Golok Ch Kalita vs Dipan Kalita
2022 Latest Caselaw 610 Gua

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GAHC010023882021




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

                                Case No. : Crl.Rev.P./65/2022

             GOLOK CH KALITA
             SON OF LATE HORESWAR KALITA
             R/O QUARTER NO. 2392, REFINERY COMPLEX, SECTOR-2, GUWAHATI-
             781020, DIST. KAMRUP (M), ASSAM



             VERSUS

             DIPAN KALITA
             SON OF LATE KANGSHARAM KALITA
             R/O VILL- KAYAKUCHI, P.O. AND P.S. GHOGRAPAR, DIST. NALBARI,
             ASSAM, PIN-781369



Advocate for the Petitioner   : MR. S DEKA

Advocate for the Respondent :




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

                                           ORDER

21.02.2022

By way of this petition under Section 397 and 401 read with Section 482 CrPC, the petitioner has challenged the judgment and order dated 12.01.2021, passed by Page No.# 2/2

the learned Sessions Judge, Kamrup(M) in Criminal Appeal No.170/2019, whereby dismissed the appeal filed by the petitioner and upheld the judgment and order dated

30.08.2019 passed by the learned Judicial Magistrate, 1 st Class, Kamrup(M), Guwahati in C.R. Case No.5378/2017.

Heard the learned counsel for the petitioner.

Petition is admitted for hearing.

Let Notice be issued to the sole respondent by registered post with A/D and usual process, returnable by 6(six) weeks.

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

Subject to deposit of 25% of the compensation amount before the learned trial court within a period of 4(four) weeks from today, further execution of the sentences shall remain stayed the accused petitioner will remain on previous bail, till disposal of the petition.

List after the returnable date.

JUDGE

Comparing Assistant