Page No.# 1/4 vs The State Of Assam And Anr
2021 Latest Caselaw 2094 Gua

                                                                     Page No.# 1/4

GAHC010105972021




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

                                Case No. : I.A.(Crl.)/310/2021

            MAINA KONWAR AND 2 ORS.
            S/O. LATE BHAIAB KONWAR, R/O VILL. SARUPATHAR, P.S. LAHOAL, DIST.
            DIBRUGARH, ASSAM

            2: SMT. JOGESWARI KONWAR
            W/O LATE BHAIRAB KONWAR
             R/O VILL. SARUPATHAR
             P.S. LAHOAL
             DIST. DIBRUGARH
            ASSAM.

            3: KANAK KONWAR
             S/O LATE BHAIRAB KONWAR
             R/O VILL. SARUPATHAR
             P.S. LAHOAL
             DIST. DIBRUGARH
            ASSAM

            VERSUS

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

            2:NITU BORPATRA
            W/O. KHAGEN BORPATRA
             R/O. LAHOAL PATRAGAON
             P.S. LAHOWAL
             DIST. DIBRUGARH
            ASSAM
             PIN- 78601

Advocate for the Petitioner   : MR S M ABDULLAH P

Advocate for the Respondent : PP, ASSAM
                                                  Page No.# 2/4




Linked Case : Crl.A./373/2018

SRI MOINA KONWAR AND 2 ORS
S/O LATE BHAIRAB KONWAR
R/O VILL. SARUPATHAR
P.S. LAHOAL
DIST. DIBRUGARH
ASSAM.

2: SMT. JOGESWARI KONWAR
W/O LATE BHAIRAB KONWAR
 R/O VILL. SARUPATHAR
 P.S. LAHOAL
 DIST. DIBRUGARH
ASSAM.

3: KANAK KONWAR
S/O LATE BHAIRAB KONWAR
R/O VILL. SARUPATHAR
P.S. LAHOAL
DIST. DIBRUGARH
ASSAM.
VERSUS

THE STATE OF ASSAM AND ANR
REPRESENTED BY PP
ASSAM

2:SMT. NIRU BORPATRA

W/O SRI KHAGEN BORPATRA
R/O LAHOAL PATRA GAON
P.S. LAHOAL
DIST. DIBRUGARH
ASSAM.
------------
Advocate for : MR. P J SAIKIA
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                                            Page No.# 3/4




                                BEFORE
                  HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                      ORDER

07.09.2021

Heard Mr. Z. Kamar, learned Sr. counsel appearing for the applicants/appellants as well as Mr. D. Das, learned Addl. P.P., Assam appearing for the State respondent No. 1.

By this interlocutory application under Section 389 (1) Cr.P.C., the applicants/appellants, who are convicted vide the impugned Judgment and Order, dated 25.09.2018, passed in Session Case No. 275/2014 by the learned Session Judge, Dibrugarh and sentenced to undergo R.I. for 2 (two) years and to pay a fine of Rs.500/- only each under Section 498(A) of the IPC and to undergo R.I. for 7 years and pay fine of Rs.500/- only each under Sections 304B/34 of the IPC and further, to pay fine of Rs.1,000/- each only in default, to undergo R.I. for 1 month have prayed for suspension of sentence and to allow them to go on bail.

On hearing the learned counsel for both sides and perusal of the impugned Judgment and Order, dated 25.09.2018, passed in Session Case No. 275/2014 by the learned Session Judge, Dibrugarh, it is provided that the operation of the sentence passed therein shall remain stayed till disposal of the connected Criminal Appeal No. 373/2018. The applicants/accused are directed to be released on bail of Rs.20,000/- (Rupees Twenty Thousand) each with one surety of like amount to the satisfaction of the learned Sessions Judge, Dibrugarh.

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With the above directions, the Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant