Gauhati High Court
Smti Rinkumoni Das vs Sri Chandradweep Bhagat And Anr on 12 February, 2020
Author: Suman Shyam
Bench: Suman Shyam, Hitesh Kumar Sarma
Page No.# 1/2
GAHC010030732016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A. 302/2016
1:SMTI RINKUMONI DAS
WIDOW OF LATE NAYAN DAS, R/O BAMUNPARA, BAHARI, P.S. JRABARI,
DIST. BARPETA, ASSAM.
VERSUS
1:SRI CHANDRADWEEP BHAGAT and ANR
S/O SRI MADAV BHAGAT, R/O CHANDRA CHOUDHURY PATH, HOUSE NO.
34, P.O. BHETAPARA, P.S. BASISTHA, DIST. KAMRUP M, ASSAM.
2:THE STATE OF ASSA
Advocate for the Petitioner : MS.J DAS
Advocate for the Respondent : MR.H K BARUAHR-1
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
12.02.2020 Suman Shyam, J.
This is an appeal against acquittal. None appears for the appellant though the name of the counsel is shown in the Cause List. The respondent No.2 is also absent.
Ms. B. Bhuyan, learned Addl. P.P., Assam, is present on behalf of the Page No.# 2/2 respondent No.1. Since the appellant's counsel is absent today, this matter cannot be taken up for hearing.
Registry to, therefore, list this appeal for hearing again after four weeks.
JUDGE JUDGE Comparing Assistant