Abhijit Das vs The State Of Assam And Anr
2023 Latest Caselaw 4219 Gua

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GAHC010219722023




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

                                 Case No. : Crl.A./373/2023

            ABHIJIT DAS
            S/O AGHUR CH. DAS,
            R/O PANIGAON KESA ALI UNDER P.O. AND P.S.- SADAR NAGAON IN THE
            DISTRICT OF NAGAON, ASSAM.



            VERSUS

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

            2:NARAYAN DUTTA
             S/O PREM KRISHNA DUTTA

            R/O PANIGAON KESA ALI UNDER P.O. AND P.S.- SADAR NAGAON IN THE
            DISTRICT OF NAGAON
            ASSAM
            PIN- 782001

Advocate for the Petitioner   : MR G CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                          BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

10.10.2023

This is an appeal under Section 374(2) of the Cr.P.C. against the judgment Page No.# 2/2

and order dated 30.06.2023 passed by the learned Additional Sessions Judge, Sivasagar in Sessions Case No. 281 (s-s)/2017.

Admit the appeal. Call for the records.

Issue notice, returnable after six weeks.

Mr. Goswami, learned Additional Public Prosecutor accepts notice on behalf of respondent No. 1, no formal notice needs to be issued. Appellant to take steps for service of notice upon the respondent No. 2 by way of registered post with A/D and usual process within a period of five days from today.

JUDGE

Comparing Assistant