Page No.# 1/2 vs The State Of Assam And Anr
2021 Latest Caselaw 1217 Gua

                                                                       Page No.# 1/2

GAHC010295722019




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

                                  Case No. : Crl.A./174/2020

            SRI PADUM NAYAK @ BIKASH AND ANR
            S/O- SRI BANARSHI NAYAK,
            R/O- ETA BHETA LINE, MELEMG TEA ESTATE, P.S.- TIOK, P.O.- MELENG
            T.E., DIST- JORHAT, STATE- ASSAM. PIN- 785700.

            2: SUNIL TANTI @ PIPA
             S/O- LATU TANTI

            R/O- ETA BHETA LINE
            MELENG TEA ESTATE
            P.S.- TIOK
            P.O.- MELENG T.E.
            DIST- JORHAT
            STATE- ASSAM. PIN- 785700

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP, ASSAM.

            2:GORIAMONI TANTI
             S/O- LATE SARATHI TANTI

             MELENG TEA ESTATE
             P.S.- TIOK
             P.O.- MELENG T.E.
             DIST- JORHAT
             STATE- ASSAM. PIN- 785700

Advocate for the Petitioner   : MR D K MEDHI

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

                                           ORDER

Date : 26-03-2021 Suman Shyam, J

Heard Mr. M. Biswas, learned counsel for the appellants. Also heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing for the State.

This appeal against conviction is directed against the judgment and order dated 30- 10-2018 passed by the learned Special Judge, Jorhat in connection with Special Case No. 41/2017 convicting the appellants under Section 376D of the IPC and sentencing them inter alia to undergo rigorous imprisonment for 20 years.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Ms. Bhuyan, learned Addl. P.P. Assam has accepted notice on behalf of the State/ respondent No. 1.

Steps for service of notice upon respondent No. 2 be taken by registered post with A/D.

Steps within a week from today.

Let this matter be listed accordingly.

                           JUDGE                     JUDGE
GS




Comparing Assistant