Page No.# 1/2 vs The State Of Assam And Anr
2021 Latest Caselaw 2807 Gua

                                                                   Page No.# 1/2

GAHC010077272020




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

                                  Case No. : Crl.A./179/2021

            SRI DIPEN KHAKHLARY AND ANR.
            S/O- BIREN KHAKHLARY,
            R/O- VILLAGE LUTUMARI, P.S.- HOWRAGHAT, DIST- KARBI ANGLONG,
            ASSAM.

            2: SANJOY BASUMATARY
             S/O- SRI DAYARAM BASUMATARY

            R/O- VILLAGE LUTUMARI
            P.S.- HOWRAGHAT
            DIST- KARBI ANGLONG
            ASSAM

            VERSUS

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

            2:DULAL SINGH SWARGIARY
             S/O- LATE RAMNATH SWARGIARY
            VILLAGE- LUTUMARI
             P.S.- HOWRAGHAT
             DIST- KARBI ANGLONG
            ASSAM.(INFORMANT

Advocate for the Petitioner   : MR. P C DEY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG
                                                                               Page No.# 2/2


                                        ORDER

Date : 10-11-2021 Suman Shyam, J

Heard Mr. P.C. Dey, learned counsel for the appellant. We have also heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing for the respondent No. 1/ State.

This appeal has been preferred against the judgment and order dated 05-12-2019 passed by the learned Sessions Judge, Karbi Anglong at Diphu in Sessions Case No. 17/2005 convicting the appellants under Section 302 read with Section 201 of the IPC and sentencing them inter alia to undergo imprisonment for life and also to pay fine for the offences committed.

We have perused the grounds taken in the memo of appeal.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 04 weeks.

Since the respondent No. 1 is already represented, appellant to take steps for service of notice upon the respondent No. 2 by registered post with A/D.

                          JUDGE                     JUDGE
GS


Comparing Assistant