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Dhiraj Haloi vs The State Of Assam
2021 Latest Caselaw 3379 Gua

Citation : 2021 Latest Caselaw 3379 Gua
Judgement Date : 9 December, 2021

Gauhati High Court
Dhiraj Haloi vs The State Of Assam on 9 December, 2021
                                                                            Page No.# 1/2

GAHC010209332021




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

                                 Case No. : Crl.A./204/2021

            DHIRAJ HALOI
            S/O SRI ANIL HALOI, VILL-LAURAPARA (KAITHALKUCHI), P.O.-
            KAITHALKUCHI, P.S.-BELSOR, DIST- NALBARI, ASSAM, PIN-871370



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MR. H GOSWAMI

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 09-12-2021 Suman Shyam, J

Heard Mr. U.K. Das, learned counsel for the appellant. We have also heard Ms. S.

Jahan, learned Addl. P.P. Assam appearing for the State.

This appeal has been preferred by the appellant, viz. Dhiraj Haloi, who was one of Page No.# 2/2

the co-accused persons, challenging the judgment and order dated 04-10-2021 passed by

the learned Sessions Judge, Nalbari in connection with Sessions Case No. 62/2012

convicting the appellant and the other co-accused persons under Section(s) 147/ 447/

323/ 302/ 149 IPC and inter alia sentencing him to undergo rigorous imprisonment for life

and also to pay fine with default stipulation.

We have perused the grounds in the memo of appeal.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 04 weeks.

Since, Ms. Jahan has appeared and accepted notice on behalf of the State/

respondent No. 1.

Since the informant in this case has reportedly expired, this matter is deemed to be

ready as regards service.

Registry to list this case along with Crl. Appeal No. 180/2021, which is arising out

of the same judgment passed by the learned trial court.

                            JUDGE                   JUDGE
GS


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