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Horen Kakoti vs Siva Nath Gogoi
2022 Latest Caselaw 2221 Gua

Citation : 2022 Latest Caselaw 2221 Gua
Judgement Date : 27 June, 2022

Gauhati High Court
Horen Kakoti vs Siva Nath Gogoi on 27 June, 2022
                                                                        Page No.# 1/2

GAHC010101772022




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

                                  Case No. : Crl.A./112/2022

            HOREN KAKOTI
            S/O- LATE UPEN KAKOTY,
            R/O- VILLAGE BALIKHETIA GAON,
            P.O.- CHATIANUGURI, P.S.- SAPEKHATI, DIST- CHARAIDEO, ASSAM.



            VERSUS

            SIVA NATH GOGOI
            S/O- SRI PHANIDHAR GOGOI,
            R/O- SARUPATHAR, P.O.- BENGANABAN, P.S.- SONARI, DISTRIC-
            CHARAIDEO, PIN- 785690.



Advocate for the Petitioner   : MR. B J GHOSH

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

27.06.2022

Heard Mr. B.J. Ghosh, learned counsel for the appellant.

This appeal under Section 378 Cr.P.C. has been preferred against the Page No.# 2/2

impugned judgment and order of acquittal, dated 04.04.2022, passed by the learned J.M.F.C., Charaideo in C.R.(N.I.) Case No. 16/2018.

Issue notice to the respondent. Steps be taken by registered post with A/D within 3(three) days.

List in the 2nd week of August, 2022.

JUDGE

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