Sunil Yadav vs The State Of Assam
2022 Latest Caselaw 2806 Gua

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GAHC010135352022




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

                                 Case No. : CRL.A(J)/70/2022

             SUNIL YADAV
             S/O. PAIJAN SINGH YADAV, VILL. GOLNA VILLAGE, P.S. SHAMSABAD,
             DIST. VIDHISA, MADHYA PRADESH.



             VERSUS

             THE STATE OF ASSAM
             REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR K P PATHAK (AMICUS CURIAE)

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

06.08.2022 Heard Shri KP Pathak, learned counsel appearing as Amicus Curiae for the appellant.

The instant appeal has been filed against a judgment and order dated 10.05.2022 passed by the learned Sessions Judge, Sonitpur in Session Case No. 91 of 2020.

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By the aforesaid judgment, the appellant was convicted and sentenced to suffer RI for 7 years and to pay a fine of Rs.10,000/- in default to suffer simple imprisonment for another 3 months for the offence under Section 370 (2) of the IPC.

Admit.

Call for the records.

Shri KK Das, learned Addl. PP, Assam is present for the State of Assam.

List this case after one month after receipt of the records.

JUDGE

Comparing Assistant