Karthik Dutta @ Kartick Dutta vs The State Of Assam And Anr
2023 Latest Caselaw 4909 Gua

Gauhati High Court

Karthik Dutta @ Kartick Dutta vs The State Of Assam And Anr on 6 December, 2023

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                           Page No.# 1/2

GAHC010259092023




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

                                 Case No. : Crl.A./425/2023

            KARTHIK DUTTA @ KARTICK DUTTA
            S/O ASHIT DUTTA,
            R/O WARD NO. 13, SHANTI NAGAR, P.S.- DHUBRI, IN THE DIST. OF
            DHUBRI, ASSAM.



            VERSUS

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

            2:SUNIL CHANDRA
             S/O LATE DINESH CHANDRA CHANDRA

            R/O KOKRAJHAR BIDHANPOLLI
            WARD NO. 3
            P.S.- KOKRAJHAR
            DIST.- KOKRAJHAR
            ASSAM

Advocate for the Petitioner   : MR. K SARMA

Advocate for the Respondent : PP, ASSAM
                                                                                    Page No.# 2/2

                                     BEFORE
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                            ORDER

Date : 06.12.2023

Heard Mr. K. Sarma, learned counsel for the appellant and Ms. S. Jahan, learned Additional Public Prosecutor for the State of Assam/respondent No.1.

This is an application filed under Section 374(2) Cr.P.C. against the judgment and order dated 04.10.2023 passed by the learned Sessions Judge, Dhubri in connection with Sessions Case No. 316/2018, whereby the accused/appellant was convicted under Section 306 IPC, sentenced him to undergo simple imprisonment for a period of 5(five) years and to pay fine of Rs.5,000/-, in default of payment of fine, simple imprisonment for 6(six) months.

The appeal is admitted.

Issue notice.

The learned counsel for the appellant is directed to take step for service of notice upon the respondent No. 2 by way of registered post with AD as well as other usual process returnable within 4(four) weeks. The steps be taken within 7(seven) days.

No formal notice required to be served upon the respondent No.1 as because Ms. Jahan, learned Addl.P.P. has entered appearance.

Extra copy of the petition shall be provided to Ms. Jahan. Call for the scanned copy of LCR.

List accordingly.

JUDGE

Comparing Assistant