Uttam Das vs The State Of Assam And Anr
2024 Latest Caselaw 7941 Gua

Gauhati High Court

Uttam Das vs The State Of Assam And Anr on 30 October, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                           Page No.# 1/2

GAHC010215962024




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

                                  Case No. : Crl.A./349/2024

            UTTAM DAS
            S/O. LATE GOBINDO CHANDRA DAS, A RESIDENT OF MISSION PARA,
            TINSUKIA, P.O. AND P.S. TINSUKIA, DIST. TINSUKIA, ASSAM, PIN-786125.



            VERSUS

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

            2:RIYA BARMA
             D/O. SRI LAXMI PRASAD BARMA
             R/O. VILL. PENGIRI CHARIALI
             P/O AND P/S PENGIRI
             DIST.- TINSUKIA
            ASSAM
             PIN-786174

Advocate for the Petitioner   : MR. B K DAS, MR H P GUWALA,MR. S D PURKAYASTHA,H P
NEOG

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 30.10.2024

Heard Mr. S.D. Purkayastha, learned counsel for the appellant. Also heard Page No.# 2/2

Mr. D.P. Goswami, learned Additional Public Prosecutor appearing for the State/respondent No. 1.

This is an appeal under Section 415 of BNSS, 2023, against the impugned judgment and order dated 13.09.2024 passed by the learned Additional District & Sessions Judge (FTC-2), Tinsukia in Sessions Case No. 13(T)/2021 convicted the accused/appellant for the offence punishable under Section 376 IPC and sentenced him to undergo r/i for ten years and to pay a fine of Rs.10,000/-, in default stipulation. The appeal is admitted.

Issue notice.

The learned counsel for the applicant is directed to take step for service of notice to the respondent No. 2.

No formal notice required to be served upon the respondent No.1 as because Mr. Goswami, Addl.P.P. has entered appearance. Extra copy of the petition shall be provided to Mr. Goswami. Call for the trial court record. The Registry is directed to procure the same. List the matter after four weeks.

JUDGE

Comparing Assistant