Janardan Konwar vs The State Of Assam And Anr
2023 Latest Caselaw 4729 Gua

Gauhati High Court

Janardan Konwar vs The State Of Assam And Anr on 24 November, 2023

                                                                      Page No.# 1/2

GAHC010256782023




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

                                  Case No. : Crl.A./431/2023

            JANARDAN KONWAR
            S/O BOLIN KONWAR R/O VILL. PAHUMARA NASAGARI P.S. NORTH
            LAKHIMPUR DIST. LAKHIMPUR ASSAM



            VERSUS

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

            2:BEDABRAT BORA @ MINTU
             S/O MUHIKANTA BORA R/O VILL. RANGPURIA P.S NORTH LAKHIMPUR
            DIST. LAKHIMPUR ASSA

Advocate for the Petitioner   : MR. D BORA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 24.11.2023

Heard Mr. D. Bora, learned counsel for the appellant. Also heard Mr. D. Das, learned Additional Public Prosecutor for the State respondent.

This appeal has been filed under section 374(2) of the Code of Criminal Page No.# 2/2

Procedure, 1973, by the appellant, namely, Janardan Konwar, read with Section 482 of the said Court, impugning the judgment and order dated 13.09.2023 passed by learned Sessions Judge, Lakhimpur, North Lakhimpur in Sessions Case No. 30(NL)/2023 whereby the present appellant has been convicted under section 325 of the IPC and has been sentenced to undergo rigourous imprisonment for 6 years and to pay a fine of Rs. 10,000/- and in default simple imprisonment for 6 months.

The appellant has also convicted under section 120(B) of the IPC and has been sentenced to undergo rigourous imprisonment for 6 months and to pay a fine of Rs. 1,000/- and in default simple imprisonment for 15 days.

The appellant has further been convicted under section 304 Part-II of the IPC and has been sentenced to undergo rigourous imprisonment for 7 years and to pay a fine of Rs. 10,000/- and in default simple imprisonment for 6 months. Issue notice to the respondents.

As learned Additional Public Prosecutor has appeared for the respondent no. 1, no formal notice need to be issued to the respondent no.1.

As regards respondent no.2 is concerned, the appellant shall take steps for service of notices to the respondent no.2 by registered post with A/D within three days from the date of receipt of this order, returnable within four week. Let this matter be listed after four weeks.

JUDGE

Comparing Assistant