Keshar Proja @ Shekhar vs The State Of Assam And Anr
2024 Latest Caselaw 6376 Gua

Gauhati High Court

Keshar Proja @ Shekhar vs The State Of Assam And Anr on 30 August, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                      Page No.# 1/2

GAHC010136892024




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

                                 Case No. : CRL.A(J)/72/2024

            KESHAR PROJA @ SHEKHAR
            S/O-LT. KRISTA PROJA, R/O-RAIDANG T. E. KALA LINE, P.S.-DOOMDOOMA,
            DISTRICT-TINSUKIA, ASSAM

            VERSUS

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

            2:SMTI. JAYMOTI TANTI

             W/O-DINESH TANTI
             R/O-HANSHAR
             P.O.-HANSHAR
             T.E. NO.7 LINE
             P.S.-DOOMDOOMA
             DISTRICT-TINSUKIA
             ASSAM
             PIN-78619

Advocate for the Petitioner   : MS B R A SULTANA,

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 30.08.2024

Heard Ms. B.R.A. Sultana, learned counsel for the appellant. Also Mr. B. Page No.# 2/2

Sarma, learned Additional Public Prosecutor for the State/respondent No.1.

This is an appeal under Section 374 Cr.P.C. against the judgment and order dated 17.02.2024 passed by the learned Additional Sessions Judge-2 (FTC), Tinsukia, in Sessions Case No. 101(T)/2023, wherein the appellant was convicted and sentenced to undergo rigorous imprisonment for 10(ten) years for the offence under Section 370 IPC and to pay a fine of Rs. 10,000/-, in default to undergo simple imprisonment for another 6(six) months. The appeal is admitted.

Issue notice.

The learned counsel for the appellant is directed to take step for service of notice upon the respondent No. 2 by way of registered post with AD as well as other usual process returnable within four weeks. The steps be taken within 7(seven) days. No formal notice required to be served upon the respondent No.1 as because Mr. Sarma, Addl.P.P. has entered appearance. Extra copy of the petition shall be provided to Mr. Sarma. Call for the trial court record pertaining to Sessions Case No. 101(T)/2016, from the court of learned Additional Sessions Judge-2 (FTC), Tinsukia. The Registry is directed to procure the same. List the matter after four weeks.

JUDGE

Comparing Assistant