Sangte Paite vs . The State Of Meghalaya & Anr.
2022 Latest Caselaw 455 Meg

Serial No. 02
Supplementary List
                      HIGH COURT OF MEGHALAYA
                             AT SHILLONG

     Crl.A. No. 23 of 2022 with
     Crl.M.C. No. 47 of 2022
                                                     Date of order: 12.08.2022
     Sangte Paite              vs.        The State of Meghalaya & anr.
     Coram:
            Hon'ble Mr. Justice Sanjib Banerjee, Chief Justice
            Hon'ble Mr. Justice W. Diengdoh, Judge
     Appearance:
     For the Appellant         :   Mr. B.D. Goswami, Adv.
                                   Mr. S. Ali, Adv.
                                   Mr. J.M. Gogoi, Adv.
     For the Respondents       :   Mr. B. Bhattacharjee, AAG with

Ms. R. Colney, GA

The appeal is directed against a judgment of conviction dated

June 15, 2022 and the resultant sentence.

The appeal has to be heard. It has been filed within time.

Let the lower court records be immediately called for and paper-

books be prepared within six weeks from date. Copies of the paper-book

should be served on Advocate for the appellant and Advocate for the State

within eight weeks from date.

Since the second respondent is the defacto complainant in the first

information report, such person is not a necessary party herein; though

such person may have liberty to apply to be heard, if so interested.

Accordingly, the name of the second respondent be deleted from the array

of parties in this appeal.

In the event the appeal is not taken up for no fault on the part of

the appellant, the prayer for bail may be pressed.

Let the appeal appear 10 weeks hence.

List on October 17, 2022.

           (W. Diengdoh)                               (Sanjib Banerjee)
               Judge                                     Chief Justice


Meghalaya
12.08.2022
 "Sylvana PS"