Arun Bania vs The State Of Assam
2021 Latest Caselaw 760 Gua

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GAHC010029212021




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

                                   Case No. : CRL.A(J)/4/2021

            ARUN BANIA
            S/O. LT. AKHAR BONIR, VILL. LOCH, P.S. BAIHATA CHARIALI, DIST.
            KAMRUP, ASSAM.

            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

02-03-2021 This Jail appeal is preferred against the Judgment and Order dated 24.02.2020 passed by the learned Addl. Session Judge, Kamrup, Rangia in Session Case No. 16/2018, convicting the accused-appellant under section 294/326A of the IPC and sentenced to undergo S.I. for 10(ten) years under Section 326A IPC and fine of Rs. 3,000/- (Rupees Three Thousand), in default S.I. for one year. The accused is further sentenced to undergo S.I. for 3(three) months under Section 294 IPC.

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The appeal is admitted for hearing.

Issue notice to the respondent no. 2. Registry will take steps for service of notice upon the informant within 10(ten) days.

Ms. Bijita Sarma, learned counsel is appointed as Amicus Curiae to assist the Court.

Inform all concerned.

Office shall prepare paper book and furnish a copy to the Amicus Curiae and the learned Addl. Public Prosecutor, Assam.

JUDGE

Comparing Assistant