Amitabh Saha @ Amitabha Saha vs Madumita Saha
2022 Latest Caselaw 3947 Gua

                                                                 Page No.# 1/3

GAHC010200942022




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

                                Case No. : Crl.Rev.P./497/2022

            AMITABH SAHA @ AMITABHA SAHA
            S/O LT. NARAYAN CH. SAHA
            R/O W/NO. 3, MAIN ROAD,
            BASUGAON
            P.S. BASUGAON
            DIST. CHIRANG (BTR), ASSAM
            PIN-783372



            VERSUS

            MADUMITA SAHA
            D/O LT. JATINDRA NATH SAHA
            R/O W/NO. 12, KARATOLA
            P.S. BILASIPARA
            DIST. DHUBRI, ASSAM
            PIN-783348



Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :
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                                     BEFORE
             HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
                                      ORDER

29-09-2022 Heard Mr. R. Goswami, learned counsel for the petitioner.

This petition is filed under Sections 397/401 of the Code of Criminal Procedure, 1973 assailing two judgments, firstly, the judgment and order dated 03.04.2021 passed in C.R. Case No. 243/2017, whereby the learned Judicial Magistrate First Class, Bilasipara convicted the appellant and sentenced him to undergo simple imprisonment for a period of one year and to pay a fine of Rs. 5,000/- under Section 494 of IPC.

The second judgment under challenge in the present revision petition is the judgment and order dated 24.08.2022 passed in Criminal Appeal No. 01/2021 by the learned Additional Sessions Judge, Bilasipara by which the judgment dated 03.04.2021 was upheld.

Issue notice, returnable after 6 (six) weeks.

The petitioner to take step for service of notice upon the respondent through registered post with A/D as well as by usual process within a period of 10 days from today.

Till such notice is returned, the impugned sentence shall remain suspended and the petitioner shall remain on previous bail.

JUDGE Page No.# 3/3

Comparing Assistant