Alibe Bhengra vs The State Of Assam And Anr
2024 Latest Caselaw 5590 Gua

Gauhati High Court

Alibe Bhengra vs The State Of Assam And Anr on 5 August, 2024

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GAHC010105402024




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

                                 Case No. : Crl.A./193/2024

            ALIBE BHENGRA
            S/O- SOMA BHENGRA, R/O- JORASOR BASTI, P.S.- RANGAPARA, P.O.-
            RANGAPARA, DISTRICT- SONITPUR, ASSAM. PIN-784505.



            VERSUS

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

            2:SOMA BHENGRA
             S/O- LATE JENGRA BHENGRA
             R/O- JORASOR BASTI
             P.S.- RANGAPARA
             P.O.- RANGAPARA
             DISTRICT- SONITPUR
            ASSAM. PIN-784505

Advocate for the Petitioner   : MR. P THAKURIA, MR G DAS,MS. D KHAKHALARY,S
MEDHI,MR. G KAKATI

Advocate for the Respondent : PP, ASSAM,

Page No.# 2/2

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK 05/08/2024

Heard Mr. P Thakuria, learned counsel for the appellant and Ms. N Das, learned Additional Public Prosecutor, Assam for the State respondent No. 1.

By the impugned judgment and order dated 15.12.2023, the learned Sessions Judge, Sonitpur at Tezpur in Sessions Case No. 220/2019 convicted the appellant under Section 304 Part II IPC and sentenced him to undergo Rigorous Imprisonment for 5 (five) years with fine of Rs.5000/-, in default of payment of fine to undergo Simple Imprisonment for 3 (three) months.

Aggrieved with the said judgment of conviction and sentence dated 15.12.2023, noted above, the appellant has preferred this appeal.

Appeal be admitted for hearing.

Call for the records of Sessions Case No. 220/2019, disposed of on 15.12.2023 from the Court of learned Sessions Judge, Sonitpur, Tezpur.

List this matter immediately on receipt of the relevant records from the Court of learned Sessions Judge, Sonitpur, Tezpur.

JUDGE

Comparing Assistant