Rengta Hembram @ Renta Hembram vs The State Of Assam And Anr
2023 Latest Caselaw 866 Gua

                                                                        Page No.# 1/2

GAHC010019892023




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

                                 Case No. : CRL.A(J)/30/2023

             RENGTA HEMBRAM @ RENTA HEMBRAM
             S/O BISHU HEMBRAM,
             R/O SALBARI,
             P.S.- SIDLI,
             DIST.- CHIRANG, ASSAM, PIN-

             VERSUS

             THE STATE OF ASSAM AND ANR.
             REP. BY P.P., ASSAM.

             2:PURENDRA CH. BASUMATARY
              S/O LATE SATISH CH. BASUMATARY
             VILL.- NAYA BASTI
             P.S.- SIDLI,DIST.- CHIRANG
             ASSAM, PIN- 7

Advocate for the Petitioner   : MISS M GOGOI

Advocate for the Respondent : PP, ASSAM

                                   BEFORE
                HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

02.03.2023

Heard Mr. S.A. Ahmed, learned counsel for the appellant Rengta Hembram @ Renta

Hembram.

Page No.# 2/2

The appellant is before this Court challenging the judgment and order dated

22.12.2022 passed by the learned Additional Sessions Judge, Chirang, Kajalgaon, in Sessions

Case No.12/2021, convicting and sentencing the appellant to undergo rigorous imprisonment

for 5 years and to pay a fine of ` 10,000/- and in default to undergo R.I. for another 3

months for commission of offence punishable under Section 436/149 IPC and also sentencing

him to undergo R.I. for 2 years for commission of offence punishable under Section 148/149

IPC as well as R.I. for 2 months for commission of offence punishable under Section 447/149

IPC.

Heard Mr. B. Sarma, learned Additional Public Prosecutor for the State respondent

No.1.

Admit the appeal.

The learned Additional P.P. has accepted notice for the respondent No.1 and also has

received a copy of the appeal memo.

Issue notice upon the respondent No.2 returnable within 4(four) weeks, through

registered post with A/D.

Call for the LCR

Connected I.A. will be taken up along with the appeal.

List accordingly.

Sd/- Susmita Phukan Khaund JUDGE

Comparing Assistant