Keshab Baruah vs The State Of Assam And Anr
2023 Latest Caselaw 3866 Gua

                                                                   Page No.# 1/2

GAHC010211442023




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

                                 Case No. : Crl.A./348/2023

            KESHAB BARUAH
            S/O LT. GULUK BARUAH,
            VILL.- DEORIGAON,
            P.S.- TEZPUR, DIST.- SONITPUR (ASSAM).



            VERSUS

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

            2:RUMI SAIKIA
            W/O LT PRADIP SAIKIA

            VILL.- MAJOR DEKA CHUBURI
            P.O. AND P.S.- TEZPUR
            DIST.- SONITPUR (ASSAM)

Advocate for the Petitioner   : MR. R BARUAH

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

20.09.2023

Heard Mr. R. Baruah, learned counsel for the appellant and Mr. D. Das, learned Page No.# 2/2

Addl. P.P. for the State respondent.

This statutory appeal, under Section 374[2] of the Cr.P.C., is preferred by the appellant against the judgment and order dated 21.08.2023, passed by the learned Sessions Judge, Sonitpur at Tezpur in Sessions Case No. 81/2018. It is to be noted here that vide judgment and order dated 21.08.2023, the learned court below has convicted the appellant under Section 306 of the IPC and sentenced him to undergo rigorous imprisonment for 3 years and also to pay a fine of Rs. 15,000/- with default stipulation.

Perused the memo of appeal as well as the grounds mentioned therein and also perused the relevant documents placed on record. Admit.

Let notice be issued to the respondent no. 2, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process. As Mr. Das has appeared and accepted notice on behalf of the State respondent, no formal notice is required to be issued. However, extra requisite copy of the petition be furnished to the State respondent during the course of the day. Call for the record from the learned court below. List the matter after 4 [four] weeks.

JUDGE

Comparing Assistant