Ramesh Kakati vs The State Of Assam And Anr
2021 Latest Caselaw 2867 Gua

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GAHC010184082021




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

                                  Case No. : Crl.A./180/2021

            RAMESH KAKATI
            S/O- LATE UMA KAKATI, R/O- VILL.- KAITHALKUCHI, P.S. BELSOR, DIST.-
            NALBARI, ASSAM, PIN- 781370.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE P.P., ASSAM

            2:UTTARA HALOI
             S/O- LATE MAHESH HALOI
             R/O- VILL.- NALAPARA
             P.S. FATASIL AMBARI
             DIST.- KAMRUP(M)
            ASSA

Advocate for the Petitioner   : MR. S K JAIN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                          ORDER

Date : 12-11-2021 Suman Shyam, J

Heard Mr. M.P. Borah, learned counsel for the appellant. We have also heard Ms. B.

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Bhuyan, learned Addl. P.P. Assam appearing on behalf of the State.

This appeal is directed against the judgment and order dated 04-10-2021 passed by the learned Sessions Judge, Nalbari in connection with Sessions Case No. 62/2012 convicting the appellant, who was one of the co-accused, under Section 147/ 148/ 149/ 447/ 307/ 427/ 325/ 326/ 302 IPC and inter alia sentencing him to undergo rigorous imprisonment for life and also to pay fine.

We have perused the grounds taken in the memo of appeal.

Admit the appeal.

Call for the records.

Since Ms. Bhuyan has appeared and accepted notice on behalf of the respondent No. 1/ State, no formal notice is required to be sent to the said respondent.

Appellant to take steps for service of notice upon the informant/ respondent No. 2 by registered post with A/D.

Steps within a week from today.

                          JUDGE                       JUDGE
GS


Comparing Assistant