Albish Kheria vs The State Of Assam And Anr
2021 Latest Caselaw 420 Gua

                                                                               Page No.# 1/2

GAHC010008812021




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

                                  Case No. : Crl.A./23/2021

            ALBISH KHERIA
            S/O- SRI JAHAN KHERIA, R/O- VILL.- KONWARPARA (NEAR
            BANGLAGARH TEA ESTATE), P.O. AND P.S. MANGALDAI, DIST.-
            DARRANG, ASSAM, PIN- 784125.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY PUBLIC PROSECUTOR, ASSAM

            2:JAHAN KHERIA
             S/O- LATE BANDHANA KHERIA
             R/O- VILL.- KONWARPARA (NEAR BANGLAGARH TEA ESTATE)
             P.O. AND P.S. MANGALDAI
             DIST.- DARRANG
            ASSAM
             PIN- 784125

Advocate for the Petitioner   : MR M AHMED

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                          ORDER

Date : 05.02.2021

Heard Mr. M. Ahmed, learned counsel for the appellant and Ms. S. Jahan, Page No.# 2/2

learned Addl. P.P., Assam.

This appeal is directed against the judgment and order dated 03.12.2020 passed by the learned Sessions Judge, Darrang in Sessions Case No. 41(DM)/2018, whereby the appellant was convicted under Section 304 (II) IPC and sentenced to rigorous imprisonment for 10 years and to pay fine of Rs. 5,000/- with default stipulation.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable in four weeks.

Since Ms. S. Jahan, learned Addl. P.P., Assam has entered appearance and accepts notice on behalf of State, no formal notice need be issued to the said respondent. However, extra copy of the appeal memo shall be furnished to him during the course of the day.

Learned counsel for the appellant prays for deleting the name of the respondent No. 2 from the array of the parties.

The prayer is allowed.

JUDGE

Comparing Assistant