Arjun Koiry vs The State Of Assam And Anr
2024 Latest Caselaw 4123 Gua

Gauhati High Court

Arjun Koiry vs The State Of Assam And Anr on 10 June, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                      Page No.# 1/3

GAHC010022172024




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

                                  Case No. : Crl.A./169/2024

            ARJUN KOIRY
            S/O- LATE BANDHAN KOIRY,
            R/O- PHILLOBARI LINE, TALAP, P.S.- DOOMDOOMA, DISTRICT- TINSUKIA,
            ASSAM, PIN-786151.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP, ASSAM.

            2:SMTI. PADMINI GOWALA
            W/O- LT. ANANDA GOWALA

            R/O- TALAP T.E. PULIBARILINE
            P.S.- DOOMDOOMA
            DIST- TINSUKIA
            ASSAM.PIN- 786151

Advocate for the Petitioner   : MR. T DEURI

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 10.06.2024

Heard Mr. T. Deuri, learned counsel for the appellant. Also heard Page No.# 2/3

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

This is an appeal under sub-section (2) of Section 374 Cr.P.C. against the judgment and order dated 13.10.2023 passed in connection with Sessions Case No. 15(T)/2022 passed by the learned Additional Sessions Judge-2, (FTC), Tinsukia, wherein the appellant was convicted and sentenced him to undergo imprisonment for 6(six) months for the offence under Section 448 IPC and 3(three) years for the offence under Section 354 IPC.

The appeal is admitted.

Issue notice.

The learned counsel for the petitioner 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. 15(T)/2022, 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 Page No.# 3/3

Comparing Assistant