Page No.# 1/3 vs The State Of Assam And Anr
2024 Latest Caselaw 8241 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 11 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/3

GAHC010213072024




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

                         Case No. : Crl.Rev.P./444/2024

         CHANDAN NATH AND 4 ORS
         S/O LATE KSHITISH CHANDRA NATH, R/O BHAIRABPUR PT-I, P.O.-
         KALAIN, P.S.-KALAIN, DIST- CACHAR, ASSAM, PIN-788815

         2: SABINOY NATH
          S/O LATE KSHITISH CHANDRA NATH
          R/O BHAIRABPUR PT-I
          P.O.-KALAIN
          P.S.-KALAIN
          DIST- CACHAR
         ASSAM
          PIN-788815

         3: SANJAY NATH @ SANJU
          S/O LATE KSHITISH CHANDRA NATH
          R/O BHAIRABPUR PT-I
          P.O.-KALAIN
          P.S.-KALAIN
          DIST- CACHAR
         ASSAM
          PIN-788815

         4: SUBRATA NATH @ NIPU
          S/O LATE KSHITISH CHANDRA NATH
          R/O BHAIRABPUR PT-I
          P.O.-KALAIN
          P.S.-KALAIN
          DIST- CACHAR
         ASSAM
          PIN-788815

         5: AMIT NATH
          S/O LATE KSHITISH CHANDRA NATH
          R/O BHAIRABPUR PT-I
                                                                    Page No.# 2/3

           P.O.-KALAIN
           P.S.-KALAIN
           DIST- CACHAR
           ASSAM
           PIN-78881

          VERSUS

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

          2:SMT. SHOBA RANI NATH
          W/O SRI RANJIT NATH
           R/O BHAIRABPUR PT-I
           P.O.-KALAIN
           P.S.-KALAIN
           DIST- CACHAR
          ASSAM
           PIN-78881

Advocate for the Petitioner : MR A B DEY, MR. S SUTRADHAR
Advocate for the Respondent : PP, ASSAM,


                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

11.11.2024

Herd Mr. A. B. Dey, learned counsel for the petitioner and Mr. D. P. Gowami, learned Additional Public Prosecutor.

This is an application under Section 442/438 of BNSS against the judgment and order date 30.07.2024 passed by the learned Additional Sessions Judge (FTC), Cachar, Silchar in Criminal Appeal No. 14/2020 affirming the judgment of the trial court and modifying the sentence whereby the accused was convicted under Section 147/323/325/149 IPC.

As Mr. D. P. Goswami, learned Additional Public Prosecutor has entered Page No.# 3/3

appearance on behalf of the State respondent No.1, a copy of the petition along with the documents annexed thereto be furnished to him during the course of the day.

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

Call for the trial court record pertaining to GR Case No. 2542/2003 and Criminal appeal No. 14/2024.

Registry to procure the same.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant