Gangadhar Talukdar vs The State Of Assam
2023 Latest Caselaw 4372 Gua

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GAHC010231392023




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

                                  Case No. : Crl.A./385/2023

             GANGADHAR TALUKDAR
             S/O SRI GOPAL CH. TALUKDAR,
             R/O HOUSE NO. 29, JATIN TAMULI PATH, SARUSAJAI, UNDER BASISTHA
             POLICE STATION, GUWAHATI IN THE DISTRICT OF KAMRUP(M), ASSAM.



             VERSUS

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



Advocate for the Petitioner   : MR. A M BORA

Advocate for the Respondent : PP, ASSAM

                                          BEFORE
             HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
                                          ORDER

16.10.2023 Heard Mr A M Bora, learned Senior Counsel for the appellant, assisted by Mr V A Choudhury, learned counsel. Also heard Ms A Begum, learned Additional Public Prosecutor for the State of Assam.

The appeal is filed under Section 374(2) of the CrPC, read with Section 27 of the PC Act, challenging the Judgment and Order dated 11.09.2023, passed by the learned Page No.# 2/2

Special Judge, Assam, in connection with Special Case No. 04/2018, convicting and sentencing the appellant, Sri Gangadhar Talukdar, to undergo RI for 3 years and a fine of Rs. 5,000/- with default stipulation, for the offence under Section 7 of the Prevention of Corruption Act, 1988.

The appeal is admitted.

Call for the LCR.

Learned Additional Public Prosecutor accepts notice and relevant documents on behalf of the respondent/State of Assam.

List the matter after receipt of the LCR.

JUDGE

Comparing Assistant