Jitumoni Mahanta vs The State Of Assam
2022 Latest Caselaw 2578 Gua

                                                                      Page No.# 1/2

GAHC010133722022




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

                                  Case No. : Crl.A./159/2022

            JITUMONI MAHANTA
            S/O LATE UPEN CH. MAHANTA
            RESIDENT OF VILLAGE BAGAR GAON, CHIPAHA SATRA, PS TITABAR,
            DIST JORHAT, ASSAM,



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. T J MAHANTA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

29.07.2022

Heard Ms. P. Bhattacharjee, learned counsel for the petitioner as well as Mr. M.P. Goswami, learned APP appearing for the State.

This criminal application is preferred by the appellant under section 374(2) Page No.# 2/2

Cr.P.C. against the judgment and order dated 11.05.2022 and 13.05.2022 passed in Sessions Case No.76/2015 by the learned Sessions Judge, Morigaon.

The appeal is admitted for hearing.

Call for the records.

No step is required to be taken in respect of the respondent as the State is represented by the learned APP.

List the matter on 09.09.2022 awaiting receipt of the records.

JUDGE

Comparing Assistant