Page No.# 1/2 vs The State Of Assam
2023 Latest Caselaw 4180 Gua

                                                                   Page No.# 1/2

GAHC010223162023




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

                                  Case No. : Crl.A./376/2023


            SATYAJIT BORDOLOI AND 2 ORS.
            S/O DEBEN BORDOLOI,
            VILL.- NIBUKALI, P.S.- NAGAON, DIST.- NAGAON, ASSAM.

            2: DEBEN BORDOLOI
             S/O LATE ASTRU BORDOLOI

            VILL.- NIBUKALI
            P.S.- NAGAON
            DIST.- NAGAON
            ASSAM.

            3: BIJU BORDOLOI
            W/O DEBEN BORDOLOI

            VILL.- NIBUKALI
            P.S.- NAGAON
            DIST.- NAGAON
            ASSAM

            VERSUS

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



Advocate for the Petitioner   : MR. A M BORA

Advocate for the Respondent : PP, ASSAM
                                                                            Page No.# 2/2

                                   BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

09.10.2023

Heard Mr. V.A. Choudhury, learned counsel for the appellants and also heard Mr. K.K. Das, learned Additional Public Prosecutor, Assam, appearing for the State respondent.

In this appeal, under Section 374(2) of the Code of Criminal Procedure, 1973, the appellants, namely, Satyajit Bordoloi, Deben Bordoloi and Biju Bordoloi, have put to challenge the judgment and order dated 14.08.2023 passed by the learned Additional Sessions Judge No.2, Nagaon, in Sessions (T1) Case No.73/2014. It is to be noted here that vide impugned judgment and order dated 14.08.2023, the learned Court below has convicted the appellants under Section 304B/34 IPC and sentenced them to suffer rigorous imprisonment for 10 years and also to pay a fine of ` 5,000/- with default stipulation.

Perused the Memo of Appeal and the grounds mentioned therein and also perused the impugned judgment and order dated 14.08.2023.

Admit.

Call for the records from the learned Court below.

No formal notice is required to be issued to the sole respondent, as Mr. Das, learned Additional P.P. has entered appearance and received notice. However, extra requisite copy of the Memo of Appeal be furnished to Mr. Das during the course of the day.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant