Sri Rupok Jyoti Borkotoky vs Sri Makhon Borah
2021 Latest Caselaw 1179 Gua

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GAHC010151812018




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

                                  Case No. : Crl.A./47/2021

            SRI RUPOK JYOTI BORKOTOKY
            S/O- LATE TARUN CH. BORKOTOKY, R/O- KOROKATALI, NEAR J.B.A
            BIDYALAYA, JORHAT-785015, DIST- JORHAT, ASSAM.



            VERSUS

            SRI MAKHON BORAH
            S/O- LATE PANI RAM BORAH, PROPRIETOR OF INSTRUMENT, R/O-
            SUWAMI GAON, NEAR BHOGDOI BRIDGE, JORHAT, P.O. AND P.S. AND
            DISTRICT- JORHAT-785001, ASSAM.



Advocate for the Petitioner   : MR. D K KOTHARI

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 24.03.2021

Heard Mr. B Deka, learned counsel for the appellant. Also heard Mr. AI Ahmed, learned counsel appearing for the respondent.

By this appeal filed under Section 378 of the CrPC, the appellant has prayed for setting aside of the impugned Judgment and order, dated 27.03.2018 passed by the learned Page No.# 2/2

Addl.CJM, Jorhat, whereby the Complaint Case No.270 C/2014 was dismissed and the accused has been acquitted.

The criminal appeal is admitted.

Call for the records.

Issue notice.

As the learned counsel for the respondent has entered appearance, no notice need be issued. However, copy of the memo of appeal be furnished to him within 2 days.

List on 05.05.2021.

JUDGE

Comparing Assistant