Dwipen Bora vs The State Of Assam And Anr
2022 Latest Caselaw 608 Gua

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GAHC010009692022




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

                               Case No. : Crl.Rev.P./73/2022

            DWIPEN BORA
            S/O. LT. THOLOK, R/O. KHONGIA GAON, P.S. PULIBOR, DIST. JORHAT,
            ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY PP, ASSAM.

            2:SMT. MANJULA BORA
            W/O. SRI PROMOD BORA @ NIP BORA
             R/O. KHANGIA GAON
             P.S. PULIBOR
             DIST. JORHAT
            ASSAM

Advocate for the Petitioner   : MR. R CHETRI

Advocate for the Respondent : PP, ASSAM
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                                    :: BEFORE ::
                  HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                        ORDER

21.02.2022

By way of this petition under Section 397, 401 read with Section 401 CrPC, the petitioner has challenged the judgment and order dated 22.04.2021 passed by the learned Sessions Judge, Jorhat in the Criminal Appeal No.44 of 2017 upholding the impugned judgment and order dated 15.09.2017 passed by the learned Chief Judicial Magistrate, Jorhat, in G.R. Case No.1689/2011 under Section 326 of IPC, sentencing the accused to undergo rigorous imprisonment for 1(one) year and to pay a fine of Rs.5,000/-, in default, to suffer simple imprisonment for 2 months under Section 326 IPC.

Heard the learned counsel for the petitioner and also the learned counsel representing the State respondents (respondent no.1).

Petition is admitted for hearing.

Let Notice be issued to the respondent no.2 by registered post with A/D and usual process, returnable by 6(six) weeks. Extra copy of the petition be furnished to respondent no.1.

Steps within three days.

Call for the L.C.Rs from both the forums.

List after the returnable date.

JUDGE Comparing Assistant