Panna Rani Das vs The State Of Assam And 4 Ors. A
2023 Latest Caselaw 4777 Gua

Gauhati High Court

Panna Rani Das vs The State Of Assam And 4 Ors. A on 29 November, 2023

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GAHC010073312023




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

                          Case No. : Crl.A./405/2023

         PANNA RANI DAS
         W/O SRI KAMALENDU PURKAYASTHA, D/O PULIN BEHARI DAS, VILLAGE
         - RENGTI BASTI, P.S. SILCHAR, DIST. CACHAR,PIN 788001



         VERSUS

         THE STATE OF ASSAM AND 4 ORS. A
         REPRESENTED BY PP ASSAM

         2:SRI RATANLAL GOALA.
          S/O LATE SHEWLAL GOALA
         VILLAGE-BUDURAIL
          P.O.MEHERPUR
          P.S. SILCHAR
          DIST. CACHAR
         ASSAM
         PIN-788015

         3:SRI HANUMAN PRASAD JAIN
          S/O-LATE KASHIRAM JAIN
         VILLAGE-AMBICAPATTY
          SILCHAR TOWN
          P.S.- SILCHAR
          DIST.- CACHAR.

         4:SRI KISHAN GOALA
          S/O- LATE LALA GOALA.

         5:SRI SUDAM GOALA
          S/O- LALA GOALA
          BOTH ARE OF VILLAGE-MEHERPUR
          P.O.MEHERPUR
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            P.S. SILCHAR
            DIST. CACHAR
            ASSAM
            PIN-788015

Advocate for the Petitioner   : MR. I ALAM

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

29.11.2023

Heard Mr. I. Alam, learned counsel for the petitioner. Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam.

This appeal under Section 14A of the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities Act, 1989) read with Section 378(3) of the Code of Criminal Procedure, 1973 has been filed impugning the judgment and order dated 02.02.2023 passed by learned Additional Sessions Judge (FTC), Cachar, Silchar in Special (SC & ST) Case No. 07/2011 whereby, respondents were acquitted of charges framed against them.

Issue notice to the respondents.

Let the case record of Special Case No. 07/2011 be called for from the Court of learned Additional Sessions Judge (FTC), Cachar Silchar.

The Registry shall take steps for requisitioning the scanned copy of the said case record.

As learned Additional Public Prosecutor has appeared for respondent No. 1, no formal notices need to be issued to the respondent No. 1. However, as regards respondent Nos. 2,3,4 and 5, the petitioner shall take steps for Page No.# 3/3

issuance of notice on the said respondents by registered post with A/D within 3(three) days from the date of this order, returnable after 4(four) weeks.

Let this case be listed again after 4(four) weeks.

JUDGE

Comparing Assistant