Salem Uddin Laskar @ Salim Uddin ... vs The State Of Assam
2022 Latest Caselaw 2050 Gua

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GAHC010096212022




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

                                 Case No. : Crl.A./100/2022

            SALEM UDDIN LASKAR @ SALIM UDDIN LASKAR
            S/O LATE SIRAF ALI LASKAR,
            VILLAGE KULICHERRA. PS DHOLAI,L DIST CACHAR, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 08-06-2022 Suman Shyam, J

Heard Mr. R.A. Choudhury, learned counsel for the appellant. Also heard Ms. S.

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

This appeal arises out of the judgment and order dated 23-03-2022 passed by the Page No.# 2/2

learned Addl. Sessions Judge, FTC, Cachar at Silchar in Sessions Case No. 105/2011

convicting the appellant and co-accused persons under Section 302 read with Section

149/ 448 of IPC and sentencing him to inter-alia undergo rigorous imprisonment for life.

Mr. Choudhury submits that another appeal being Crl. A. No. 98/2022, arising out

of the same judgment is pending disposal before this Court.

Admit the appeal.

Call for the LCR.

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

required to be sent in this case.

Let this appeal be listed along with Crl. A. No. 98/2022.

                           JUDGE                      JUDGE
GS




Comparing Assistant