Gauhati High Court

Suraj Dusad vs The State Of Assam And Anr on 1 May, 2024

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GAHC010028352023




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

                                  Case No. : Crl.A./89/2024

             SURAJ DUSAD
             S/O-GOLAP DUSAD, R/O-NEGHERITING BOR LINE, P.O-NEGHERITING, P.S-
             DERGAON, DISTRICT- GOLAGHAT, ASSAM.



             VERSUS

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

             2:SUNIL DUSAD
              S/O-LATE ANATH LAL DUSAD
              R/O-NEGHERITING BOR LINE
              P.O-NEGHERITING
              DISTRICT- GOLAGHAT
             ASSAM.PIN-785703

Advocate for the Petitioner   : MS. P BORAH

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

01.05.2024

Heard Mr. P. K. Munir, learned counsel for the appellant. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State of Assam.

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This appeal is filed under Section 374/389 of the Code of Criminal Procedure, 1973 assailing the Judgment dated 13.06.2022 passed by the learned Sessions Judge, Golaghat in Sessions Case No. 115/2017, and sentence dated 20.06.2022, whereby, sentenced him to undergo Rigorous Imprisonment for 10 (ten) years with a fine of Rs. 10,000/- and in default of payment of fine, to R.I. for another 3 (three) months under Section 304 (Part-II) of IPC and imprisonment for 2 (two) years and to pay fine of Rs. 5,000/- and in default of payment of fine, to R.I. for 1 (one) month for the offence under Section 324 of IPC.

Admit this appeal.

Call for the records.

Issue notice returnable after four weeks.

As Mr. Borthakur, learned APP accepts notice on behalf of the State respondent no formal notice need be issued to the said respondent.

The appellant to take steps for issuance of notice upon the respondent No. 2 by way of registered post with A/D as well as usual process within a period of five days from today.

List accordingly.

JUDGE

Comparing Assistant