Hemanta Mahatu vs Golapi Basumatary And Anr
2023 Latest Caselaw 3282 Gua

                                                                         Page No.# 1/2

GAHC010184962023




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

                                Case No. : Crl.Rev.P./337/2023

            HEMANTA MAHATU
            S/O LATE RAJA MAHATU,
            R/O VILL- NO. 2 SIMALUGURI, P.S. BIHPURIA, IN THE DIST. OF
            LAKHIMPUR, ASSAM, PIN-784165

            VERSUS

            GOLAPI BASUMATARY AND ANR
            W/O SRI LABA BASUMATARY
            R/O VILL- NO. 1 SIMALUGURI,
            P.S. BIHPURIA,
            IN THE DISTRICT OF LAKHIMPUR, ASSAM, PIN-784165

            2:THE STATE OF ASSAM
             REP. BY THE PP
            ASSAM
             GUWAHATI-78100

Advocate for the Petitioner   : MR B SINHA

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 23.08.2023

Heard Mr. P Sarmah, learned counsel for the petitioner.

This is an application under sections 397 Cr.P.C read with Page No.# 2/2

section 401 Cr.P.C filed by the petitioner against the judgment and order dated 26.06.2023 passed by the Court of the Sessions Judge, Lakhimpur in Crl.A No.4(1)/2023 affirming the conviction under section 294 IPC.

Issue notice, returnable by 6 (six) weeks. Steps for service of notice upon respondent No.1 be taken by way of Registered Post with A.D as well as through usual process within 5 (five) days.

Mr. P Borthakur, learned Addl. PP accepts notice on behalf of respondent No.2, so no formal notice is required to be issued upon the respondent No.2, however, extra copy of the petition be served upon the learned Addl. PP during the course of the day.

JUDGE

Comparing Assistant