Lunse Bey vs The State Of Assam And Anr
2022 Latest Caselaw 535 Gua

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GAHC010206912021




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

                                  Case No. : Crl.A./19/2022

            LUNSE BEY
            S/O- SEMSON BEY
            R/O- VILLAGE JENGKHA,
            HARLONGSORA ENGI GAON, P.S.- KHERONI, DISTRICT- KARBI ANGLONG,
            ASSAM.



            VERSUS

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

            2:SHEO KUMAR SHARMA
             S/O- SRI DWARIKA SHARMA

            R/O- VILL- JENGHARONGPI GAON

            P.S.- KHERONI
             DIST- KARBI ANGLONG
            ASSAM. PIN- 782460

Advocate for the Petitioner   : S BORGOHAIN

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 15-02-2022 Page No.# 2/3

Suman Shyam, J

Heard Ms. B. Devi, learned counsel appearing for the appellant. Also heard Ms. B.

Bhuyan, learned Addl. P.P. Assam appearing for the State.

This is an appeal against conviction preferred against the judgment and order

dated 20-09-2017 passed by the learned Sessions Judge, Karbi Anglong at Diphu in

connection with Sessions Case No. 45/1993 (old), 55/2017 (new), whereby the appellant

was convicted under Section 302 IPC and sentenced to undergo rigorous imprisonment

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

Ms. Devi submits that the appeals preferred by the co-accused person have already

been admitted by this Court.

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

Admit the appeal.

Issue notice returnable in 04 weeks.

Since, Ms. Bhuyan has accepted notice on behalf of the State, no formal notice is

required to be sent in this case.

Informant is granted liberty to participate in this proceeding and assist the learned

Addl. P.P. Assam, if so advised, after taking leave of this Court.

Registry to requisition the LCR.

Let this matter be listed along with Crl. A. No. 49/2018 and Crl. A. No. 74/2021,

which appeals arise out of the common judgment.

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JUDGE JUDGE GS

Comparing Assistant