Sarat Barman vs The State Of Assam And Anr
2023 Latest Caselaw 2418 Gua

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GAHC010086712021




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

                                  Case No. : Crl.A./197/2023

            SARAT BARMAN
            S/O- LATE TARUN BARMAN, R/O- VILL.- BALIKARIA, P.O. BALIKARIA, P.S.
            AND DIST.- NALBARI, ASSAM, PIN- 781341.



            VERSUS

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

            2:RAGHAB BARMAN
             LATE NARAYAN CHANDRA BARMAN
             R/O- VILL.- RUPIA BATHAN
             P.O. CHAMATA
             P.S. BELSOR
             DIST.- NALBARI
            ASSAM
             PIN- 781306

Advocate for the Petitioner   : MR J KALITA

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : --07.06.2023.

Heard Ms. S. Kar, learned counsel appearing on behalf of Mr. J. Kalita, learned Page No.# 2/2

counsel for the applicant.

Also heard Mr. D. Das, learned Additional Public Prosecutor for the State of Assam and Mr. P. Deka, learned counsel for respondent No. 2. The appellant have preferred this appeal under section 378 (4) read with Section 482 of the Cr.P.C., 1973 against the order of acquittal of the respondent No. 2 vide the impugned judgment and order dated 09.04.2021, passed by the learned Chief Judicial Magistrate, Nalbari, Assam in N.I. Case No. 152/2018 under section 138 of the N.I. Act, 1881 acquitting the respondent No. 2 from the charges under section 138 of the N.I. Act. Appeal is admitted for hearing.

Call for the LCR.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant