Page No.# 1/2 vs The State Of Assam
2022 Latest Caselaw 2246 Gua

                                                                        Page No.# 1/2

GAHC010104752022




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

                                 Case No. : Crl.A./123/2022

            SUKLESWAR BASUMATARY AND ANR.
            S/O- LATE GOMDANG BASUMATARY, R/O- VILL. NO. 1 AUJHARGURI
            (NATUN MATI), P.O. ANANDA BAZAR, P..S BIJNI, DIST. CHIRANG, BTR,
            ASSAM

            2: GELENDRA GOYARY
             S/O- BONDA GOYARY
             R/O- VILL. NO. 1 AUJHARGURI (NATUN MATI)
             P.O. ANANDA BAZAR
             P..S BIJNI
             DIST. CHIRANG
             BTR
            ASSA

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY SPL. P.P.



Advocate for the Petitioner   : MR S BHUYAN

Advocate for the Respondent : SC, FOREST
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                                     BEFORE
                       HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                               ORDER

Date : 28.06.2022

Heard Mr. S Bhuyan, learned counsel for the appellants and Mr. R Bora, learned counsel appearing on behalf of Mr. PN Goswami, learned Standing Counsel, Forest Department.

By this criminal appeal under Section 374 (2) of the CrPC, the appellants have prayed for setting aside and quashing of the impugned Judgment and Order dated 30.03.2022 passed by the learned Additional Sessions Judge, Bijni in Sessions Case No.20 (CR)/2021 whereby the appellants have been convicted under Section 9/27/31/51 of the Wild Life (Protection) Act and sentenced them under the aforesaid sections.

Issue notice to the respondents.

As Mr. R Bora, learned Addl. P.P. accepts notice on behalf of the State respondent, no formal notice be issued. However, extra copy of the petition along with the annexures be served to him.

The criminal appeal is admitted.

Call for the scanned copy of the case records with proper index.

List the appeal after receipt of the LCR.

JUDGE

Comparing Assistant