Page No.# 1/2 vs The State Of Assam And Anr
2024 Latest Caselaw 7895 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 29 October, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                        Page No.# 1/2

GAHC010218372024




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

                                 Case No. : I.A.(Crl.)/997/2024

            SWAKLA BRAHMA AND ORS
            S/O. LT. TEKLA BRAHMA, R/O. VILL.- PATALSANA, P/S. RUNIKHATA, DIST.
            CHIRANG, ASSAM.

            2: RAJU BORGOYARY
             S/O. LT. SIBNATH BORGOYARY
             R/O. VILL.- PATALSANA
             P/S. RUNIKHATA
             DIST. CHIRANG
            ASSAM.

            3: SAMBIT BASUMATARY
             S/O.LT. LAHEN BASUMATARY
             R/O. VILL.- PATALSANA
             P/S. RUNIKHATA
             DIST. CHIRANG
            ASSAM

            VERSUS

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

            2:TENGWNA NARZARY
             S/O. LT. BALAO NARZARY
             R/O. VILL.- PATALSANA
             P/S. RUNIKHATA
             DIST. CHIRANG
            ASSAM

Advocate for the Petitioner   : MS S MEDHI,

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




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

29.10.2024

Heard Ms. S. Medhi, learned counsel for the applicant/appellant as well as Mr. B. Sarma, learned Addl. P.P., appearing for the State/respondent No. 1.

By this application filed under Section 5 of the Limitation Act, the applicant has prayed for condoning the delay of 23 days in preferring the connected Criminal Appeal against the judgment dated. 08.07.2024 passed by the court of Sessions Judge, Chirang, Kajalgaon in Sessions Case No. 24/2023 whereby the petitioner was convicted under Section 304 Part-II IPC and sentenced to undergo RI for three years with fine.

The grounds of delay as stated in the petition are found to be satisfactory.

Learned Additional Public Prosecutor has made no objection in the matter of condoning the delay.

Accordingly, the delay of 23 days is hereby condoned.

Registry is directed to register the connected Criminal Appeal and list the same for admission.

This interlocutory application accordingly stands disposed of.

JUDGE

Comparing Assistant