Ajay Das vs The State Of Assam And Anr
2023 Latest Caselaw 3857 Gua

                                                                    Page No.# 1/2

GAHC010180222023




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

                                Case No. : CRL.A(J)/103/2023

            AJAY DAS
            SON OF SHRI ANANDA DAS, R/O-VILLAGE-NO.2 GOSSAIGAON, P.S.-
            GOSSAIGAON, DISTRICT-KOKRAJHAR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY LD. PUBLIC PROSECUTOR

            2:SRI RATNA DUTTA
            W/O-SRI SANTOSH DUTTA
             R/O-VILL-NO.2 GOSSAIGAON
             P.S.-GOSSAIGAON
             DIST.-KOKRAJHAR
            ASSAM
             PIN-78336

Advocate for the Petitioner   : MS N HASSAN

Advocate for the Respondent : PP, ASSAM


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

                                          ORDER

Date : 20.09.2023 (K.R. Surana, J)

Heard Ms. N. Hassan, 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 21.12.2022, passed by the learned Special Judge, Kokrajhar in Special Case No. 08/2020, thereby convicting the accused and sentencing him to suffer rigorous imprisonment for 20 years and fine of Rs.20,000/- with default stipulations.

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 no.2 by registered post with A/D as well as by usual process.

7. List after 4 (four) weeks.

                        JUDGE                                   JUDGE




Comparing Assistant