Gangu Tanti @ Kartik vs The State Of Assam And Anr
2024 Latest Caselaw 7445 Gua

Gauhati High Court

Gangu Tanti @ Kartik vs The State Of Assam And Anr on 1 October, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/2

GAHC010178362024




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

                                 Case No. : CRL.A(J)/90/2024

            GANGU TANTI @ KARTIK
            S/O-LATE ANAND TANTI, R/O-VILLAGE-DIFFOLU T.E. MURAL LINE, P.O.-
            BOKAKHAT, P.S.-BOKAKHAT, DISTRICT-GOLAGHAT, ASSAM, PIN -785612



            VERSUS

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

            2:SHRI DINESH TANTI @ BITU

             S/O-GANGU TANTI @ KARTIK
             R/O-VILLAGE-DIFFOLU T.E. MURAL LINE
             P.O.-BOKAKHAT
             P.S.-BOKAKHAT
             DISTRICT- GOLAGHAT
             ASSAM
             PIN-78561

Advocate for the Petitioner   : MR R ISLAM,

Advocate for the Respondent : PP, ASSAM,
                                                                        Page No.# 2/2


                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

01.10.2024 (S.K. Medhi, J)

Heard Shri R. Islam, learned Legal Aid Counsel, who has preferred this appeal against Judgment and Order dated 17.02.2024 passed in Sessions Case No. 4/2023 by the learned Sessions Judge, Golaghat sentencing and convicting the appellant to undergo Rigorous imprisonment for life and a fine of Rs. 10,000/- (Rupees Ten Thousand) only in default to undergo further Simple Imprisonment for a period of 1 year for committing offence u/s 302 IPC.

Admit.

Call for the records.

Issue notice to the respondents, returnable by 6 (six) weeks. Since Ms. S. Jahan, learned Additional Public Prosecutor, has entered appearance and accepts notice on behalf of State respondent No. 1, issuance of formal notice to the said respondent is dispensed with.

Let steps be taken for service of notice upon the respondent No. 2 by usual process within 2 (two) working days from today.

List after 6 (six) weeks along with a report on service as well as receipt of records.

JUDGE

Comparing Assistant