Binu Mahato vs The State Of Assam
2022 Latest Caselaw 2009 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   :X

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                            ORDER

Date : 06-06-2022 Suman Shyam, J

This is an appeal from jail preferred against the judgment and order of conviction.

Ms. S. Jahan, learned Addl. P.P. Assam is present on behalf of the State.

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However, since the appellant is unrepresented, Registry to engage an amicus curiae

from the panel and list the matter thereafter by showing the name of the learned amicus

curiae so appointed in the cause list.

                           JUDGE                   JUDGE
GS




Comparing Assistant