Binu Mahato vs The State Of Assam
2022 Latest Caselaw 2405 Gua

                                                                         Page No.# 1/2

GAHC010106462022




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

                                   Case No. : CRL.A(J)/61/2022

            BINU MAHATO
            S/O. LT. BHARAT MAHATO, R/O. HIJUGURI, P.S. TINSUKIA, DIST. TINSUKIA,
            ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. ARUNANGSHU DHAR, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE N. KOTISWAR SINGH HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order 20-07-2022

(N. Kotiswar Singh, J)

This appeal is from jail.

Heard Mr. A. Dhar, learned amicus curiae.

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Appeal is admitted.

Call for the records.

Ms. S. Jahan, learned Additional Public Prosecutor, Assam, accepts notice on behalf of the State of Assam.

Registry will prepare the paper book after receipt of records.

We have also noticed that in the letter written by the convict herself there is a reference of Criminal Appeal No.395/2016, which was apparently filed against the judgment dated 23.05.2016 passed in Sessions Case No.46(T)/2010 under Sections 302/34 IPC.

The Registry will make necessary verification and if it is found that Criminal Appeal No.395/2016 has been filed against the same order dated 23.05.2016 passed in Sessions Case No.46(T)/2010, let the record of the said Criminal Appeal No.395/2016 be also brought together along with this appeal.

List the matter after preparation of the paper book.

                                           JUDGE                           JUDGE


Comparing Assistant