Vijay Kumar Choudhury vs The State Of Assam And Anr
2022 Latest Caselaw 427 Gua

                                                                     Page No.# 1/2

GAHC010007652022




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

                                  Case No. : Crl.A./10/2022

            VIJAY KUMAR CHOUDHURY
            S/O SRI SUBLAL CHOUDHURY
            RESIDENT OF NARENGI NATUN NAGAR
            7 NO. PATH, PO NARENGI, PS NOONMATI, GUWAHATI 781026, DIST
            KAMRUP M ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SRI RAMA SANKAR CHOUDHARY
             S/O LATE RAJDEW CHOUDHARY
            RESIDENT OF AMGAON LICHU BAGAN
             PS PRAGJYOTISHPUR
             781026
             DIST KAMRUP M ASSA

Advocate for the Petitioner   : MR B M DEKA

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 08-02-2022 Suman Shyam, J Page No.# 2/2

Heard Mr. B.M. Deka, learned counsel for the appellant. Also heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing for the State.

This appeal against conviction is directed against the judgment 16-12-2021 passed by the learned Addl. Sessions Judge, FTC No. 3, Kamrup (M) at Guwahati in connection with Sessions Case No. 131/2016 convicting the appellant under Section 302 IPC and sentencing him to undergo rigorous imprisonment for life and also to pay fine of Rs. 10,000/-.

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

Admit the appeal.

Issue notice returnable in 04 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 with the leave of this Court, if so advised.

Registry to call for the LCR.

List after receipt of the LCR.

                             JUDGE                    JUDGE
GS


Comparing Assistant