Janardan Sah vs The State Of Assam
2022 Latest Caselaw 2845 Gua

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GAHC010032182022




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

                                  Case No. : Crl.A./31/2022

            JANARDAN SAH
            S/O- LATE SHEO NATH SAH,
            VILL- CHAPAKHOWA SADIA,(THANA COLONY), P.O.- CHAPAKHOWA,
            DIST- TINSUKIA, ASSAM, PIN- 786155.



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP, ASSAM.



Advocate for the Petitioner   : MS L HMAR

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

08.08.2022

Heard Mr. I.H. Saikia, learned counsel for the appellant and Mr. D. Das, learned Additional Public Prosecutor, Assam for the respondent State of Assam.

This appeal under Section 374[2], Code of Criminal Procedure, 1973 [CrPC] is directed against the judgment and order dated 16.11.2018 passed by the Court of learned Additional Page No.# 2/2

Sessions Judge no. 2 [FTC], Tinsukia ['the trial court', for short] in Sessions Case no. 141[T]/2015. By the said judgment and order, the learned trial court has convicted the accused-appellant under Section 354[A][2], Indian Penal Code [IPC] and the accused- appellant has been sentenced to undergo rigorous imprisonment for 2 [two] months and to pay a fine of Rs. 10,000/-, in default of payment of fine, to undergo rigorous imprisonment for another 3 [three] months.

The appeal is admitted for hearing.

Since the LCR has been received and the parties are represented, list the appeal for hearing in usual course.

JUDGE

Comparing Assistant