Page No.# 1/3 vs The State Of Assam And Anr
2022 Latest Caselaw 4197 Gua

                                                         Page No.# 1/3

GAHC010214522022




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

                            Case No. : Crl.A./274/2022

         DAYANANDA DAS AND 2 ORS.
         S/O LATE MANORANJAN DAS,
         VILL.- TAUPARA,
         P.O. AND P.S.- BAKULIA,
         DIST.- KARBI ANGLONG, ASSAM.

         2: BINODINI DAS @ BANOY DAS
         WO LATE MANORANJAN DAS

         VILL.- TAUPARA

         P.O. AND P.S.- BAKULIA

         DIST.- KARBI ANGLONG
         ASSAM.

         3: BIRESH DAS
          S/O LATE MANORANJAN DAS

         VILL.- TAUPARA

         P.O. AND P.S.- BAKULIA

         DIST.- KARBI ANGLONG
         ASSAM

         VERSUS

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

         2:DIJENDRA CH. DAS
          S/O LATE SACHIMOHAN DAS
                                                                       Page No.# 2/3

            VILL.- PUB BHALUKMARI

            P.O. AND P.S.- LANKA

            DIST.- NAGAON

            PIN- 782446

Advocate for the Petitioner   : MR. M A MONDAL

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 01.11.2022

Heard Mr. M.A. Mondal, learned counsel for the appellant. Also heard Mr. M.P. Goswami, learned APP appearing for the State.

This appeal under section 374(2) Cr.P.C. is directed against the judgment and order dated 13.09.2022, passed by the learned Sessions Judge, Karbi Anglong, Diphu in Sessions Case No. 28/2017 (new) and Sessions Case No. 133/2015 (old) (arising out of G.R. Case No. 648/2010 and Howraghat P.S. Case No. 48/2010), thereby convicting and sentencing the accused/appellant to suffer rigorous imprisonment for 7 (seven) years for committing the offence under section 304B/34 IPC.

The appeal is admitted for hearing.

Call for the records.

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Issue notice returnable on 05.12.2022.

No steps is required to be taken in respect of the respondent no.1 as the State is represented by the learned APP.

The appellant shall take steps within 2 (two) days for service of notice on the respondent no.2 by registered post with A/D as well as by usual process.

List on 05.12.2022.

JUDGE

Comparing Assistant