Gauhati High Court
Utpal Konwar @ Gahari vs The State Of Assam on 29 January, 2024
Author: K.R. Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010275252023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRL.A(J)/148/2023
UTPAL KONWAR @ GAHARI
S/O LATE JUNEDHAR KONWAR, R/O DUPONI BORGAON, P.S.-SADIYA,
DIST- TINSUKIA (ASSAM)
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner :X
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
Date : 29.01.2024 (K.R. Surana, J) Ms. S.H. Bora, learned APP is present.
2. This is an appeal preferred by the appellant from jail under Section 383 Cr.P.C read with Section 374 Cr.P.C. against the judgment and order dated Page No.# 2/2 28.07.2023 passed by the learned Sessions Judge, Tinsukia in Sessions Case no. 54(CH)/2020, under Sections 448/323/326/307/302 IPC.
3. The appeal is admitted for hearing.
4. Call for the records.
5. We are inclined to appoint Mr. Jashadhir Das as amicus curiae in the matter to represent the appellant. In the meanwhile, the AO(J), Criminal Appeal Section shall inform the learned amicus curiae about his appointment in the matter.
6. List on 15.03.2024, awaiting receipt of LCR.
JUDGE JUDGE Comparing Assistant