Anurupa Bora vs The State Of Assam And Anr
2022 Latest Caselaw 245 Gua

                                                                      Page No.# 1/2

GAHC010223662021




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

                                 Case No. : Crl.Rev.P./20/2022

            ANURUPA BORA
            W/O RUPAM THAKURIA
            R/O HOUSE NO. 53, RUKMINI NAGAR PATH, DISPUR LAST GATE,
            GUWAHATI-781006, P.S. DISPUR, DIST. KAMRUP (M), ASSAM



            VERSUS

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

            2:ASHOK BAISHYA
             S/O LT. NABIN BAISHYA
            R/O RUDRESWAR
            P.O. RANGMAHAL
            P.S. CHANGSRI
            PIN-781030
            DIST. KAMRUP (R)
            ASSA

Advocate for the Petitioner   : MS R R MUZIB

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : --25.01.2022 Page No.# 2/2

This application under Section 397/401 Cr.P.C. is preferred by the petitioner Smti Anurupa Borah challenging the legality and validity of the Judgment & Order dated 19.12.2019 passed by the learned Additional Sessions Judge, Kamrup, Amingaon in Criminal Appeal No. 21/2018.

It is to be mentioned here that vide impugned judgment and order, the learned Additional Sessions Judge, Kamrup, Amingaon dismissed the appeal, thereby affirmed the Judgment & Order dated 13.09.2018, passed by the learned Additional Chief Judicial Magistrate, Kamrup, Amingaon in C.R. Case No. 274/2016, whereby the learned Additional Chief Judicial Magistrate convicted the accused-petitioner under Section 138 NI Act and sentenced him to suffer imprisonment for a period of 3 months and also to pay a sum of Rs. 15,00,000/- as compensation and in default to suffer simple imprisonment for another six months.

Heard Ms. R.R. Muzib, learned counsel for the petitioner. Also heard Ms. S. Jahan, learned Addl. P.P. for the State of Assam.

Let Notice be issued returnable in 3(three) weeks.

Steps be taken by Registered Post with A/D and also by usual process within a week from today. Also call for the record from the learned Court below.

List the matter after 3 (three) weeks.

JUDGE

Comparing Assistant