Indra Bahadur Limbu vs The State Of Assam
2021 Latest Caselaw 85 Gua

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GAHC010160492020




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

                                   Case No. : CRL.A(J)/82/2020

            INDRA BAHADUR LIMBU
            S/O. LT. DALA BAHADUR LIMBU, VILL. KHALASHI, P.S. SERFANGURI,
            DIST. KOKRAJHAR (BTAD), ASSAM.


            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM


                                    BEFORE
                     HONOURABLE MR. JUSTICE MANOJIT BHUYAN
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                            ORDER

Date : 08.01.2021

(Manojit Bhuyan, J)

This Criminal Jail Appeal is presented against the judgment dated 13.12.2019, passed by the Additional Sessions Judge (FTC), Kokrajhar, in Session Case No. 29/2019, convicting the appellant under Section 302 of the Indian Penal Code and sentencing him to undergo rigorous imprisonment for life and fine of Rs. 5,000/-, with default stipulation.

Admit.

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We appoint Mr. Anjan Kalita 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 such 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