Utpala Saikia vs The State Of Assam
2022 Latest Caselaw 612 Gua

                                                                    Page No.# 1/2

GAHC010026242022




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

                                  Case No. : Crl.A./27/2022

            UTPALA SAIKIA
            W/O SRI DIBYAJYOTI DEKA,
            RESIDENT OF NATBOMA HOUSING COMPLEX, F BLOCK 202, HATIGAON,
            GUWAHATI, KAMRUP M ASSAM


            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. A M BORA

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 21-02-2022

Heard Mr. AM Bora, learned senior counsel appearing for the appellant assisted by Mr. D Gagai, learned counsel. Also heard Mr. RJ Baruah, learned Additional Public Prosecutor appearing for the State respondent.

This is an appeal against the judgment and order, dated 17.01.2022, passed by the learned Special Judge Assam at Guwahati in Special Case No. Page No.# 2/2

21/2017 convicting the appellant to undergo rigorous imprisonment for a period of 3 years with a fine of Rs. 7,000/- with a default clause for offence under Section 7 of the Prevention of Corruption Act, 1988 and to suffer rigorous imprisonment for 4 years with a fine of Rs. 10,000/- with a default clause for offence under Section 13(2) of the Prevention of Corruption Act, 1988.

Since the State respondent has entered appearance through Mr. Baruah, learned Additional Public Prosecutor, no formal notice need be issued upon the said respondent.

Extra copies of the appeal memo be furnished to the learned Additional Public Prosecutor.

The appeal is admitted. Call for the LCR.

List the matter for hearing on 7th March, 2022 after receipt of the LCR along with the connected interlocutory application.

Bring this order to the notice of the Registrar (Judicial) of this Court who shall take appropriate steps to call for the LCR.

A short date has been fixed in view of the fixation of the bail of the applicant in the connected interlocutory application which will be considered on receipt of the LCR

JUDGE

Comparing Assistant