Citation : 2021 Latest Caselaw 2733 Gua
Judgement Date : 8 November, 2021
Page No.# 1/2
GAHC010162752021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
I.A.(Crl.)/410/2021
JYOTI BORAH
D/O- LATE GANESH BORAH
R/O- VILL.- MAHIMABARI GAON
P.S. BARHOLLA
DIST.- JORHAT
ASSAM
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE PUBLIC PROSECUTOR
ASSAM
2:MANASH JYOTI BORAH
SON OF TULSI BORAH
R/O- VILL.- KUKURAPUHIA GAON
P.S. DERGAON
DIST.- GOLAGHAT
ASSAM
------------
Advocate for : MR. P HAZARIKA
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.
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BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
08-11-2021
Mr. P.K. Munir, learned counsel represents the applicant-appellant. Ms. S.H. Bora, learned Additional Public Prosecutor, represents for the State respondent No. 1.
Heard on the prayer for bail.
Perused the order, dated 06-10-2021.
The appellant, as submitted by the learned counsel for the applicant, has appeared before the Court below in accordance with the aforesaid order, dated 06-10-2021.
Relying on such submission made by Mr. Munir, learned counsel for the applicant-appellant, the sentence imposed upon the appellant vide judgment, dated 07-03-2020 and order, dated 06-03-2020 passed by the learned Sessions Judge, Jorhat, in Sessions Case No. 64(JJ)/2008, convicting the accused- appellant under Section 306 of the IPC and sentencing her to undergo rigorous imprisonment for a term of three years and fine of Rs.5,000/- with default clause, is suspended and the bail granted by the Court below to the petitioner is made absolute. She will continue to remain on bail till disposal of the connected appeal.
The miscellaneous case stands disposed of.
JUDGE
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