Dipuraj Lahon vs The State Of Assam And Anr
2023 Latest Caselaw 3755 Gua

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GAHC010187092023




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

                                 Case No. : Crl.A./335/2023

            DIPURAJ LAHON
            S/O SHRI GOLAP LAHON, R/O NAMTI GARICHOWA GAON, P.S.-
            HALUWATING, DIST.- SIVASAGAR, ASSAM.



            VERSUS

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

            2:BISHNU GOGOI
             S/O LATE ANIL GOGOI
             R/O GAHARI CHOWA BARI GAON
             P.S.- HALUWATING
             DIST.- SIVASAGAR
            ASSAM- 785640

Advocate for the Petitioner   : MR. C BORUAH

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 15.09.2023 (K.R. Surana, J)

Heard Mr. Mr. C. Boruah, learned counsel for the appellant. Also heard Page No.# 2/2

Ms. S. Jahan, learned APP appearing for the State.

2. By filing this appeal under section 374(2) Cr.P.C., the appellant has challenged the judgment and order dated 17.06.2023, passed by the learned Sessions Judge, Sivasagar in Sessions Case No. 164(S-S)/2017.

3. The appeal is admitted for hearing.

4. Call for the records.

5. Issue notice returnable in 4 (four) weeks.

6. The appellant shall take steps within 2 (two) days for service of notice on the respondent by registered post with A/D as well as by usual process.

7. List after 4 (four) weeks.

                        JUDGE                               JUDGE




Comparing Assistant