Raju Narah vs The State Of Assam
2022 Latest Caselaw 391 Gua

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GAHC010019642022




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

                               Case No. : Crl.Rev.P./39/2022

             RAJU NARAH
             THE PRESIDENT, JIA BHARALI SHG
             SON OF LATE PHANIDHAR NARAH
             BOKAGAON MIRI NK PATGAON BLOCK BALIPARA, P.S. CHARIDUAR
             DIST. SONITPUR, ASSAM



             VERSUS

             THE STATE OF ASSAM
             REP. BY THE OFFICER CUM DIVISIONAL FOREST OFFICER, WESTERN
             ASSAM WILD LIFE DIVISION, DOLABARI, TEZPUR, P.O. TEZPUR, DIST.
             SONITPUR, ASSAM



Advocate for the Petitioner   : MR. R BARUAH

Advocate for the Respondent : SPL PP WILDLIFE FOREST ASSAM




                                         :: BEFORE ::
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                           ORDER

07.02.2022

By way of this petition under Section 401, read with Section 379 CrPC, Page No.# 2/2

petitioner has challenged the impugned judgment and order dated 05.01.2022 passed in Criminal Appeal No.08(S-4) of 2021 passed by the learned Sessions Judge, Sonitpur, Tezpur dismissing the appeal preferred by the petitioner and upholding the impugned confiscation order dated 05.10.2021.

Heard the learned counsel for the petitioner.

Today, the learned Standing Counsel, Forest Department, Assam has also entered appearance, so formal notice is not required to be issued. However, furnish extra copy.

In view of the submission made before this Court, let legible scanned copy of the LCR be called for from the learned trial court.

List on 04.03.2022.

JUDGE

Comparing Assistant