Karuna Rabha vs The State Of Assam And Anr
2022 Latest Caselaw 1699 Gua

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GAHC010080182022




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

                                  Case No. : Crl.A./83/2022

            KARUNA RABHA
            S/O SIBARAM RABHA,
            RESIDENT OF VILLAGE OUGURI, PS CHAYGAON, DIST KAMRUP , ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:BIKASH RABHA

             S/O LATE SANURAM RABHA

            RESIDENT OF VILLAGE OUGURI
            PS CHAYGAON
            DIST KAMRUP
            ASSA

Advocate for the Petitioner   : MR. B DEKA

Advocate for the Respondent : PP, ASSAM


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 19.05.2022

This appeal is directed against the impugned judgment and order dated 25.02.2022 passed by the learned Sessions Judge, Kamrup, Amingaon in Sessions Case No.41/2018.

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It is to be mentioned here that vide the impugned judgment dated 25.02.2022 and order dated 04.03.2022 the appellant Shri Karuna Rabha was convicted under section 304 Part-II IPC and sentenced him to suffer RI for 8 years and also to pay a fine of Rs.10,000/- with default stipulation.

Heard Mr. P Das, learned counsel for the appellant and also heard Mr. KK Parashar, learned Addl. PP, Assam.

Let notice be issued returnable by 4 (four) weeks. Steps for service of notice upon respondent No.2 be taken by Registered Post with A/D as well as through usual process within a week from today.

Call for the record from the lower Court below. List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant