Dulal Tanti vs The State Of Assam
2022 Latest Caselaw 1026 Gua

                                                                            Page No.# 1/2

GAHC010034202022




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

                                 Case No. : CRL.A(J)/36/2022

            DULAL TANTI
            NAGAON, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. N HASAN, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 23-03-2022 Suman Shyam, J

Mr. N. Hasan, learned amicus curiae is present on behalf of the appellant. Ms. B. Bhuyan, learned Addl. P.P. Assam is present on behalf of the State.

This appeal has been preferred from jail assailing the judgment dated 25-11-2021 passed by the learned Sessions Judge, Nagaon in Sessions Case No. 290/2012 convicting Page No.# 2/2

the sole appellant under Section 302 read with Section 323 of the IPC and sentencing him to undergo rigorous imprisonment for life and also to pay fine.

We have perused the impugned judgment.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Since Ms. Bhuyan, learned Addl. P.P. Assam has accepted notice on behalf of the State, no formal notice is required to be sent in this case.

It is, however, made clear that it would be open for the informant to participate in the proceeding and assist the learned Addl. P.P., if so advised, with the leave of the Court.

                           JUDGE                       JUDGE
GS


Comparing Assistant