Rajib Gogoi @ Montu Gogoi vs The State Of Assam And Anr
2022 Latest Caselaw 3350 Gua

                                                                Page No.# 1/3

GAHC010168442022




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

                                 Case No. : Crl.A./212/2022

             RAJIB GOGOI @ MONTU GOGOI .
             S/O BOKUL GOGOI,
             R/O SILONIKHUTIGAON,
             P.S.- NAMRUP,
             DIST.- DIBRUGARH, ASSAM.

             VERSUS

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

             2:BONTI CHANGMAI
             W/O SHRI THULUK CHANGMAI

             R/O JURIAPUKHURIGAON

             P.S.- NAMRUP

             DIST.- DIBRUGARH
             ASSAM

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM



                                          BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

05.09.2022 Heard Mr A Ahmed, learned counsel for the applicant and also heard Mr D Page No.# 2/3

Das, learned counsel for the State/ respondent No. 1.

This appeal is directed against the Judgment and Order dated 12.07.2022, passed by the learned Additional Sessions Judge (FTC), Dibrugarh, in Sessions Case No. 73/2018, arising out of Namrup PS Case No. 43/2018. It is to be noted that vide impugned Judgment and order dated 12.07.2022, the learned Court has convicted the accused/appellant under Sections 354/448 of the Indian Penal Code, 1860 and sentenced him to RI for 2 years with fine of Rs. 1,000/- and in default, SI for 1 (one) month for the offence punishable under Section 354 IPC and further sentenced him to undergo RI for 6 months for the offence under Section 448 IPC and both the sentences were directed to run concurrently.

Perused the petition and grounds mentioned therein and also perused the documents placed on record.

Admit.

Issue notice, returnable within 4 (four) weeks.

Since Mr D Das, learned Additional Public Prosecutor has appeared and received notice on behalf of respondent No. 1, no formal notice is required to be issued. However, let extra copies of the petition be furnished to Mr D Das, during the course of the day.

The petitioner shall take steps upon the respondent No. 2 by registered post with A/D as well as by usual process, within a week from today.

Call for the record from the learned Court below.

Page No.# 3/3

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant