Puni Ram Nath @ Koniram Nath vs The State Of Assam And Anr
2024 Latest Caselaw 461 Gua

Gauhati High Court

Puni Ram Nath @ Koniram Nath vs The State Of Assam And Anr on 29 January, 2024

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                   Page No.# 1/2

GAHC010286922023




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

                                  Case No. : Crl.A./16/2024

            PUNI RAM NATH @ KONIRAM NATH
            SON OF LATE PANI RAM NATH, RESIDENT OF MIKIRBHETA, POLICE
            STATION MIKIRBHETA, DISTRICT-MORIGOAN, ASSAM. PIN-782413



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM.

            2:BIPIN CHANDRA NATH
             S/O LATE PEPALU NATH
             R/O- PATKOMOI
             P.S.-MORIGOAN
             DISTRICT- MORIGOAN
            ASSAM. PIN-782105

Advocate for the Petitioner   : MR D K BHATTACHARYYA

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 29.01.2024 (K.R. Surana, J)

Heard Ms. D. Momin, learned counsel for the appellant. Also heard Page No.# 2/2

Ms. S.H. Bora, learned APP appearing for the State.

2. This is an appeal under Section 374 Cr.P.C. against the judgment and order dated 20.09.2017 passed by the learned Sessions Judge, Morigaon in Sessions Case No. 57/2016, under Sections 302 IPC.

3. The appeal is admitted for hearing.

4. Call for the records.

5. Issue notice returnable on 15.03.2024.

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.

7. Liberty is granted to the learned counsel for the appellant to collect the postal receipt number from the Registry and track service through the postal website and the track report may be filed before the Registry prior to the next date fixed.

8. List on 15.03.2024, awaiting receipt of LCR as well as service of notice.

                        JUDGE                                    JUDGE




Comparing Assistant