Puspa Bania @ Puspa Kanta Bania vs The State Of Assam And Anr
2022 Latest Caselaw 3292 Gua

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GAHC010125372014




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

                                Case No. : Crl.Rev.P./278/2014

            PUSPA BANIA @ PUSPA KANTA BANIA
            S/O- SRI RAMA KANTA BANIA, R/O VILL.- GOBHARU, SHIV MANDIR,
            UNDER TEZPUR POLICE STATION, IN THE DIST. OF SONITPUR, WITHIN
            THE STATE OF ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR


            2:JITEN NATH
             S/O- LT. BHEKA NATH
             R/O- JAKRUACHUBURI
             P.O.- PITHAKHOWA
             PIN-
             UNDER TEZPUR POLICE STATION
             IN THE DIST. OF SONITPUR
            WITHIN THE STATE OF ASSAM

Advocate for the Petitioner   : MR.D DAS

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

30.08.2022 Page No.# 2/2

All sides are duly represented.

It appears that this matter is ready for hearing by order dated 23.06.2015 and that this revision is filed against the appellate judgment dated 26.03.2014 passed by the learned Additional Sessions Judge no.2, Sonitpur, Tezpur in Crl. App no.34(S-4)/2007, thereby dismissing the appeal and affirming the sentence imposed by the learned trial Court.

Accordingly, let the matter be listed for hearing on 19.09.2022.

The interim order dated 30.06.2014 in Crl. M.C. no.597/2014 thereby suspending the sentence shall continue till further orders.

JUDGE

Comparing Assistant