Binanda Bhumiz @ Putku vs The State Of Assam And Anr
2023 Latest Caselaw 3473 Gua

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GAHC010153202023




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

                                 Case No. : Crl.A./314/2023

            BINANDA BHUMIZ @ PUTKU
            S/O- SRI NABHI BHUMIZ,
            R/O- VILLAGE TARAI MAZGAON,
            P.S.- SAPEKHATI,
            DISTRICT- CHARAIDEO, ASSAM.



            VERSUS

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

            2:DIPALI BHUMIZ
            W/O- LATE BIRESWAR BHUMIZ

            R/O- VILLAGE TAIRAI MAZGAON

            P.S.-SAPEKHATI

            DISTRICT- CHARAIDEO
            ASSAM

Advocate for the Petitioner   : MR S BORTHAKUR

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

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30.08.2023 (KR Surana, J)

Heard Mr. D. Gogoi, learned counsel appearing for the appellant and Ms. S. Jahan, learned APP for the State.

This appeal under section 374(2) Cr.P.C. is directed against the judgment dated 20.03.2023 passed by the learned Sessions Judge, Charaideo in Sessions case no.85 (S-C)/2017, whereby the appellant was convicted under section 302 IPC.

There is no requirement of serving notice to the informant. Issuance of notice on the respondent no.2 is dispensed with.

However, it is made clear that with the dispensation of notice it would not be a bar for issuance of notice on the respondent no.2, if so desired at an appropriate stage.

Admitted for hearing.

Call for the records.

List the matter after 4(four) weeks.

              JUDGE                         JUDGE




Comparing Assistant