Satish Medhi vs The State Of Assam And Anr
2022 Latest Caselaw 3995 Gua

                                                              Page No.# 1/2

GAHC010202862022




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

                                 Case No. : Crl.A./246/2022

            SATISH MEDHI
            S/O LATE BHOGIRAM MEDHI,
            VILL.- SOBANCHAH,
            P.S.- HAJO,
            DIST.- KAMRUP (RURAL), ASSAM.



            VERSUS

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

            2:NIRU BAISHYA
            W/O JOGEN BAISHYA

            R/O SUBANCHAH

            P.S.- HAJO

            DIST.- KAMRUP (RURAL)
            ASSAM

Advocate for the Petitioner   : MS RUKMINI BARUA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 30.09.2022 Page No.# 2/2

Heard Ms. Rukmini Barua, learned counsel appellant. Also heard Mr. M.P. Goswami, learned APP appearing for the State.

This appeal under section 374 Cr.P.C. is preferred against the judgment and order dated 01.09.2022 passed by the learned Sessions Judge, Amingain in Sessions Case No. 28/2015, thereby convicting the appellant under section 376 IPC and sentencing him to undergo rigorous imprisonment for a term of 10 (ten) years and fine of Rs.50,000/- only, in default of payment, to undergo simple imprisonment for 6 (six) months and to undergo rigorous imprisonment for a period of 6(six) months under Section 448.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable on 16.11.2022. No formal steps is required to be taken in respect of respondent no.1, who is represented by the learned APP.

The appellant shall take steps within 2 days for service of notice on respondent no. 2 by registered post with A/D as well as by usual process though jurisdictional Magistrate in terms of Gauhati High Court Rules.

List on 16.11.2022.

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JUDGE

Comparing Assistant