Swapan Das vs The State Of Assam And Anr
2024 Latest Caselaw 8029 Gua

Gauhati High Court

Swapan Das vs The State Of Assam And Anr on 4 November, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                       Page No.# 1/2

GAHC010225382024




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

                                 Case No. : Crl.A./357/2024

            SWAPAN DAS
            S/O LATE DHIRENDRA DS,
            RESIDENT OF PUNJABI BASTI, PS LANKA, DIST HOJAI, ASSAM 782442



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:RATNA DAS
            W/O SRI SUNIL DAS

            RESIDENT OF 1 NO. PIPUL PUKHURI
            PS LANKA
            DIST HOJAI
            ASSAM 78244

Advocate for the Petitioner   : S AHMED, MRS S N KHANDAKAR,MR. M A LASKAR,MS A
HUSSAIN

Advocate for the Respondent : PP, ASSAM,
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                                  BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

04-11-2024 (S. K. Medhi, J) Heard Shri S. Ahmed, learned Counsel for the appellant, who has preferred this appeal under Section 374(2) of the Code of Criminal Procedure, 1973 against the judgment dated 27.09.2024 passed by the learned Sessions judge, Hojai so passed in Sessions (1) 29 of 2018 corresponding to GR Case No. 2019/2016 arising out of Lanka Police Station Case No. 490/2016 registered under Section 302 of IPC whereby and whereunder the appellant herein was convicted under Section 302 of IPC and thereby sentenced him to undergo imprisonment for life and fine of Rs.25,000/- and in default of payment of fine he shall undergo SI for another 1 year.

Admit.

Call for the records.

Ms. S. Jahan, learned Addl. PP, Assam accepts notice on behalf of respondent no.

1. Let steps be taken for service of notice upon the respondent no. 2 in the manner prescribed within 2 (two) days.

List after 6 (six) weeks alongwith the report on service as well as receipt of records.

                                   JUDGE                          JUDGE




Comparing Assistant