Bina Rabha vs The State Of Assam
2022 Latest Caselaw 258 Gua

                                                            Page No.# 1/2

GAHC010000852022




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




            I.A.(Crl.)/4/2022

            BINA RABHA
            W/O. SRI KIRAN RABHA
            R/O. JUNGLE PARA VILLAGE
            P.S. TANGLA
            DIST. UDALGURI
            ASSAM.


             VERSUS

            THE STATE OF ASSAM
            REP. BY PP
            ASSAM.


            ------------
            Advocate for : MR. S C BISWAS
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM



                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                       ORDER

Date : --27.01.2022 Page No.# 2/2

This Interlocutory Application is filed by Smt. Bina Rabha under Section 389 Cr.P.C. for suspension of sentence and for allowing the applicant to remain on previous bail.

It is to be mentioned here that the applicant was convicted vide Judgment & Order dated 18.04.2016, in Sessions Case No. 15/2015, under Sections 370/511 IPC and sentenced to undergo rigorous imprisonment for 3 years 6 months with fine of Rs. 5,000/- with default stipulation and the said judgment & order has been upheld by the learned Sessions Judge in Criminal Appeal No. 11/2016 vide Judgment & Order dated 20.02.2001.

Heard Mr. S.C. Biswas, learned counsel for the applicant. Also heard Mr. M.P. Goswami, learned Addl. P.P. for the State of Assam.

Perused the petition and the documents placed on record. It appears that the applicant is sentenced to undergo rigorous imprisonment for 3 years 6 months with fine of Rs. 5,000/- in default S.I. for 1 month. Considering the nature of gravity of the offence and the punishment prescribed for the same and the documents placed on record, as well as submission of the learned Advocate of both sides the applicant is allowed to remain on previous bail till disposal of this revision petition.

This I.A. stands disposed of accordingly.

JUDGE

Comparing Assistant