Amrit Terang vs The State Of Assam
2021 Latest Caselaw 880 Gua

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GAHC010029242021




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

                                   Case No. : CRL.A(J)/7/2021

            AMRIT TERANG
            KARBI ANGLONG, 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 SUMAN SHYAM
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                            ORDER

Date : 08-03-2021 Suman Shyam, J

This is an appeal from jail arising out of judgment and order dated 30-06-2020 passed

by the court of learned Sessions Judge, Karbi Anglong, Diphu in connection with Sessions

Case No. 37/2016 convicting the appellant under Section 302 IPC and sentencing him to Page No.# 2/2

undergo rigorous imprisonment for life and also to pay fine.

Admit the appeal.

Call for the LCR.

Mr. M. Phukan, learned Addl. P.P. Assam appearing for the State has accepted notice

on behalf of respondent No. 1.

Registry to take steps for issuance of notice upon the respondent No. 2/ informant by

registered post with A/D.

Since the appellant is unrepresented, a counsel be appointed on behalf of the

appellant from the panel of amicus curiae prepared by this Court.

Let this matter be listed again by showing the name of learned amicus curiae in the

cause list.

                                        JUDGE                       JUDGE
GS



Comparing Assistant