Monbhadra vs The State Of Assam
2024 Latest Caselaw 5800 Gua

Gauhati High Court

Monbhadra vs The State Of Assam on 12 August, 2024

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GAHC010025422024




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

                                  Case No. : Crl.Rev.P./276/2024

            MONBHADRA
            S/O LATE SANJIB BHADRA, R/O GRANDLAND BAGISHA, KALAIGAON,
            P.O.-BORBAGAN, P.S.-DHOLA, DIST.-UDALGURI.



            VERSUS

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



Advocate for the Petitioner   : MS. P CHAKRABORTY,

Advocate for the Respondent : ,




             Linked Case : I.A.(Crl.)/654/2024

            MONBHADRA
            S/O LATE SANJIB BHADRA
            R/O GRANDLAND BAGISHA
            KALAIGAON
            P.O.-BORBAGAN
            P.S.-DHOLA
            DIST.-UDALGURI.


             VERSUS
                                                                                           Page No.# 2/3

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


               ------------

Advocate for : MS. P CHAKRABORTY Advocate for : appearing for THE STATE OF ASSAM

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK 12/08/2024

Heard Ms. A Das, learned counsel for the petitioner and Mr. B Sarna, learned Additional Public Prosecutor, Assam for the sole respondent.

By judgment dated 29.09.2022, the learned Chief Judicial Magistrate, Udalguri in PRC No. 1298/2019 arising out of Kalaigaon P.S. Case No. 75/2019 corresponding to G.R. Case No. 927/2019 convicted the petitioner under Section 324 IPC and sentenced him to undergo Simple Imprisonment for a term of 6 (six) months with fine of Rs.3000/-, in default of payment of fine to undergo Simple Imprisonment for a period of 1 (one) month acquitting him the offence under Section 341 IPC.

Aggrieved with the said judgment of conviction and sentence dated 29.09.2022 passed by the learned Chief Judicial Magistrate, Udalguri, the petitioner filed an appeal before the learned Sessions Judge, Udalguri being Crl. Appeal No. 22/2022 which was dismissed by judgment dated 18.09.2023.

Aggrieved with the same, the petitioner has preferred this criminal revision petition.

Admit this criminal revision petition for hearing.

Call for the records of PRC No. 1298/2019 arising out of Kalaigaon P.S. Case No. 75/2019 corresponding to G.R. Case No. 927/2019 from the Court of learned Chief Judicial Magistrate, Udalguri as well as Crl. Appeal No. 22/2022, decided on 18.09.2023 from the Court of learned Sessions Judge, Udalguri.

List this matter after 6 (six) weeks, on a date to be fixed by the Registry.

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The Interlocutory Application of the petitioner shall be considered after receipt of the relevant records.

JUDGE

Comparing Assistant