Page No.# 1/3 vs The State Of Assam And Anr
2023 Latest Caselaw 3359 Gua

                                                                        Page No.# 1/3

GAHC010182172023




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

                                 Case No. : CRL.A(J)/93/2023

            BANDHANA KANDULANA AND ANR.
            S/O LATE LAJAK KANDULANA,
            R/O BORGHULI, P.S.- SALONIBARI, P.O.- BORGHULI, DIST.- SONITPUR,
            ASSAM, PIN- 781354.

            2: RINA KANDULANA
             R/O BORGHULI
             P.S.- SALONIBARI
             P.O.- BORGHULI
             DIST.- SONITPUR
            ASSAM
             PIN- 781354

            VERSUS

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

            2:SUNITA KANDULANA
            W/O SALAI KANDULANA

            R/O BORGHULI
            P.O. AND P.S.- TEZPUR
            DIST.- SONITPUR
            ASSAM
            PIN- 784001

Advocate for the Petitioner   : MRS. P B BORDOLOI

Advocate for the Respondent : PP, ASSAM




                                          BEFORE
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                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

25.08.2023 (KR Surana, J)

Heard Ms. PB Bordoloi, learned legal aid counsel appearing for the appellants and Ms. S. Jahan, learned APP for the State.

This appeal under section 374(2) read with 382 Cr.P.C. is directed against the judgment and order dated 24.05.2023 passed by the learned Session Judge, Sonitpur, Tezpur in Sessions case no.78/2012 corresponding to GR case no.600/2011 and Tezpur PS case no.294/2011 under section 447/323/302/34 IPC.

Admitted for hearing.

Call for the records.

Issue notice returnable in 4(four) weeks.

The appellants shall take steps within 2(two) days for service of notice on the respondent no.2 by registered post with 2(two) days as well as by usual process to be served through the jurisdictional Magistrate.

List the matter after 4(four) weeks.

             JUDGE                           JUDGE
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Comparing Assistant