Harjyoti Choudhury vs Heman Das
2023 Latest Caselaw 1789 Gua

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GAHC010088102023




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

                                Case No. : Crl.Rev.P./174/2023

            HARJYOTI CHOUDHURY
            S/O KARTIK CHOUDHURY
            VILL- KULHATI
            P.S. HAJO
            DIST. KAMRUP (R)



            VERSUS

            HEMAN DAS
            S/O SUNANDA DAS
            VILL- KULHATI
            P.S. HAJO
            DIST. KAMRUP (R)



Advocate for the Petitioner   : MR. A AHMED

Advocate for the Respondent :
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

04.05.2023 Heard Mr. A. Ahmed, learned counsel for the petitioner.

This criminal revision petition has filed by the petitioner being aggrieved by the order dated 31.03.2023 as well as the Judgment and Order dated 14.02.2022 passed by the learned JMFC, Hajo, Kamrup in C.R. Case No. 74/2014, whereby the petitioner was convicted under Section 138 NI Act and sentenced him to undergo simple Imprisonment for two months and further to pay compensation of Rs. 6 (six) Lakhs.

Issue Notice, Returnable in four weeks.

Steps for service of notice on the respondent by registered post with A/D within a period of one week from today.

List on 12.06.2023.

JUDGE

Comparing Assistant