Page No.# 1/2 vs The State Of Assam
2023 Latest Caselaw 3502 Gua

                                                                   Page No.# 1/2

GAHC010141732023




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

                                  Case No. : AB/2267/2023

            TAPAN CHANDRA DAS AND3 ORS
            S/O LT. NABINDU CHANDRA DAS R/O HAILAKANDI TOWN WARD NO. 1
            P.O. HAILAKANDI P.S. HAILAKANDI DIST. HAILAKANDI ASSAM PIN
            788151

            2: KHOKAN BONIK
             S/O AJOY BONIK R/O HAILAKANDI TOWN WARD NO. 1 P.O. HAILAKANDI
            P.S. HAILAKANDI DIST. HAILAKANDI ASSAM PIN 788151

            3: BAPAN DEBNATH
             S/O LT. MONINDRA DEBNATH R/O HAILAKANDI BAZAR WARD NO. 10 P.O.
            HAILAKANDI P.S. HAILAKANDI DIST. HAILAKANDI ASSAM PIN 788151

            4: RAJU DAS
             S/O LT. SAKHI CHARAN DAS R/O CIRCUIT HOUSE ROAD HAILAKANDI
            TOWN WARD NO. 9 P.O. HAILAKANDI P.S. HAILAKANDI DIST.
            HAILAKANDI ASSAM PIN 78815

            VERSUS


            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM


Advocate for the Petitioner   : MR H I CHOUDHURY


Advocate for the Respondent : PP, ASSAM
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

Date : 31-08-2023

Heard Mr. D. Bora, learned counsel for the appellant. Also heard Ms. S.H.Bora, learned Addl. P. P. for the State respondent. This statutory appeal is directed against the judgment and order dated 27.7.2023 passed by the learned Sessions Judge, Morigaon in Sessions Case No. 58/2015. It is to be noted herein that the vide impugned judgment and order, the learned Court below convicted the appellant u/s 304-B IPC and sentencing him to suffer rigorous imprisonment for seven years. Perused the memo of appeal and grounds therein and also documents placed on record and impugned judgment and order dated 27.7.2023. Admit.

Notice be issued to the respondent returnable in four weeks. No formal notice is required to be issued to respondent No.1, since Ms. Bora, learned Addl. P. P. appears and received notice on behalf of State respondent No.1. However, extra requisite copy of the appeal be furnished to her during the course of the day.

Call for the record from the learned Court below. List after four weeks.

JUDGE

Comparing Assistant