Manash Chakraborty vs The State Of Assam And Anr
2022 Latest Caselaw 3418 Gua

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GAHC010164022022




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

                                 Case No. : Crl.A./195/2022

            MANASH CHAKRABORTY
            S/O- SHRI MOHIT RANJAN CHAKRABORTY @ MOHIT RN. CHAKRABORTY,
            VILL. AND P.O. MADAN MOHAN, P.S. AND DIST. KARIMGANJ, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            TO BE REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:BIPASHA DUTTA
             D/O- BIMAL DUTTA
            VILL. AND P.O. MADAN MOHAN
             P.S. KARIMGANJ
             DIST. KARIMGANJ
            ASSAM
             PIN- 788152

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM
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                                    BEFORE
             HONOURABLE MR. JUSTICE KALYAN RAI SURANA


                                   ORDER

07.09.2022

Heard Mr. A. Ahmed, learned counsel appearing for the appellant and Mr. Bhaskar Sarma, learned counsel appearing for the State.

This criminal appeal is preferred by the appellant under Section 374(2) Cr.P.C against the judgment and order dated 06.08.2022 passed in Sessions Case No. 61/2014 arising out of Karimganj P.S. Case No. 242/2013 by the learned Addl. Sessions Judge, Karimganj, thereby convicting the appellant under Section 376(1) IPC and sentenced him to undergo RI for ten years and fine of Rs. 50,000/- in default simple imprisonment for 6(six) months.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice returnable on 28.10.2022.

No formal 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 as per Gauhati High Court Rules with suitable modification to the form.

List on 28.10.2022.

JUDGE

Comparing Assistant