It is stated that the accused was allowed to remain on previous bail during the course of appeal. Now, the sentence has been compound with a direction to appear before the trial court.

Having regard to the accusation and sentence, the accused is hereby directed to appear before the learned trial court within a period of 15 days from today and will go for fresh bail of Rs.20,000/- with one surety of like amount to the satisfaction of the trial court.

Revision is admitted for hearing.

Let notice be issued to the respondent No.2 by registered post with A/D and usual process, returnable by four weeks and furnish extra copy to respondent No.1.

Call for the LCR from both the forums.

JUDGE

Comparing Assistant