Monuj Kumar Sinha vs The State Of Assam And 2 Ors
2023 Latest Caselaw 4984 Gua

Gauhati High Court

Monuj Kumar Sinha vs The State Of Assam And 2 Ors on 11 December, 2023

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                              Page No.# 1/2

GAHC010276022023




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

                                 I.A.(Crl.)/1199/2023

         MONUJ KUMAR SINHA
         S/O MALINJDRA SINHA @ MONUNDRA SINHA R/O BEHARA PART-IV
         P.S. KATIGORAH DIST. CACHAR
         ASSAM


          VERSUS

         THE STATE OF ASSAM AND 2 ORS
         REP. BY THE PP
         ASSAM

         2:SRI KULA CHANDRA SINHA
         (INFORMANT)
         S/O GOBINDO SINHA R/O BIHARA PART-IV
          P.S. KATIGORAH
          ASSAM
          3:SRI GOBINDO SINHA (VICTIM)
         S/O LATE GOLAP SENA R/O BIHARA PART-IV
          P.S. KATIGORAH
          ASSAM
          ------------
          Advocate for : MR G N SAHEWALLA
         Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND 2 ORS
                                                                                 Page No.# 2/2




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

11.12.2023 Since the connected revision petition has been admitted for hearing, the Judgment and Order dated 29.09.2023, passed by the learned Sessions Judge, Cachar, Silchar in Criminal Appeal No. 62/2019 dismissing the appeal upholding the judgment and order dated 26.11.2019 passed in GR Case No. 394/2011 shall remain stayed till disposal of the revision petition

The petitioner Sri Monuj Kumar Sinha is allowed to remain on previous bail.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant