Bholanath Lahon vs Diwakar Verma
2023 Latest Caselaw 4317 Gua

                                                                                            Page No.# 1/2

GAHC010217202023




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

                                    Case No. : Crl.Rev.P./429/2023

             BHOLANATH LAHON
             S/O SRI ANANDA LAHON
             R/O LANE NO. 2, PADUM NAGAR,
             P.O. AND P.S. DIBRUGARH
             DIST. DIBRUGARH, ASSAM
             PIN-786001


             VERSUS

             DIWAKAR VERMA
             S/O LATE MUNILAL VERMA
             R/O GABHARUPATHAR
             NEAR RAMSING GATE,
             P.O. AND P.S. DIBRUGARH
             DIST. DIBRUGARH, ASSAM
             PIN-786001


Advocate for the Petitioner : MR K K MAHANTA (Sr. Advocate)
Advocate for the Respondent :


                                      BEFORE
                         HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                                ORDER

Date : 13.10.2023

Heard Mr. K.K.Mahanta, learned Senior counsel assisted by Mr. K. Singha, learned counsel for the petitioner and also heard Mr. P. Borthakur, learned Addl. P.P. for the respondent State.

In this petition, u/s 397 and 401 Cr. P. C., the petitioner, Sri Bholanath Lahon has challenged the Page No.# 2/2

correctness or otherwise of the judgment and order dated 03.07.2023, passed by the learned Additional Sessions Judge (FTC), Dibrugarh in Crl. App. No.09(2)/2022.

It is to be noted here that vide impugned judgment and order dtd. 6.4.2022, the learned Court below has upheld the judgment and order of conviction and sentence passed by learned Chief Judicial Magistrate, Dibrugarh, in N.I.Case No. 73C/2014.

Perused the petition and documents placed on record.

Let notice be issued to the respondent returnable in four weeks.

Steps be taken on respondent by registered post with A/D and also by usual process within a week from today.

Registry shall call for the record from the learned Court below.

List the matter after four weeks.

Till returnable date, the operation of the impugned judgment and order dated 03.07.2023 and order dtd. 6.4.2022 stands stayed till returnable date.

JUDGE

Comparing Assistant