Smt. Nandita Konwar vs The State Of Assam
2021 Latest Caselaw 1571 Gua

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GAHC010087882021




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

                                     Case No. : Crl.A./117/2021

              SMT. NANDITA KONWAR
              D/O MR. DEVANANDA KONWAR R/O NEAR BORTHAKUR CLINIC,
              KHARGULI, GUWAHATI-781004, DIST-KAMRUP (M), ASSAM



              VERSUS

              THE STATE OF ASSAM
              REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner     : MR A C BORBORA

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                     HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                               ORDER

Date : 28.05.2021

Heard Mr. A.C. Borbora, learned senior counsel assisted by Mr. H. Agarwal, learned counsel for the appellant and Mr. N.K. Kalita, learned APP appearing for the State.

The matter has been heard though remote video conferencing because of the Covid-19 protocol in force.

This appeal under section 374(2) Cr.P.C. is directed against the judgment and order dated 08.04.2021 passed by the learned Special Judge, Assam in Special Case No.22/2017, thereby Page No.# 2/2

convicting the appellant under section 7 of the Prevention of Corruption Act and sentencing her to undergo rigorous imprisonment for 3 (three) years and also to pay a fine of Rs.12,000/- with default clause and also convicting and sentencing the appellant for rigorous imprisonment for 4 (four) years and also to pay a fine of Rs.20,000/- with default clause under section 13(2) of the Prevention of Corruption Act, providing that both sentence would run concurrently.

The appeal is admitted for hearing.

Call for the records.

As the learned APP accepts notice on behalf of the State, additional copy of the memo of appeal be furnished to him within 2 (two) days.

List on 19.07.2021.

JUDGE

Comparing Assistant