Mukul Sk @ Mukul Hussain vs The State Of Assam And Anr
2022 Latest Caselaw 2112 Gua

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GAHC010103992022




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

                                  Case No. : Crl.A./106/2022

            MUKUL SK @ MUKUL HUSSAIN
            S/O LATE BOKTA ZAMAL
            RESIDENT OF VILLAGE FUTAMARI NIZ CHIRAKHOWA, PS MANKACHAR,
            PS KALAPANI, 783155, DIST SOUTH SALMARA, MANKACHAR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:MD. AIJAL HOQUE
             S/O LATE ABDUL GONI
            VILLAGE FUTAMARI
             PO KALAPANI
             PS MANKACHAR
             DIST SOUTH SALMARA MANKACHAR
             783135
            ASSA

Advocate for the Petitioner   : MR. S DAS

Advocate for the Respondent : PP, ASSAM
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                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : -13.06.2022 (M. Nandi, J)

Heard Mrs. S. Das, learned counsel for the appellant and Ms. B. Bhuyan, learned senior counsel assisted by Mr. J. Das, learned counsel appearing for the State.

This appeal has been preferred by the appellant against the judgment and order dated 19.04.2022 passed by the learned Sessions Judge, South Salmara, Mankachar, in Sessions Case No. 19/2021 (new) (Sessions Case No. 339/2018, Old), thereby convicting the accused appellant to undergo imprisonment for life and to pay a fine of Rs.5,000/- (Rupees five thousand only), in default simple imprisonment for 1 (one) month under section 302 IPC.

Appeal is admitted for hearing.

Call for the records.

Registry is directed to prepare the paper book after receipt of the LCR.

List accordingly.

                                     JUDGE                         JUDGE




Comparing Assistant