Rajesh Boraik vs The State Of Assam
2021 Latest Caselaw 92 Gua

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GAHC010160502020




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

                                   Case No. : CRL.A(J)/83/2020

             RAJESH BORAIK
             SONITPUR, 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

11.01.2021 (Manojit Bhuyan, J)

This jail appeal is preferred against the judgment and sentence dated 27.11.2019 passed by the learned Addl. Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 114/2019 convicting the appellant under section 302 of IPC and sentencing him to undergo imprisonment for life and fine of Rs.5,000/- with default stipulation.

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Admit.

Notice be issued to the first informant.

We appoint Mr. A. Dhar 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 Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam.

                                 JUDGE                        JUDGE



Comparing Assistant