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Bholla Sankar Singh vs The State Of Assam And Anr
2022 Latest Caselaw 398 Gua

Citation : 2022 Latest Caselaw 398 Gua
Judgement Date : 7 February, 2022

Gauhati High Court
Bholla Sankar Singh vs The State Of Assam And Anr on 7 February, 2022
                                                                    Page No.# 1/2

GAHC010016462022




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

                                  Case No. : Crl.A./20/2022

            BHOLLA SANKAR SINGH
            S/O CHATRAPATHI SINGH
            VILLAGE PAILAPOOL, PS LAKHIPUR, DIST CACHAR, ASSAM ,788098



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:SASANKA DAS
             S/O LATE SURESH DAS
            RESIDENT OF VILLAGE PAILAPOOL
             PS LAKHIPUR
             DIST CACHAR
            ASSAM
             78809

Advocate for the Petitioner   : MR. L R MAZUMDER

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 07-02-2022 Suman Shyam, J Page No.# 2/2

Heard Mr. L.R. Mazumder, learned counsel for the appellant. Also heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing for the State.

This appeal is directed against the judgment and order dated 25-02-2021 passed by the learned Addl. Sessions Judge, FTC, Cachar at Silchar in connection with Sessions Case No. 152/2009 convicting the appellant under Section 302 read with Section 201 of the IPC and sentencing him to inter alia undergo rigorous imprisonment for life and also to pay fine of Rs. 5,000/-.

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

Admit the appeal.

Issue notice returnable in 06 weeks.

Since Ms. Bhuyan has appeared and accepted notice on behalf of the State, no formal notice is required to be sent in this case.

The informant would be at liberty to participate in this proceeding, if so advised.

Registry to call for the LCR.

List after receipt of the LCR.

                              JUDGE                   JUDGE
GS


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