Bishnu Urangia vs The State Of Assam
2021 Latest Caselaw 64 Gua

                                                                                Page No.# 1/2

GAHC010160442020




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

                               Case No. : CRL.A(J)/77/2020

            BISHNU URANGIA
            DIBRUGARH, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




                                        :: BEFORE ::
                         HON'BLE MR. JUSTICE MANOJIT BHUYAN
                         HON'BLE MR. JUSTICE SOUMITRA SAIKIA


                                        O R D E R

07.01.2021

(Manojit Bhuyan, J)

This criminal jail appeal is presented against the judgment dated 06.12.2019 passed by Page No.# 2/2

the Sessions Judge, Dibrugarh in Sessions Case No.14/2016, convicting the appellant under section 302 of the Indian Penal Code and sentencing him to undergo imprisonment for life and fine of Rs.1,000/-, with default stipulation.

Admit.

We appoint Mr. Atal Tewari as Amicus Curiae in the case, having regard to the judgment dated 18.12.2019, passed by the Supreme Court of India in Anokhilal v. State of Madhya Pradesh , reported in (2019) 20 SCC 196 . In terms of the directions in the said order, we also grant permission to the Amicus Curiae to have meetings and discussions with the concerned accused.

Let the lower court records with reference to the case number, as indicated above, be requisitioned forthwith.

On receipt of the said records, Office shall take steps for preparation of the Paper Book, copies of which be furnished to the Amicus Curiae as well as to Mr. M. Phukan, learned Additional Public Prosecutor, Assam.

                                       JUDGE                             JUDGE




Comparing Assistant