Page No.# 1/3 vs The State Of Assam And Anr
2023 Latest Caselaw 2007 Gua

                                                               Page No.# 1/3

GAHC010085502023




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

                                  Case No. : Crl.A./162/2023

            DINANATH PANGING AND ANR.
            S/O JUGESH PANGING,
            R/O NAMONI LACHAN,
            P.S.- JENGARAIMUKH,
            DIST.- MAJULI, ASSAM.

            2: NAYANJYOTI MILI
             S/O LT MAKON MILI


            VILL.- MADHYA LACHAN

            P.S.- JENGARAIMUKH

            DIST.- MAJULI
            ASSAM

            VERSUS

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

            2:MUNINDRA TAYE
             S/O LT. KATIYA TAYE

            VILL.- LACHAN BALIGAON

            P.S.- JENGARAIMUKH

            DIST.- MAJULI
            ASSAM

Advocate for the Petitioner   : MR J PAYENG
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Advocate for the Respondent : PP, ASSAM




            Linked Case : I.A.(Crl.)/387/2023

           DINANATH PANGING AND ANR.
           S/O JUGESH PANGING
           R/O NAMONI LACHAN
           P.S.- JENGARAIMUKH
           DIST.- MAJULI
           ASSAM.

           2: NAYANJYOTI MILI
           S/O LT MAKON MILI


           VILL.- MADHYA LACHAN

           P.S.- JENGARAIMUKH

           DIST.- MAJULI
           ASSAM.
           VERSUS

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

           2:MUNINDRA TAYE
           S/O LT. KATIYA TAYE

           VILL.- LACHAN BALIGAON

           P.S.- JENGARAIMUKH

           DIST.- MAJULI
           ASSAM.
           ------------

Advocate for : MR J PAYENG Advocate for : PP ASSAM appearing for THE STATE OF ASSAM AND ANR.

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BEFORE HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

16.05.2023

1. Heard Mr. J. Payeng, learned counsel for the applicants/appellants as well as Mr. P. Borthakur, learned Addl. P.P. for the respondent no. 1/opposite party.

2. The applicants, namely, Sri Dinanath Panging and Nayanjyoti Mili have filed this application under Section 389(2) Cr.P.C with prayer for suspension of sentence and stay of realisation of fine as ordered vide judgment dated 02.02.2023 passed by the Special Judge, Majuli In Spl. Case No. 50/2020, convicting and sentencing them under Section 341 them to simple imprisonment for 15 days and under Section 365 and 511 IPC sentencing them to rigorous imprisonment for 2(two) years and a fine of Rs. 10,000/-each, with default stipulation.

3. The appellants are already on previous bail.

4. I have considered the submissions at the Bar.

5. The appellants/applicants are allowed to remain on previous bail until further orders. Meanwhile, the conviction and sentence of the impugned judgment and order dated 02.02.2023 is hereby suspended until further orders.

6. Accordingly, I.A. stands disposed of.

JUDGE

Comparing Assistant