Amal Kumar Das (Habildar) vs Madan Lal Rathi
2021 Latest Caselaw 2309 Gua

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GAHC010148822021




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

                                Case No. : Crl.Rev.P./208/2021

            AMAL KUMAR DAS (HABILDAR)
            S/O LATE ABINASH DAS
            VILL- KANDIGRAM, P.O. CHANDPUR
            DIST. CACHAR, ASSAM



            VERSUS

            MADAN LAL RATHI
            S/O LT. BRIJ LAL RATHI,
            R/O HAILAKANDI TOWN,
            W/O NO. 12,
            SIB BARI ROAD, HAILAKANDI, P.O., P.S. AND DIST. HAILAKANDI, ASSAM,
            PIN-788151



Advocate for the Petitioner   : MR. A M BARBHUIYA

Advocate for the Respondent :




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                          ORDER

Date : 24-09-2021

Heard Mr. A.M. Barbhuiya, learned counsel for the petitioner.

This criminal revision petition is directed against the judgment and order dated 30-

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03-2021 passed by the learned Addl. Sessions Judge, Hailakandi in Crl. Appeal No.

24/2019 affirming the judgment dated 10-04-2019 passed by the Addl. Chief Judicial

Magistrate, Hailakandi sentencing the petitioner to undergo simple imprisonment for 06

months and to pay a compensation of Rs. 4,50,000/- to the complainant.

Mr. Borbhuiya submits that the impugned judgment is vitiated by perversity and

therefore, calls for interference by this Court.

I have perused the grounds taken in the petition.

Admit the revision petition.

Call for the records.

Issue notice to the respondent making the same returnable in 06 weeks.

Petitioner to take steps for service of notice upon the respondent by registered post

with A/D as well as by usual process.

Steps within a week from today.

As an ad-interim measure, it is provided that the jail sentence imposed upon the

petitioner shall remain suspended till the returnable date.

JUDGE GS

Comparing Assistant