Purnima Borkakati vs The State Of Assam And Anr
2023 Latest Caselaw 3258 Gua

Citation : 2023 Latest Caselaw 3258 Gua
Judgement Date : 22 August, 2023

Gauhati High Court

Purnima Borkakati vs The State Of Assam And Anr on 22 August, 2023

                                                                    Page No.# 1/2

GAHC010039632022




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

                                Case No. : Crl.Rev.P./332/2023

            PURNIMA BORKAKATI
            W/O MR. BONKIM BORKAKATI, R/O HOUSE NO. 101, P.D. CHALIHA ROAD,
            NEAR LAXMI SERVICE STATION, SILPUKHURI, GUWAHATI-3, P.S.-
            LATASIL, DIST.- KAMRUP (M), ASSAM.


            VERSUS


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


            2:PALLAV KUMAR SHARMA
             S/O LATE MANOJ KUMAR SHARMA
             R/O C-2
             MANORANJAN RESIDENCY
            APURBA SINHA PATH
             RAJGARH TINIALI
             GUWAHATI-3
             P.S.- CHANDMARI
             DIST.- KAMRUP (M)
            ASSAM


Advocate for the Petitioner   : MR. A CHAUDHURY


Advocate for the Respondent :
                                                                       Page No.# 2/2

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 22-08-2023

Heard Mr. BK Mahajan, learned counsel for the appellant. Also heard Mr. SI Ahmed, learned counsel for the respondent No. 2.

This revision petition is filed against the judgment and order dated 16.03.2019, passed by the court of the learned Additional Sessions Judge (FTC) No. 3, Kamruo (M) in Criminal Appeal No. 299/2016 affirming the conviction and sentence of the learned Judicial Magistrate First Class, Kamrup (Metro).

Admit the revision petition. Call for the LCRs in connection with Criminal

Appeal No. 299/2016 and C.R. Case No. 2343C/2015.

A copy of this petition be furnished to the learned counsel for the respondent No. 2 during the course of the day by the petitioner.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant