Raktimava Swamy vs Kabin Soud And 2 Ors
2022 Latest Caselaw 1940 Gua

                                                                   Page No.# 1/2

GAHC010019152022




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

                                   Case No. : Crl.L.P./5/2022

            RAKTIMAVA SWAMY
            S/O LATE RANJIT KR. SWAMY
            RESIDENT OF BARTHAKUR MILL ROAD, ULUBARI, GUWAHATI 781007,
            DIST KAMRUP (M) ASSAM



            VERSUS

            KABIN SOUD AND 2 ORS.
            S/O SRI BHUBANESWAS SOUD,
            RESIDENT OF AK DEV ROAD, FATASIL ROAD, FATASIL AMBARI, ASSAM,
            781025

            2:SRI UMESH SINGH
             S/O SRI JANARDHAN SINGH.
            RESIDENT OF RUKMINIGAON
             PS DISPUR
             GUWAHATI 781006
            ASSAM

            3:SMTI PILPILIKA LANGTHASA
            W/O SRI PERENDU LANGTHASA

            RESIDENT OF MANIK NAGAR
            GANESHGURI
            PS DISPUR
            GUWAHATI 78100

Advocate for the Petitioner   : S AZIZ

Advocate for the Respondent :
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

01.06.2022

Heard Mr. B. Deka, learned counsel for the petitioner and also heard Mr. B. Sharma, learned Additional Public Prosecutor for the State respondent No. 1.

This application is preferred U/S 378(4) Cr.P.C. for granting a leave to file an appeal against the impugned Judgment and Order dated 31.08.2021, passed by the learned Additional Sessions Judge No. 2, Kamrup, M at Guwahati in Criminal Appeal No. 225/2017.

It is to be noted herein that vide impugned order dated 31.08.2021, the learned Additional Sessions Judge No. 2, Kamrup(M) has allowed the appeal and acquitted the accused persons from the charges U/S 468/34 r/w Sec 120(B) IPC.

Let notice be issued to the respondents, returnable in 4(four) weeks. Steps be taken by registered post and also by usual process within a week from today.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant