Bangali Goyari vs The State Of Assam And Anr
2023 Latest Caselaw 4870 Gua

Gauhati High Court

Bangali Goyari vs The State Of Assam And Anr on 4 December, 2023

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GAHC010270832023




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

                           Case No. : CRL.A(J)/136/2023

          BANGALI GOYARI
          W/O SRI DALAKHANG GOYARI, VILL.- NO. 2 FULBARI, P.O.- DEOSRI, P.S.-
          RUNIKHATA, DIST.- CHIRANG, PIN- 783375, ASSAM.

          VERSUS

          THE STATE OF ASSAM AND ANR.
          REP. BY LEARNED PUBLIC PROSECUTOR.

          2:LALITA SANGMA
          W/O LT GAJEN MARAK
          VILL.- NO. 1 FULBARI
           P.S.- RUNIKHATA
           DIST.- CHIRANG
           PIN- 783375 ASSAM

Advocate for the Petitioner : MS N HASSAN (LEGAL AID COUNSEL)
Advocate for the Respondent : PP, ASSAM


                                BEFORE
                   HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

04.12.2023

Heard Mr. N. Hasan, learned Legal Aid counsel for the appellant also Mr. B. Sarma, learned Additional Public Prosecutor appearing for the state respondent.

In this appeal under Section 374(2) of the Cr.P.C., the appellant, namely, Page No.# 2/2

Smt. Bangali Goyari has put to challenge the correctness or otherwise of the judgment and order of conviction, dated 20.09.2023, passed by the learned Sessions Judge, Chirang in Sessions Case No. 31/2019. It is to be noted here that vide impugned judgment and order, dated 20.09.2023, the learned court below has convicted the appellant under Section 306 IPC and sentenced her to suffer rigorous imprisonment for a period of three years and also to pay fine of Rs. 5,000/- with default stipulation.

Perused the memo of appeal and the grounds mentioned there in documents placed on record and the impugned judgment and order dated 20.09.2023.

Admit.

Issue notice to the respondent No.2, returnable in 4(four) weeks.

Steps be taken upon the respondent No.2 by registered post with A/D and also by usual process within a week from today.

No formal notice is required to be issued to respondent No.1 since Mr. B. Sarma, learned Additional P.P. has entered appearance and received notice. However, extra requisite copy of the petition be furnished to Mr. Sarma during the course of the day.

Call for the records from the learned court below.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant