Page No.# 1/3 vs The State Of Assam And 3 Ors
2022 Latest Caselaw 1056 Gua

                                                                Page No.# 1/3

GAHC010051382022




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

                          Case No. : Crl.A./47/2022

         UPEN DEKA AND 3 ORS.
         S/O LATE MONORAM DEKA
         RESIDENT OF VILLAGE SIMOLABARI, PS BARBARI, DIST BAKSA, ASSAM.

         2: SRI KANDARPA DEKA
          S/O DILIP DEKA
         RESIDENT OF VILLAGE SIMOLABARI
          PS BARBARI
          DIST BAKSA


         3: SRI TARUN MEDHI.
          S/O LATE DHAGHO MEDHI

         RESIDENT OF VILLAGE SIMOLABARI
         PS BARBARI
         DIST BAKSA


         4: SRI DIPAK MEDHI
          S/O HARKANTA MEDHI

         RESIDENT OF VILLAGE SIMOLABARI
         PS BARBARI
         DIST BAKS

         VERSUS

         THE STATE OF ASSAM AND 3 ORS.
         REPRESENTED BY PP ASSAM

         2:SRI MRIDUL PATHAK
          S/O SRI AKAN PATHAK
         RESIDENT OF VILLAGE SIMOLABARI
                                                                            Page No.# 2/3

             PS BARBARI
             DIST BAKSA


            3:SRI RATIA BORO
             S/O THOPSA BORO
            RESIDENT OF VILLAGE SIMOLABARI
             PS BARBARI
             DIST BAKSA


            4:SRI PRABIN SWARGIARY
             S/O SUKRAM SWARGIARY
            RESIDENT OF VILLAGE SIMOLABARI
             PS BARBARI
             DIST BAKS

Advocate for the Petitioner   : MR. A CHAUDHURY

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 25-03-2022 Suman Shyam, J

Heard Mr. R. Ali, learned counsel for the appellant. We have also heard Ms. B.

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

This appeal against conviction is directed against the judgment dated 20-01-2022

passed by the learned Sessions Judge, Baksa at Mushalpur in connection with Sessions

Case No. 249/2018 convicting the appellants under Section 341/302/34 IPC and

sentencing each of them to undergo rigorous imprisonment for life and also to pay fine

with default stipulation.

Page No.# 3/3

We have gone through the impugned judgment and also heard the submission

advanced by the learned counsel for the appellants.

Admit the appeal.

Issue notice returnable in 06 weeks.

Call for the LCR.

Since Ms. Bhuyan, learned Addl. P.P. Assam has appeared and accepted notice on

behalf of the State, no formal notice is required to be sent in this case.

We, however, make it clear that it would be open for the informant to participate in

the proceeding and assist the learned Addl. P.P. Assam with the leave of this Court, if so

advised.

                           JUDGE                       JUDGE
GS




Comparing Assistant