Niranjan Karmakar vs The State Of Assam And Anr
2022 Latest Caselaw 1718 Gua

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GAHC010091972022




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

                                  Case No. : Crl.A./84/2022

             NIRANJAN KARMAKAR
             S/O LATE BISHU KARMAKAR,
             RESIDENT OF VILLAGE MORAKORDOIGURI, PS BOKAJAN, DIST KARBI
             ANGLONG, ASSAM



             VERSUS

             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY PP ASSAM

             2:SMTI CHATO URANG
             W/O LATE ADHIN NAYAK

             RESIDENT OF VILLAGE RANGSI GAON
             PS BOKAJAN
             DIST KARBI ANGLONG
             ASSA

Advocate for the Petitioner   : MR. P K MUNIR

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

20.05.2022

Heard Mr. P.K. Munir, learned counsel for the appellant. Also heard Mr. D.

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Das, learned Additional Public Prosecutor for the State respondent.

This Statutory appeal is directed against the judgment and order dated 18.02.2022, passed by the learned Assistant Sessions Judge, Karbi Anglong, Diphu, in Sessions Case No. 147/2015.

It is to be noted here that vide impugned judgment and order, the learned Court below has convicted the appellant Shri. Niranjan Karmakar for committing the offence under Sections 366/376(2)(g)/34 IPC and sentenced him to suffer rigorous imprisonment for 7(seven) years and also to pay a fine of Rs. 10,000/- (Rupees ten thousand), with default stipulation u/s 366/34 IPC and he has also been sentenced to suffer imprisonment for committing the offence under Sections 376(2)(g) IPC for a period of 10(ten) years and also to pay a fine of Rs. 10,000/-(Rupees ten thousand), with default stipulation.

The appeal is admitted for hearing.

Issue notice to the respondents, returnable in 4(four) weeks. Steps be taken by registered post and also by usual process.

Call for the record from the learned Court below.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant