Page No.# 1/3 vs The State Of Assam
2021 Latest Caselaw 3094 Gua

                                                                Page No.# 1/3

GAHC010192052021




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

                                  Case No. : Crl.A./187/2021

            DILIP HALOI AND 2 ORS.
            S/O LATE DHARMESWAR HALOI, R/O VILL-LAURAPARA KAITHALKUCHI
            MOUZA, P.S.-BELSOR, DIST-NALBARI, ASSAM, PIN-781335

            2: PRANAB HALOI
             S/O LATE DHABAL HALOI
             R/O VILL-LAURAPARA KAITHALKUCHI MOUZA
             P.S.-BELSOR
             DIST-NALBARI
            ASSAM
             PIN-781335

            3: KULDIP HALOI
             S/O LATE DHABAL HALOI
             R/O VILL-LAURAPARA KAITHALKUCHI MOUZA
             P.S.-BELSOR
             DIST-NALBARI
            ASSAM
             PIN-78133

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MR. B D KONWAR SR. ADV.

Advocate for the Respondent : PP, ASSAM




                                          BEFORE
                                                                                Page No.# 2/3

                     HONOURABLE MR. JUSTICE SUMAN SHYAM
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 24-11-2021 Suman Shyam, J

Heard Mr. B.D. Konwar, learned Sr. counsel assisted by Mr. R. Saloi, learned counsel

for the appellants. We have also heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing

for the State.

This appeal against conviction is directed against the judgment and order dated 04-

10-2021 passed by the learned Sessions Judge, Nalbari in connection with Sessions Case

No. 62/2012 convicting the appellants under Sections 147/ 447/ 302/ 323 IPC and

sentencing them to inter alia undergo imprisonment for life and to pay fine with default

stipulation.

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

Admit the appeal.

Issue notice returnable in 04 weeks.

Ms. Bhuyan, learned Addl. P.P. Assam has accepted notice on behalf of the State/

respondent No. 1.

Mr. Konwar submits that the informant/ respondent No. 2 in this case had expired

during the trial and hence, no notice is required to be served upon the informant in this

case.

In view of the above, this appeal is deemed to be ready as regards service.

Page No.# 3/3

Office to list this appeal immediately upon receipt of the LCR along with Crl. A. No.

180/2021 and Crl. A. No. 181/2021 which are stated to be analogous to this appeal.

                         JUDGE                       JUDGE
GS


Comparing Assistant