Longki Rongpi vs The State Of Assam And Anr
2024 Latest Caselaw 3939 Gua

Gauhati High Court

Longki Rongpi vs The State Of Assam And Anr on 4 June, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                      Page No.# 1/3

GAHC010103432024




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

                                Case No. : Crl.Rev.P./208/2024

            LONGKI RONGPI
            S/O LATE SARTHEY RONGPI, R/O VILL- DESOI RONGPI VILLAGE, P.O.-
            DOLDOLI, P.S.-DIPHU, DIST- KARBI ANGLONG, ASSAM



            VERSUS

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

            2:BIDYASING RONGPI
             S/O SRI LINGDOK RONGPI
             R/O VILL-DALDALI DESOI RONGPI VILLAGE
             P.O.-DALDALI
             P.S.-DIPHU
             DIST-KARBI ANGLONG
            ASSAM
             PIN-78247

Advocate for the Petitioner   : MR. U K BARMAN

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 04.06.2024

Heard Mr. U.K.Barman, learned counsel for the petitioner and Page No.# 2/3

Mr.B.Sharma, learned Additional Public Prosecutor for the respondent No.1.

The petitioner has filed this criminal revision petition under Section 397/401 of the CrPC against the Judgment and order dated 09.05.2024 passed in Criminal appeal No. 14/2023 by the learned Sessions Judge, Karbi Anglong at Diphu by affirming the Judgment and order dated 21.06.2023 passed by the learned Assistant Sessions Judge, Karbi Anglong at Diphu in Sessions Case No. 04/2021 convicting the accused/ petitioner under Section 326/307 of the IPC.

Issue notice to the respondents.

As Mr.B.Sharma, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State respondent No.1, no notice need be issued. However, a copy of the petition along with the documents annexed there with be furnished to the learned Additional Public Prosecutor during the course of the day.

Petitioner to take steps for service of notice on respondent No.2 by registered post with A/D as well as through Usual process returnable within four weeks. Steps within 3 days.

Call for the trial court record pertaining to Sessions Case No. 04/2021 and Criminal appeal No. 14/2023.

Registry to procure the above records.

List on 21.06.2024.

Prayer for suspension of sentence will be considered on receipt of trial court records.

JUDGE Page No.# 3/3

Comparing Assistant