Utsab Das vs The State Of Assam
2021 Latest Caselaw 882 Gua

                                                                            Page No.# 1/2

GAHC010039972021




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

                                  Case No. : Crl.A./68/2021

            UTSAB DAS
            S/O- SRI NARAKANTA DAS, R/O- PATBAUSI NASATRA, P.O. AND P.S.
            BARPETA, DIST.- BARPETA, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PUBLIC PROSECUTOR.



Advocate for the Petitioner   : MR N DUTTA

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

Heard Mr. N.N.B. Choudhury, learned counsel for the appellant.

This appeal is directed against the judgment and order dated 28-01-2021 passed by

the court of learned Sessions Judge, Barpeta in connection with Sessions Case No. 85/2017 Page No.# 2/2

convicting the appellant under Section 302 IPC and sentencing him inter alia to undergo

rigorous imprisonment for life and also to pay find.

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.

Informant be made a party in this case as respondent No. 2.

Necessary correction be carried out in the cause title by hand.

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

registered post with A/D.

                                         JUDGE                          JUDGE
GS



Comparing Assistant