Pranab Jyoti Gogoi vs The State Of Assam And Anr
2024 Latest Caselaw 8124 Gua

Gauhati High Court

Pranab Jyoti Gogoi vs The State Of Assam And Anr on 6 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                           Page No.# 1/2

GAHC010224532024




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


          Linked Case : I.A.(Crl.)/1044/2024

         PRANAB JYOTI GOGOI
         S/O. PUSPA GOGOI
         R/O. NAGAKATA BALAMIA
         P/O. BORHAT
         DIST.- CHARAIDEO
         PIN-785693
         ASSAM.


          VERSUS

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

         2:ANJU LOTA
         D/O. SRI LUCHASG LOTA
          R/O. TITLAGARH
          BOLOMIA GAON
          P/O AND P/S. BORHAT
          DIST. CHARAIDEO
          PIN-785693
         ASSAM.
          ------------
         Advocate for : MR D K NATH
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR



                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI
                                                                         Page No.# 2/2

                                        ORDER

06.11.2024

Heard Mr. D. K. Nath, learned counsel for the petitioner. Also heard Mr. D. P. Goswami, learned Additional Public Prosecutor.

This is an appeal under Section 415 of the BNSS against the judgment and order dated 31.08.2024 passed by learned Sessions Judge, Charaideo, Sonari in Session (S-C) Case No. 174/2017 whereby the appellant was convicted under Section 376/511 IPC and sentenced to undergo RI for three years with fine.

As Mr. D. P. Goswami, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent No.1, no formal notice need to be issued. However, a copy of the petition along with the documents annexed thereto be furnished to him.

Issue notice upon the respondent No.2 by registered A/D and usual process, returnable by 4(four) weeks.

Call for the trial court record pertaining to Session (S-C) Case No. 174/2017 from the court of learned Sessions Judge, Charaideo, Sonari.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant