Mithun Biswas vs The State Of Assam And Anr
2022 Latest Caselaw 2555 Gua

                                                                       Page No.# 1/2

GAHC010143922022




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

                                  Case No. : Crl.A./148/2022

            MITHUN BISWAS
            S/O SRI KHETRA MOHAN BISWAS
            RESIDENT OF VILLAGE SIRAJULI PATHAR, PS DHEKIAJULI, DIST
            SONITPUR, ASSAM 784110



            VERSUS

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

            2:SMTI BHARATI DAS

            W/O SRI SANKAR DAS
            RESIDENT OF VILLAGE SIRAJULI PATHAR
            PS DHEKIAJULI
            DIST SONITPUR
            ASSAM 78411

Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 28.07.2022 Heard Mr. S.C. Biswas, learned counsel appearing for the appellant and Mr. Page No.# 2/2

Bhaskar Sarma, learned Addl. Public Prosecutor, Assam appearing for the State respondent No. 1.

This appeal is directed against the judgment dated 02.07.2022, passed by the learned Additional Sessions Judge (FTC), Sonitpur, Tezpur in Sessions Case No. 180/2019 convicting and sentencing the appellant to undergo R.I. for a term of 7 (seven) years and to pay a fine of Rs. 30,000/- (Rupees thirty thousand only) under Section 376 IPC, sentencing to undergo S.I. for a period of 6 (six) months under Section 448 IPC and also to undergo S.I. for 6 (six) months under Section 506 IPC.

The appeal is admitted for hearing.

Issue notice, returnable on 07.09.2022.

Call for the records.

No formal notice is required to be sent to the respondent No. 1 who is represented by the learned Addl. Public Prosecutor.

Steps be taken within two days on the respondent No. 2 by registered post with A/D and in addition to that, the appellant shall take steps on the respondent No. 2 by usual service as per Gauhati High Court Rules.

List the matter on 07.09.2022.

JUDGE

Comparing Assistant