Jadumoni Das vs The State Of Assam And Anr
2024 Latest Caselaw 8644 Gua

Gauhati High Court

Jadumoni Das vs The State Of Assam And Anr on 25 November, 2024

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GAHC010013792015




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

                                Case No. : Crl.Rev.P./159/2015

            JADUMONI DAS
            S/O SRI MOINA DAS R/O BOKAKHAT, RAJABARI, P.S. BOKAKHAT, DIST.
            GOLAGHAT, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR


            2:LAKHIKANTA DAS
             S/O LT. DILESWAR DAS R/O BOKAKHAT
             RAJABARI
             P.S. BOKAKHAT
             DIST. GOLAGHAT
            ASSAM

Advocate for the Petitioner : MR.A RASHID, MR.M SHARMA,MR.N P DUWARAH,MR.T H
HAZARIKA,MR.M CHETIA

Advocate for the Respondent : , ,,,PP, ASSAM




                                          BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

25.11.2024 The present petition is filed assailing a judgment and order dated 10.07.2007 passed by the learned CJM, Golaghat in GR case No. 633/2005, whereby the petitioner Page No.# 2/2

was convicted under Section 326/448 IPC and was sentenced to undergo Rigorous Imprisonment for 1 (one) year and to pay a fine of Rs. 1,000/- for the offence under Section 326 IPC. The petitioner was also sentenced to undergo Simple Imprisonment for 1 (one) month for the offence under Section 448 IPC. The further challenge is order dated 19.02.2014 passed by the learned Sessions Judge, Golaghat in Criminal Appeal No. 45/2007 up-holding the aforesaid judgment of conviction.

Service upon respondent No. 2 has not yet been completed. However, in view of the extant norms, such respondent is not necessary party though said respondent shall have all liberty to participate in the present proceeding.

Accordingly, the matter is ready for final disposal. List the matter on 06.12.2024.

JUDGE

Comparing Assistant