Page No.# 1/3 vs The State Of Assam And Anr
2021 Latest Caselaw 2354 Gua

                                                                    Page No.# 1/3

GAHC010126602021




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

                                  Case No. : Crl.A./147/2021

            DHANJIT TALUKDAR AND ANR
            S/O- LATE GANDHA TALUKDAR, R/O- VILL.- SATEMARI, P.S. MUKALMUA,
            DIST.- NALBARI, ASSAM, PIN- 781126.

            2: SMTI. ANILA TALUKDAR
            W/O- LATE GANDHA TALUKDAR
             R/O- VILL.- SATEMARI
             P.S. MUKALMUA
             DIST.- NALBARI
            ASSAM
             PIN- 781126

            VERSUS

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

            2:CHAMOPAK BORA
             S/O- ABHIRAM BORA
            VILL.- MOURA
             P.S. AND DIST.- NALBARI
             PIN- 781351

Advocate for the Petitioner   : MR S C PANDIT

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

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Date : 28-09-2021 Suman Shyam, J

Heard Mr. S.C. Pandit, learned counsel for the appellant. Also heard Mr. R.R.

Kaushik, learned Addl. P.P. Assam appearing for the State.

This is an appeal against conviction. By the judgment dated 10-03-2021 passed by

the learned Sessions Judge, Nalbari in Sessions Case No. 54/2014, the appellants herein

were convicted under Section 302/ 34 IPC and sentenced to undergo rigorous

imprisonment for life and also to pay fine of Rs. 25,000/- each and in default, to suffer

simple imprisonment for another period of 06 months.

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

Admit the appeal.

Call for the LCR.

Issue notice returnable in 04 weeks.

Since Mr. Kaushik has appeared and accepted notice on behalf of respondent No. 1,

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
                       Page No.# 3/3

GS




Comparing Assistant