Ritu Saikia vs The State Of Assam And Anr
2022 Latest Caselaw 1687 Gua

                                                                 Page No.# 1/2

GAHC010085792022




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

                                   Case No. : Crl.A./82/2022

            RITU SAIKIA
            S/O SRI TILESWAR SAIKIA
            RESIDENT OF GORMARI
            PO DONDUA, PS AND DIST MORIGAON, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SRI DURGESWAR SAIKIA
             S/O LATE JIURAM SAIKIA
            RESIDENT OF GORMARI
            PO DONDUA
             PS AND DIST MORIGAON
            ASSA

Advocate for the Petitioner   : MR. P J SAIKIA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 18.05.2022

This application under Section 374 Cr.P.C., is preferred against the judgment and order, dated 06.01.2022, passed by the learned Sessions Judge, Page No.# 2/2

Morigaon in Sessions Case No.96/2015. It is to be noted here that vide impugned judgment and order, the learned Court below has convicted the petitioner under Section 354 IPC and sentenced him to suffer rigorous imprisonment for 1(one) year and to pay a fine of Rs. 2000/- with default stipulation and also convicted under Section 448 IPC, but, the learned Court below has not imposed any sentence upon him under Section 448 IPC, but, directed that both the sentences to run consecutively.

Heard Mr. P. J. Saikia, learned counsel for the petitioner and also heard Ms. N. Das, learned Additional PP for the State respondents.

Let notice be issued returnable in 4(four) weeks.

Steps be taken by registered post with A/D as well as by usual process.

Since, Ms. N. Das, learned Additional PP, entered appearance on behalf of the State respondent no.1, no formal notice is required to be issued. However, requisite extra copy of the petition be furnished to her during the course of the day.

Call for the record from the learned Court below.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant