Basanta Bora @ Basanta Borah vs The State Of Assam
2022 Latest Caselaw 3948 Gua

                                                                    Page No.# 1/2

GAHC010201072022




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

                                  Case No. : Crl.A./243/2022

            BASANTA BORA @ BASANTA BORAH
            S/O LATE HEMA KANTA BORAH,
            VILL.- MARIBURAHAGAON,
            BISHNUJYOTI PATH, WARD NO. 6,
            P.O.- MORIGAON,
            P.S.- MORIGAON,
            DIST.- MORIGAON, ASSAM.



            VERSUS

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



Advocate for the Petitioner   : MR. T J MAHANTA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

29.09.2022

Heard Mr. T.J. Mahanta, learned Sr. Counsel appearing for the appellant as well as Ms. S.H. Bora, learned Addl. P.P., Assam appearing for the State Page No.# 2/2

respondent.

This appeal u/s 374(2) Cr.P.C. has been preferred against the impugned Judgment and Order, dated 07.09.2022, passed in Sessions (T2) Case No. 271/2015, by the learned Addl. Sessions Judge, No. 3, Nagaon, convicting and sentencing the appellant to undergo R.I. for 2 years with fine of Rs. 1,000/-, in default, to undergo S.I. for 1 month u/s 338 of the IPC.

This appeal is admitted.

Call for the records.

As Ms. S.H. Bora, learned Addl. P.P., has accepted notice on behalf of the State respondent, no fresh notice needs to be issued to the sole respondent. However, a copy of the memo of appeal along with the documents annexed thereto, be furnished to her within 2(two) days.

List after receipt of the LCR.

JUDGE

Comparing Assistant