Suresh Kumar Bhuyan vs The State Of Assam And Anr
2021 Latest Caselaw 2549 Gua

                                                               Page No.# 1/2

GAHC010079482021




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

                                  Case No. : Crl.A./168/2021

            SURESH KUMAR BHUYAN
            S/O- LATE HEMADHAR BHUYAN,
            R/O- SILA PATHAR, DISTRICT- DHEMAJI, ASSAM.



            VERSUS

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

            2:MRIDUL CHUTIA
             S/O- SRI KESHARAM CHUTIA

            R/O- SISIBORGAON
            P.S.- SILAPATHAR
            DISTRICT- DHEMAJI
            ASSAM

Advocate for the Petitioner   : MR. J SARMAH

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                          ORDER

Date : 26-10-2021 Suman Shyam, J Page No.# 2/2

Heard Mr. J. Sarma, learned counsel for the appellant.

This criminal appeal is directed against the judgment and order dated 08-03-2018

passed by the learned Sessions Judge, Dhemaji in Sessions Case No. 99(DH)/2021

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

rigorous imprisonment for life and also to pay fine of Rs. 5,000/- with default stipulation.

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

Admit the appeal.

Call for the LCR.

Ms. B. Bhuyan, learned Addl. P.P. Assam has appeared and accepted notice on

behalf of respondent No. 1. Appellant to therefore, take steps for service of notice upon

the informant/ respondent No. 2 by registered post with A/D within a week from today.

                           JUDGE                       JUDGE
GS


Comparing Assistant