Page No.# 1/2 vs The State Of Assam And Anr
2025 Latest Caselaw 1764 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 6 January, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                        Page No.# 1/2

GAHC010271492024




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

                                 Case No. : Crl.A./446/2024

            SANKAR RAJBONGSHI AND ANR
            S/O LATE THAKUR DAS RAJBONGSHI, R/O VILL- NO. 2 LAKHIJHORA, P.O.-
            BHOTAGAON, P.S.-PANBARI, DIST- CHIRANG (BTR), ASSAM, PIN-783390

            2: RANJIT RAJBONGSHI
             S/O LATE ISHWAR RAJBONGSHI
             R/O VILL- NO. 2 LAKHIJHORA
             P.O.-BHOTAGAON
             P.S.-PANBARI
             DIST- CHIRANG (BTR)
            ASSAM
             PIN-78339

            VERSUS

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

            2:SAHADEB MANDAL
             S/O LATE SRIBASH CHANDRA MANDAL
             R/O VILL- NO. 2 LAKHIJHORA
             P.O.-BHOTAGAON
             P.S.-PANBARI
             DIST- CHIRANG (BTR)
            ASSAM
             PIN-78339

Advocate for the Petitioner   : MR. K M HALOI, MRS. BHANITA CHOUDHURY

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


                                    BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                  HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

06.01.2025 (S.K. Medhi, J) Heard Shri K.M. Haloi, learned counsel for the appellant, who has preferred this appeal against Judgment and order dated 28.11.2024 passed by the Court of learned Additional Sessions Judge, Chirang in Sessions Case No. 158/2018 whereby appellants have been convicted under Section 396 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs. 50,000/- (Rupees Fifty Thousand) each.

Admit.

Call for the records.

Since Ms. S. Jahan, learned Additional Public Prosecutor, Assam 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.

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

                                   JUDGE                   JUDGE

Comparing Assistant