Soneswar Barman vs The State Of Assam And Anr
2023 Latest Caselaw 3225 Gua

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GAHC010101872023




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

                           Case No. : Crl.Rev.P./241/2023




         SONESWAR BARMAN
         S/O BRAJO MOHAN BARMAN
         R/O VILL.-KAMARGAON
         P.S.- SORBHOG
         DIST.-BARPETA (ASSAM)
         PIN-781317.


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REP. BY PP
         ASSAM

         2:SRI PURUSUTTAM BARMAN
         S/O LATE BIRAJ BARMAN
          R/O KAMARGAON
          P.O-KAMARGAON
          P.S.-SORBHOG
          DIST.-BARPETA (ASSAM)
          PIN-781317.
          ------------

Advocate for : MS S MEDHI Advocate for : appearing for THE STATE OF ASSAM AND ANR.

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BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

21.08.2023

Heard Ms. S. Medhi, learned counsel for the petitioner. Also heard Mr. P. S. Lahkar, learned Additional Public Prosecutor for the State of Assam.

This criminal revision petition is filed under Section 397 of the Code of Criminal Procedure against the impugned judgment and order dated 17.01.2023 passed by the learned Court of Additional Sessions Judge (FTC), Barpeta, in Criminal Appeal No. 35/2022 corresponding to G.R. Case No. 358/2012 under Section 324 of IPC.

This Crl. Revision Petition is admitted.

Call for the records.

Issue notice returnable after six weeks.

As Mr. Lahkar, learned Additional Public Prosecutor accepts notice on behalf of the respondent No. 1, no formal notice need be issued to the respondent No.

1.

The petitioner to take steps for issuance of notice upon the respondent No. 2, by way of registered post with A/D as well as usual process within a period of five days from today.

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JUDGE

Comparing Assistant