Sadnam Rabha @ Satram Rabha vs The State Of Assam
2022 Latest Caselaw 714 Gua

                                                                             Page No.# 1/2

GAHC010001142022




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

                                 Case No. : CRL.A(J)/6/2022

            SADNAM RABHA @ SATRAM RABHA
            S/O. MARTI RAM RABHA, VILL. BHERBHERI, P.S. CHHAYGAON, DISLT.
            KAMRUP, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR A KALITA, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 28-02-2022 Suman Shyam, J

Heard Mr. A. Kalita, learned amicus curiae appearing for the appellant. Also heard

Ms. S. Jahan, learned Addl. P.P. Assam representing the State.

This appeal from jail is directed against the judgment and order dated 18-01-2018 Page No.# 2/2

passed by the learned Sessions Judge, Kamrup at Amingaon in Sessions Case No.

257/2014 convicting the appellant under Section 302 IPC and sentencing him to undergo

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

We have considered the submission made by the learned amicus curiae seeking

admission of the appeal.

Admit the appeal.

Call for the LCR.

Since Ms. Jahan, learned Addl. P.P. Assam has accepted notice on behalf of the

State, no formal notice is required to be sent in this case.

Let this appeal be listed after receipt of the LCR.

                           JUDGE                       JUDGE
GS


Comparing Assistant