Bablu Ray vs The State Of Assam And Anr
2024 Latest Caselaw 8257 Gua

Gauhati High Court

Bablu Ray vs The State Of Assam And Anr on 11 November, 2024

                                                                      Page No.# 1/2

GAHC010098212024




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

                                  Case No. : Crl.A./369/2024

             BABLU RAY
             S/O LATE KHARGESWAR RAY, VILL.- PUB-ANKARBARI, P.S.- KAJALGAON,
             DIST.- CHIRANG, ASSAM.

             VERSUS

             THE STATE OF ASSAM AND ANR.
             REP. BY THE LEARNED PROSECUTOR.

             2:KAMINI PRIYA RAY
             W/O LATE KHARGESWAR RAY

             VILL.- CHHOTO NILIBARI
             P.S.- RUNIKHATA
             DIST.- CHIRANG
             ASSAM

Advocate for the Petitioner   : MR. M K DAS,

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

Date : 11.11.2024

Heard Mr. M. K. Das, learned Legal-aid-counsel appearing for the petitioner. Also heard Mr. R. R. Kaushik, learned Additional Public Prosecutor for the State.

Page No.# 2/2

This appeal has been preferred by the appellant impugning the judgment dated 07.11.2023 passed by the Court of learned Session Judge, Chirang in Sessions Case No. 7/2021 whereby the appellant was convicted under Section 307 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs.20,000/- and in default of payment of fine to undergo simple imprisonment for one year.

Issue notice to the respondents.

Since Mr. Kaushik, learned Additional Public Prosecutor has appeared for the respondent No. 1, no formal notice need to be issued to the respondent No.

1.

The Registry shall issue notice to the respondent No. 2.

This appeal is admitted.

Call for the records of Sessions Case No. 7/2021 from the Trial Court.

The Registry to take steps for requisitioning the Trial Court records.

List this matter after four weeks.

JUDGE

Comparing Assistant