Jitendra Kr Das vs The State Of Assam And 2 Ors
2022 Latest Caselaw 555 Gua

                                                                     Page No.# 1/2

GAHC010026542022




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

                                Case No. : Crl.Rev.P./58/2022

            JITENDRA KR DAS
            S/O. LT. DINBA NATH DAS, R/O. WARD NO.2, WEST JAMUNA ROAD,
            SIVASAGAR TOWN, P.O. AND P.S. SIVASAGAR, DIST. SIVASAGAR, ASSAM.



            VERSUS

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

            2:PRADIP BORDOLOI

             R/O. MALACHAKAR
             NEAR MALACHAKAR NAMGHAR
             WARD NO.10
             P.O. AND P.S. SIVASAGAR
             PIN-785640
             ASSAM.

            3:SMT. MONMI BORDOLOI
             D/O. SRI PRADIP BORDOLOI
             R/O. MALACHAKAR
             NEAR MALACHAKAR NAMGHAR
            WARD NO.10
             P.O. AND P.S. SIVASAGAR
             PIN-785640
            ASSAM

Advocate for the Petitioner   : MR G SAHEWALLA

Advocate for the Respondent : PP, ASSAM
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                                     BEFORE
                        HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : --17.02.2022

Judgment & Order dated 11.01.2018 passed by the learned Additional Chief Judicial Magistrate, Sivasagar in G.R. Case No. 1184/2015, convicting the petitioner under Section 323 IPC and sentencing him to undergo S.I. for a period of 6 months and also to pay a fine of Rs. 1,000/- with default stipulation and also the Judgment & Order dated 21.01.2022 passed by the learned Additional Sessions Judge, Sivasagar in Criminal Appeal No. 05(1) of 2018 dismissing the appeal and upholding thereby the judgment and order passed by the learned Additional Chief Judicial Magistrate, Sivasagar in G.R. Case No. 1184 of 2015, are impugned in this revision petition.

Heard Mr. G.N. Sahewalla, learned Senior Counsel appearing for the petitioner. Also heard Ms. S. Jahan, learned Addl. P.P. for the State respondent No. 1.

I have also perused the petition and the documents placed on record.

Admit.

Issue Notice to the respondent returnable in 4 (four) weeks.

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

Since Ms. S. Jahan, learned Addl. P.P. entered appearance on behalf of State respondent No. 1, no formal notice is required to be served. However, extra copy of the petition be furnished by Ms. Jahan during the course of the day.

Call for the scanned copy of the record from the learned court below.

List the matter after 4 (four) weeks.

JUDGE Comparing Assistant