Moni Basumatary vs The State Of Assam And Anr
2022 Latest Caselaw 754 Gua

                                                                     Page No.# 1/2

GAHC010008502022




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

                                  Case No. : Crl.A./14/2022

            MONI BASUMATARY
            W/O SRI JUNG MANGA BASUMATARY
            C/O SRI DAM CHERANG NARZARY,
            VILLAGE BATASIPUR, PS DHEKIAJULI, DIST SONITPUR, ASSAM


            VERSUS

            THE STATE OF ASSAM AND ANR.
            NOTICE THROUGH PP ASSAM

            2:ALUN KIPGEM
             SUBEDAR
             S/O LATE MANGKHOLUNGKIPGEN
             RESIDENT OF KANGPOKPI
             MANIPUR
             20TH ASSAM RIFLES
             C/O 99 APO
             BIHAGURI

Advocate for the Petitioner   : MR. A SARMAH

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 03-03-2022

Heard Mr. R Baruah, learned counsel appearing for the appellant. Also Page No.# 2/2

heard Mr. RJ Baruah, learned Additional Public Prosecutor appearing for the State respondent No. 1.

This is an appeal against the judgment and order, dated 15.12.2021, passed by the learned Sessions Judge, Sonitpur at Tezpur in Special NDPS Case No. 02/2018 convicting the accused-appellant under Section 20(b)(ii)(B) of the NDPS Act sentencing him to undergo rigorous imprisonment for a period of 8 years with a fine of Rs. 1,00,000/- with a default clause.

Since the State respondent No. 1 has entered appearance through Mr. Baruah, learned Additional Public Prosecutor, no formal notice need be issued upon the said respondent No. 1.

Extra copies of the appeal memo be furnished to the learned Additional Public Prosecutor.

As requested by the learned counsel for the appellant, the name of the respondent No. 2 is struck off, he being not a relevant party in the instant case.

The appeal is admitted. Call for the LCR.

List the matter for hearing in the 1st week of April, 2022 after receipt of the LCR.

JUDGE

Comparing Assistant