Civil Das vs The State Of Assam And Anr
2021 Latest Caselaw 3098 Gua

                                                                       Page No.# 1/2

GAHC010195482021




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

                                  Case No. : Crl.A./191/2021

            CIVIL DAS
            S/O LATE NUMAL DAS, R/O VILL-MACHARHAT GAON, P.S.-JORHAT, DIST-
            JORHAT, ASAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:MATATI DAS @ MATU DAS
            W/O LATE KAN DAS
             R/O VILL-MACHARHAT GAON
             P.S.-JORHAT
             DIST-JORHAT
            ASSA

Advocate for the Petitioner   : MR. P K MUNIR

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

24.11.2021

Heard Mr. P.K. Munir, learned counsel for the appellant as well as Mr. R.R. Kaushik, learned Additional Public Prosecutor, Assam appearing for the State Page No.# 2/2

respondent.

This appeal under Section 374(2) Cr.P.C. is preferred against the Judgment and order, dated 20.09.2021, passed by the learned Addl. Sessions Judge, Jorhat in Sessions Case No. 192/2016.

The criminal appeal is admitted.

Call for the records.

Issue notice to the respondent No. 2.

As Mr. R.R. Kaushik, learned Additional Public Prosecutor, has entered appearance on behalf of the State respondent No. 1, no notice needs be issued to him. However, a copy of the memo of appeal along with the documents annexed thereto, be furnished to him in the course of the day.

List on 19.01.2022.

JUDGE

Comparing Assistant