Krishna Malo Das vs The State Of Assam
2022 Latest Caselaw 2119 Gua

                                                                 Page No.# 1/2

GAHC010093442022




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

                                 Case No. : CRL.A(J)/56/2022

            KRISHNA MALO DAS
            BARPETA, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MS. T BEGUM, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

13.06.2022 (K.R. Surana, J)

Heard Ms. T. Begum, learned Amicus Curiae. Also heard Ms. S. Jahan, learned APP appearing for the State.

This appeal has been filed against the judgment and order dated Page No.# 2/2

25.02.2022 passed by the learned Additional District and Sessions Judge, Barpeta, in Session Case No. 13/2017, thereby convicting the appellant to undergo rigorous imprisonment for life and to pay a fine of Rs.3,000/- (Rupees three thousand only), in default to pay fine, to suffer further imprisonment for 6 (six) months under section 302 of IPC.

Appeal is admitted for hearing.

Call for the records.

On receipt of LCR, Registry shall prepare the paper book.

List after 6 (six) weeks, awaiting receipt of LCR.

                        JUDGE                  JUDGE



Comparing Assistant