Nityananda Barman @ Bulu Barman vs The State Of Assam And Anr
2024 Latest Caselaw 8427 Gua

Gauhati High Court

Nityananda Barman @ Bulu Barman vs The State Of Assam And Anr on 18 November, 2024

                                                                        Page No.# 1/2

GAHC010209562024




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

                                  Case No. : Crl.A./328/2024

            NITYANANDA BARMAN @ BULU BARMAN
            S/O. LATE KISHOR BARMAN, VILL- DOLOICHERRA, P/S. JOYPUR, DIST.-
            CACHAR, ASSAM.



            VERSUS

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

            2:MANIK DAS
             S/O. LATE MONORANJAN DAS
            VILL.- UTTAR DOLOICHERRA COLONY
             P/O. EAST KANAKPUR
             P/S. JOYPUR
             DIST.- CACHAR
            ASSAM
             PIN-78810

Advocate for the Petitioner   : MR. A H M R CHOUDHURY,

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : 18.11. 2024 Heard Mr. A.H. M.R. Choudhury, learned counsel for the appellant and Mr. M.P. Goswami, learned Addl. Public Prosecutor, Assam, appearing on behalf of the State Page No.# 2/2

respondent No. 1.

This is an appeal under Section 415 of BNSS, 2023 against the impugned judgment and order dated 26.07.2024 and order of sentence dated 30.07.2024, passed by the learned Sessions Judge, Cachar, Silchar in Sessions Case No. 86/2017 whereby the accused/ appellant was convicted under Section 376 IPC and sentenced him to undergo R.I. for seven years and also to pay fine of Rs. 5,000/- in default of payment of fine to undergo S.I for six months

The appeal is admitted for hearing.

Call for the LCR.

Issue usual notice to the respondent No.2 by registered post with A/D as well as usual process, returnable within four weeks.

Steps be taken within three days.

No formal notice is required to be served upon the State respondent No. 1 as Mr. Baruah has entered appearance and accepted notice on behalf of the respondent.

List the matter accordingly after four weeks.

JUDGE

Comparing Assistant