Rupasri Sarma vs Debendra Sarma
2022 Latest Caselaw 3288 Gua

                                                                      Page No.# 1/2

GAHC010168932022




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

                                Case No. : Crl.Rev.P./425/2022

             RUPASRI SARMA
             D/O SRI RAMA KANTA SARMA
             R/O VILL- TITKA
             PATHSALA, P.S. PATACHARKUCHI, DIST. BARPETA, ASSAM

             VERSUS

             DEBENDRA SARMA
             S/O LATE GAJENDRA NARAYAN SARMA,
             R/O JYOTINAGAR, PATHSALA, P.S. PATACHARKUCHI,
             DIST. BARPETA, ASSAM


Advocate for the Petitioner   : MR. P K MUNIR

Advocate for the Respondent :



                                         BEFORE
                      HON'BLE MR JUSTICE ROBIN PHUKAN
                                   ORDER

30.08.2022 Heard Mr P K Munir, learned counsel for the petitioner. Also heard Mr P Borthakur, learned Additional Public Prosecutor for the State respondents.

In this revision petition under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973, the petitioner has challenged the legality, propriety and correctness of the Judgment and Order dated 06.04,2022, passed Page No.# 2/2

by the learned JMFC, Kamrup (Metro), Guwahati, in Complaint Registered Case

No. C.R. No. 365c/2014, whereby the learned Court below has convicted the petitioner under Section 420 IPC and sentenced her to undergo RI for 1 (one) year and to pay a fine of Rs. 5,000/-, with default stipulation and also the Judgment and Order dated 11.07.2022, passed by the learned Additional Sessions Judge No. 3, Guwahati, in Criminal Appeal No. 72/2018, whereby the learned Court has upheld the Judgment and Order passed by the learned JMFC,

Kamrup, Guwahati, in C.R. No. 365c/2014.

Perused the petition and the grounds mentioned therein and also perused the documents placed on record.

Admit.

Issue notice, returnable within 4 (four) weeks.

Steps be taken by registered post with A/D and also by usual process, within a week from today.

Call for the scanned copy of the record from the learned Court(s) below.

Pending disposal of this petition, the impugned Judgment and Order, dated 06.04.2022, passed by the learned JMFC, Kamrup (Metro), Guwahati, in

Complaint Registered Case No. C.R. No. 365c/2014 and the Judgment and Order dated 11.07.2022, passed by the learned Additional Sessions Judge No. 3, Guwahati, in Criminal Appeal No. 72/2018, stand stayed.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant