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Harmon Pator vs The State Of Assam And Anr
2021 Latest Caselaw 1132 Gua

Citation : 2021 Latest Caselaw 1132 Gua
Judgement Date : 23 March, 2021

Gauhati High Court
Harmon Pator vs The State Of Assam And Anr on 23 March, 2021
                                                                   Page No.# 1/2

GAHC010194272020




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

                                  Case No. : Crl.A./74/2021

            HARMON PATOR
            S/O- LATE MEN PATOR,
            VILLAGE- LOBILANGSO TIMUNG ARONG, P.S.- HAMREN, DISTRICT-
            KARBI ANGLONG, ASSAM.



            VERSUS

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

            2:SHEO KUMAR SHARMA
             S/O- SRI DWARIKA SHARMA

            R/O- VILLAGE JENGHA RONGPI GAON
            P.S.- KHERONI
            DISTRICT - KARBI ANGLONG
            ASSAM . PIN- 782460

Advocate for the Petitioner   : MR. K K DEY

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 23-03-2021 Suman Shyam, J Page No.# 2/2

Heard Mr. V.K. Barooah, learned counsel appearing for the appellant. Also heard Mr. M. Phukan, learned Addl. P.P. Assam, representing respondent No. 1.

This appeal is directed against the judgment and order dated 21-09-2017 passed by the learned Sessions Judge, Karbi Anglong, Diphu in connection with Sessions Case No. 45/1993 (old); 55/2017 (new) convicting the appellant under Section 302 IPC and sentencing him to undergo rigorous imprisonment for life and also to pay fine of Rs. 5,000/- with default stipulation.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Since Mr. Phukan, learned Addl. P.P. Assam has accepted notice on behalf of respondent No. 1, no formal notice is required to be sent to the said respondent.

Steps for service of notice upon respondent No. 2 be taken by registered post with A/D within a week from today.

                           JUDGE                     JUDGE
GS


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