Chitra Bora vs The State Of Assam And Anr
2021 Latest Caselaw 528 Gua

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GAHC010025922021




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

                                 Case No. : CRL.A(J)/3/2021

            CHITRA BORA
            S/O- SRI MANESHWAR BORA, VILLAGE NO. 1 BORJAN, P.S. JAMUGURI,
            DIST.- GOLAGHAT



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY PP, ASSAM.

            2:BIPUL HAZARIKA
             S/O. LT. RATNESWAR HAZARIKA
            VILL. MADHUPUR GAON
             P.S. MERAPARI

Advocate for the Petitioner   : MRS. S KHATANIAR(LEGAL AID COUNSEL)

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                          ORDER

15.02.2021

Suman Shyam, J.

This Jail appeal arises out of the judgment and order dated 15.07.2019 Page No.# 2/2

passed by the learned Sessions Judge, Golaghat in connection with Sessions

Case No.222/2014 convicting the appellant under section 302 of the IPC and

sentencing him to undergo R.I. for life and also to pay fine.

Heard Mrs. S. Khataniar, learned Legal Aid Counsel, for the appellant.

Also heard Mr. M. Phukan, learned Addl. P.P., Assam, appearing for the State.

Admit the appeal.

Call for the LCR.

Issue notice upon the respondent No.2 by registered post with A/D as

well as by usual process.

Registry to do the needful.

Let the matter be listed after receipt of the LCR.

                                          JUDGE                             JUDGE




Comparing Assistant