Lakhyajyoti Borah vs The State Of Assam And 2 Ors
2022 Latest Caselaw 4739 Gua

                                                                 Page No.# 1/2

GAHC010246122022




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

                                Case No. : Crl.Rev.P./564/2022

            LAKHYAJYOTI BORAH
            S/O SRI MAKHAN CH. BORAH
            R/O BETBARI JULA GAON, P.S. SIVASAGAR,
            DIST. SIVASAGAR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REP. BY THE PP, ASSAM

            2:SRI DEBOJIT GOGOI
             S/O LATE NRIPEN GOGOI
            R/O BETBARI ALIMUR
             P.S. SIVASAGAR

            DIST. SIVASAGAR
            ASSAM

            3:SRI CHANDRAJIT GOGOI
             S/O LATE NRIPEN GOGOI
            R/O BETBARI ALIMUR
             P.S. SIVASAGAR

            DIST. SIVASAGAR
            ASSA

Advocate for the Petitioner   : MR. J P GOGOI

Advocate for the Respondent : PP, ASSAM
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                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                     ORDER

Date : 01.12.2022

Heard Mr. G. P. Gogoi, learned counsel for the petitioner, namely, Lakhyajyoti Borah, who has preferred a Revision Petition against the judgment and order dated 07.11.2020 in G. R. Case No. 958/2017 and judgment and order dated 23.09.2022 in Criminal Appeal Case No. 19(4)/2020. It is submitted that the evidence of the sole eye witness was not considered and the case was decided against the petitioner. A cross case which was pending against the respondent was ignored. Issue notice to the respondent nos. 2 & 3. The learned additional PP, Mr. K. K. Das, has accepted notice and a copy of the petition on behalf of the respondent no.1. Operation of the impugned order is stayed until further orders. Call for the LCR.

List the matter on 03.01.2023.

JUDGE

Comparing Assistant