Son Kr. Gorh vs The State Of Assam
2022 Latest Caselaw 904 Gua

                                                                              Page No.# 1/2

GAHC010001222022




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

                                Case No. : CRL.A(J)/12/2022

            SON KR. GORH
            BISWANATH CHARIALI, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MS. B CHOWDHURY, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 14-03-2022 Suman Shyam, J

Heard Ms. B. Chowdhury, 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 is preferred from jail against the judgment dated 26-

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04-2021 passed by the learned Addl. Sessions Judge (FTC), Biswanath Chariali in

connection with Sessions Case No. 111/2018 convicting the sole appellant under Section

302 IPC and sentencing him to undergo rigorous imprisonment for life and to pay fine of

Rs. 5,000/- with default stipulation.

Admit the appeal.

Call for the LCR.

Since the State is already represented by the learned Addl. P.P. Assam, 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