Elia Banda vs The State Of Assam And Anr
2022 Latest Caselaw 2650 Gua

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GAHC010147962022




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

                                  Case No. : Crl.A./161/2022

            ELIA BANDA .
            S/O LATE SIMSON BANDA,
            RESIDENT OF VILLAGE DILAOUJAN BUDHIYAGAON, PS BOKAJON, DIST
            KARBI ANGLONG, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:SATYANANDA BORAH
             S/O LATE JIURAM BORAH
            RESIDENT OF VILLAGE DILOUJAN BUDHIYAGAON
             PS BOKAJAN
             DIST KARBI ANGLONG
            ASSA

Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

01.08.2022

Heard Ms. P. Das, learned counsel for the appellant as well as Mr. Bhaskar Page No.# 2/2

Sarma, learned APP for the State.

This criminal appeal is preferred by the appellant under section 374(2) Cr.P.C. against the judgment and order dated 21.06.2022 passed in Sessions Case No.36/2021 by the learned Assistant Sessions Judge, Karbi Anglong, Diphu.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice returnable on 12.09.2022.

No formal steps is required to be taken in respect of the respondent no.1 as the State is represented by the learned APP. The appellant shall take steps within 2(two) days for service of notice on the respondent no.2 by registered post with A/D as well as by usual process as per Gauhati High Court Rules with suitable modification to the form.

List the matter on 12.09.2022 awaiting receipt of LCR and service of notice on the respondent no.2.

JUDGE

Comparing Assistant