Page No.# 1/3 vs The State Of Assam And Anr
2022 Latest Caselaw 1899 Gua

                                                          Page No.# 1/3

GAHC010097102022




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

                         Case No. : Crl.Rev.P./254/2022

         ANUKUL BARDHAN AND 4 ORS
         S/O. LT. ASWINI BARDHAN,

         2: SUSHIL SUKLABAIDYA
          S/O. SUKUMAR SUKLABAIDYA


         3: RANTU BARDHAN

          S/O. RANJIT BARDHAN


         4: GOPAL BARDHAN
          S/O. SUBODH BARDHAN


         5: HAR KUMAR BARDHAN

          S/O. LT. SURESH BARDHAN
          ALL ARE R/O. VILL. NORTH GOPALPUR
          P.O. BAITHAKHAL BASTI
          P.S. BAZARICHERA
          DIST. KARIMGANJ
          ASSA

         VERSUS

         THE STATE OF ASSAM AND ANR
         REP. BY PP, ASSAM.

         2:SMT. RUMA BARDHAN
         W/O. SAJAL BARDHAN
         VILL. UTTOR GOPALPUR
          P.O. BAITHAKHAL BASTI
                                                                        Page No.# 2/3

             P.S. BAZARICHERA
             DIST. KARIMGANJ
             ASSAM
             PIN-788726

Advocate for the Petitioner   : MR P KATAKI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

31.05.2022

Legality, propriety and correctness of the Judgment and Order dated 18.04.2022 passed by the learned Sessions Judge, in Karimganj, Assam in Criminal Appeal No. 2(1)/2019, is challenged in this revision petition U/S 397 read with Section 401 Cr.P.C. by the petitioners, 1. Sri Anukul Bardhan, 2. Sri Sushil Suklabaidya, 3. Sri Rantu Bardhan, 4. Sri Gopal Bardhan, 5. Sri Har Kumar Bardhan.

It is to be noted here in that vide impugned Judgment and Order, the learned Sessions Judge, Karimganj has upheld the Judgment and Order dated 24.12.2018, passed by the learned SDJM, Karimganj in GR Case No. 1767/2015, whereby the petitioners are convicted u/s 143/323/325 and sentenced to suffer imprisonment for six months and also to pay a fine with default stipulation.

Heard Mr. P. Kataki, learned counsel for the petitioners. Also heard Mr. B. Sharma, learned Addl. Public Prosecutor for the State/respondent No.1.

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Admit.

Let notice be issued, returnable in 4(four) weeks. Steps be taken by registered post and also by usual process within a week from today.

Since Mr. Sarma, learned Additional Public Prosecutor appeared on behalf of the State respondent No. 1, no formal notice is required to be issued. However, extra requisite copy of the petition may be furnished to Mr. Sarma, during the course of the day.

Call for the scanned copy of the record from the learned Court below.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant