Kishan Lal Toshniwal vs Deepmoni Saikia And Anr
2025 Latest Caselaw 3433 Gua

Gauhati High Court

Kishan Lal Toshniwal vs Deepmoni Saikia And Anr on 24 February, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                        Page No.# 1/2

GAHC010196132023




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

                                 Case No. : Crl.A./252/2024

             KISHAN LAL TOSHNIWAL
             S/O LATE MANGILAL TOSHNIWAL, FLAT NO. 501, ROYAL GRAND, STREET
             NO. 3, SURVEY OF INDIA, MADHAPUR, HYDERABAD, PIN- 500081.

             VERSUS

             DEEPMONI SAIKIA AND ANR.
             S/O LATE NABA SAIKIA, VILL.- HUJGAON, P.S.- NAGAON, DIST.- NAGAON,
             ASSAM, PIN- 782002.

             2:STATE OF ASSAM
              REP. BY PUBLIC PROSECUTOR

Advocate for the Petitioner   : MR. D K KOTHARI, MR P PRAWAR,MR Y KOTHARI

Advocate for the Respondent : PP, ASSAM, MR. P BORA,MS K BHATTACHARYYA,MS K
SARMA




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

                                         ORDER

24.02.2025 (S.K. Medhi, J)

Heard Shri Y. Kothari, learned counsel for the appellant, who has preferred this appeal against the judgment dated 17.05.2023 passed by the learned Sessions Judge, Dibrugarh in Sessions Case No. 258/2014 registered under Page No.# 2/2

Section 302 read with Section 120B of the IPC by which the respondent no.1 has been acquitted.

Admit.

Call for the records.

Ms. K. Bhattacharyya, learned counsel assisting Shri P. Bora, learned Senior Counsel has already entered appearance on behalf of the respondent no.1 whereas Ms. B. Bhuyan, learned Addl. Public Prosecutor, Assam is present for the State- respondent no.2.

So far as the records are concerned, we have been informed that in a connected appeal being Crl.A(J)/79/2023 which has been listed today, the records have already been received.

We have also been informed that Paper Book has been prepared.

Let copies of the Paper Book be furnished to the concerned counsel to whom it is yet to be done.

List for hearing in its course.

                                        JUDGE                 JUDGE


Comparing Assistant