Page No.# 1/2 vs The State Of Assam And Anr
2022 Latest Caselaw 1247 Gua

                                                                  Page No.# 1/2

GAHC010059122022




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

                                  Case No. : Crl.A./54/2022

            RAMESH KAMAN AND ANR.
            S/O SRI APAN KAMAN
            RESIDENT OF UKHAMATI NAHARANI, PO BOGINADI, PS BOGINADI, DIST
            LAKHIMPUR, 787032, ASSAM

            2: SRI TEZA KAMAN
             S/O SRI TAPAN KAMAN
            RESIDENT OF UKHAMATI NAHARANI
            PO AND PS BOGINADI
             DIST LAKHIMPUR
            ASSAM 78703

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SMTI JUNU PERME
            W/O SRI DEBA KANTA PATHARI

            D/O SRI BIRGU PERME
            RESIDENT OF BORALA TINIALI
            PO GOGAMUKH
            DIST LAKHIMPUR
            ASSAM 78703

Advocate for the Petitioner   : MR. B GOGOI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR
                                                                             Page No.# 2/2


                                        ORDER

06.04.2022 Heard Mr. K.R. Patgiri, learned counsel for the appellants as well as Mr. D. Das, learned Additional Public Prosecutor, Assam appearing for the State/ respondent No.

1.

This appeal under Section 374(2) Cr.P.C. has been preferred against the impugned Judgment, dated 28.02.2022 and order of conviction dated 03.03.2022, passed in Sessions Case No. 53 (NL)/2012 (G.R. Case No. 768/2011) by the learned Sessions Judge, Lakhimpur, North Lakhimpur.

The appeal is admitted.

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

Issue notice to the respondent No. 2 by registered A/D post. Steps be taken within 5 (five) days.

Call for the records.

List after 4 (four) weeks.

JUDGE

Comparing Assistant