Sanjoy Das vs The State Of Assam And Anr
2022 Latest Caselaw 3290 Gua

                                                                   Page No.# 1/2

GAHC010094492022




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

                                  Case No. : Crl.A./202/2022

            SANJOY DAS
            S/O LATE MON MOHAN DAS,
            RESIDENT OF RONGKUT BLOCK NO. 3, PO AND PS HOWRAGHAT, DIST
            KARBI ANGLONG, ASSAM 782481



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SRI KANDOR KRO.
             S/O SRI JULIAS KRO

            VILLAGE SABAI KRO GAON
            PO AND PS HOWRAGHAT
            DIST KARBI ANGLONG
            ASSAM 78248

Advocate for the Petitioner   : MR. R DEV

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

30.08.2022 Heard Mr. R. Dev, 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 18.04.2022 passed in Sessions Case No.04/2007 by the learned Assistant Sessions Judge, Karbi Anglong, Diphu, thereby convicting the appellant under section 376 IPC and sentenced him to undergo RI for ten years and fine of Rs.10,000/-.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice returnable on 28.09.2022.

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. As the name of the victim has been masked, service of notice to the respondent no.2 shall be treated as due notice to the victim.

List the matter on 28.09.2022 awaiting receipt of LCR and service of notice on the respondent no.2.

JUDGE

Comparing Assistant