Page No.# 1/3 vs The State Of Assam And Anr
2022 Latest Caselaw 3077 Gua

                                                                   Page No.# 1/3

GAHC010159372022




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

                           Case No. : Crl.A./191/2022

         KULU HAZARIKA @ KUSHAL AND 5 ORS
         S/O- PURNANDA HAZARIKA, R/O- VILL.- BHILER NALANI, P.S. BIHPURIA,
         DIST. NORTH LAKHIMPUR, ASSAM

         2: BLAKU HAZARIKA @ HEMANTA HAZARIKA
          S/O- LATE KUMUD HAZARIKA
          R/O- VILL.- BHILER NALANI
          P.S. BIHPURIA
          DIST. NORTH LAKHIMPUR
         ASSAM

         3: TUTU DAS @ KHIROD
          S/O- SUREN DAS
          R/O- VILL.- BHILER NALANI
          P.S. BIHPURIA
          DIST. NORTH LAKHIMPUR
         ASSAM

         4: RANJAN SARMAH
          S/O- LATE PROBIN SARMAH
          R/O- VILL.- BORIGAON
          P.S. BIHPURIA
          DIST. NORTH LAKHIMPUR
         ASSAM

         5: TRIDIP BARUAH
          S/O- SRI RANJIT BARUAH
          R/O- VILL.- DAKUA DAGOAN
          P..S BIHPURIA
          DIST. NORTH LAKHIMPUR
         ASSAM

         6: DIBYAJYOTI SAIKIA
          S/O- BALIN SAIKIA
                                                                     Page No.# 2/3

             R/O-VILL.- BORACHUK
             P.S. BIHPURIA
             DIST. LAKHIMPUR
             ASSA

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:SMTI MINU BORA
            W/O- SRI BABUL BORA
             R/O- VILL.- HISINGOLIA
             P.S. BIHPURIA
             DIST. NORTH LAKHIMPUR
            ASSA

Advocate for the Petitioner   : MR. P HAZARIKA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 18.08.2022

Heard Mr. P.K. Munir, learned counsel for the appellants. Also heard Mr. Bhaskar Sarma, learned APP for the State.

This appeal under section 374 (2) Cr.P.C. is preferred against the judgment and order dated 01.07.2022 passed by the learned Additional Sessions Judge (FTC), Lakhimpur, North Lakhimpur in Sessions Case No. 15(N.L)/2016, thereby convicting the appellants under section 143/323/34 IPC and sentencing them to undergo simple imprisonment for a term of 6 (six) months and fine of Rs.500/- only, in default of payment, to undergo 15 (fifteen) days for the offence under section 323/34 IPC, and also to undergo simple imprisonment for 3 (three) months and to pay a fine of Rs.500/- only, in default of payment, to undergo Page No.# 3/3

simple imprisonment for 15 (fifteen) days for the offence under section 143/34 IPC.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable on 28.09.2022.

No formal steps is required to be taken in respect of respondent no.1, who is represented by the learned APP.

The appellants shall take steps within 2 days for service of notice on respondent no. 2 by registered post with A/D as well as by usual process though jurisdictional Magistrate in terms of Gauhati High Court Rules.

List on 28.09.2022.

JUDGE

Comparing Assistant