Pani Ram Tokbi vs The State Of Assam And Anr
2022 Latest Caselaw 4459 Gua

                                                                         Page No.# 1/2

GAHC010227222022




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

                                  Case No. : Crl.A./292/2022

            PANI RAM TOKBI
            S/O SIKARI TOKBI,
            VILL.- UPPER OKEIHAI SIKARI TOKBI GAON,
            P.O. AND P.S.- DILLAI, IN THE DISTRICT OF KARBI ANGLONG, PIN- 782462.



            VERSUS

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

            2:LEELA SONAR
             D/O RATNA BAHADUR SONAR
            R/O GANG JANG HIRA BASTI (KOILAJAN)

            P.O. AND P.S.- DILLAI
             IN THE DISTRICT OF KARBI-ANGLONG
            ASSAM
             PIN- 782462

Advocate for the Petitioner   : MR. M KALITA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

14.11.2022

Heard Mr. M. Kalita, learned counsel for the appellant and Ms. S.H. Bora, Page No.# 2/2

learned Addl. P.P. for the State respondent.

This application under section 374[2] of Cr.P.C. is directed against the judgment and order dated 07.09.2022 passed by the learned Assistant Sessions Judge, Karbi-Anglong in Sessions case no. 149/2017.

It is to be noted here that vide judgment and order dated the learned court below has convicted the appellant under section 376 read with section 25[1][a] of the Arms Act and sentenced to suffer rigorous imprisonment for 10 years and to pay a fine of Rs. 10,000/- with default stipulation.

Perused the petition and the grounds admit. Let the notice be issued to the respondent no. 2 returnable in 4 weeks by registered post with A/D and usual process within a week from today. As Ms. Bora has appeared and accepted notice on behalf of the sole respondent no formal notice is required to be issued. However extra requisite 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 case after 4 weeks.

JUDGE

Comparing Assistant