Swapan Debnath vs The Stte Of Assam
2021 Latest Caselaw 3151 Gua

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GAHC010165212021




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

                                    Case No. : CRL.A(J)/28/2021

            SWAPAN DEBNATH
            UDALGURI, ASSAM.



            VERSUS

            THE STTE 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 ARUN DEV CHOUDHURY

                                             ORDER

26.11.2021 (Suman Shyam, J)

This appeal has been preferred from jail against the judgment and order

of conviction.

Ms. B. Bhuyan, learned Addl. P.P., Assam is present on behalf of the State.

However, since the appellant is unrepresented, Registry to engage an Amicus Page No.# 2/2

Curiae from the existing panel prepared by the Registry and list the matter

thereafter by reflecting the name of learned Amicus Curiae in the Cause List.

                                       JUDGE                                 JUDGE



Comparing Assistant