Page No.# 1/2 vs The State Of Assam And Anr
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Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 29 January, 2025

                                                                        Page No.# 1/2

GAHC010218352024




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

                                  Case No. : Crl.A./367/2024

            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 MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 29.01.2025

Heard Ms. S Medhi, learned counsel for the appellant. This appeal under section 415 of the BNSS is filed assailing the impugned judgment dated 08.07.2024 passed by the learned court of Sessions Judge, Chirang at Kajalgaon in Sessions Case No.24/2023 arising out of Runikhata PS Case No.43/2022 whereby the appellants were convicted for the offence under section 304 Part-II IPC.

Perused the memo of appeal as well as the impugned judgment.

Admit the appeal.

Call for the records.

Issue notice returnable by four weeks. Mr. P Borthakur, learned Addl. PP accepts notice on behalf of respondent No.1, so no formal notice is required to be issued, however, extra copies of the appeal be served upon Mr. Borthakur, within three days.

Steps for service of notice upon respondent No.2 be taken by way of Registered Post with A.D as well as through usual process within seven days.

JUDGE

Comparing Assistant