Baluram Boro vs The State Of Assam
2022 Latest Caselaw 818 Gua

                                                                             Page No.# 1/2

GAHC010001062022




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

                                 Case No. : CRL.A(J)/1/2022

            BALURAM BORO
            MORIGAON, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. N K BARUA, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 07-03-2022 Suman Shyam, J

Heard Mr. N.K. Baruah, learned amicus curiae for the appellant. Also heard Ms. S. Jahan, learned Addl. P.P. Assam appearing on behalf of the State.

This appeal against conviction preferred from jail is directed against the judgment dated 01-10-2021 passed by the learned Sessions Judge, Morigaon in connection with Page No.# 2/2

Sessions Case No. 37/2020 convicting the appellant under Section 302 IPC and sentencing him to undergo rigorous imprisonment for life and also to pay fine of Rs. 5,000/- with default stipulation.

We have perused the impugned judgment.

Admit the appeal.

Call for the LCR.

Since Ms. Jahan has accepted notice on behalf of the State/ respondent No. 1, no formal notice is required to be sent in this case.

It would, however, be open for the informant to participate in this proceeding and assist the learned Addl. P.P. Assam, if so advised, with the leave of the Court.

                           JUDGE                       JUDGE
GS




Comparing Assistant