Nepal Das vs The State Of Assam And Anr
2022 Latest Caselaw 1452 Gua

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GAHC010080472022




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

                                    Case No. : Crl.A./71/2022

            NEPAL DAS
            S/O LATE KULIRAM DAS, VILLAGE DHOLCHERRA, PO BORTHAL, PS
            LALA, DIST HAILAKANDI, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:RENGSOM KUPA RANGKOL
             S/O LATE RULKHOISIKHA RANGKHAL
            VILLAGE DHOLCHERRA (F.V) PO BORTHAL
             PS LALA
             DIST HAILAKANDI
            ASSA

Advocate for the Petitioner   : MR. A M BARBHUIYA

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/191/2022

            NEPAL DAS
            S/O LATE KULIRAM DAS
            VILLAGE DHOLCHERRA
            PO BORTHAL
            PS LALA
            DIST HAILAKANDI
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           ASSAM


            VERSUS

           THE STATE OF ASSAM AND ANR
           REPRESENTED BY PP ASSAM

           2:RENGSOM KUPA RANGKOL
           S/O LATE RULKHOISIKHA RANGKHAL
           VILLAGE DHOLCHERRA (F.V) PO BORTHAL
            PS LALA
            DIST HAILAKANDI
           ASSAM
            ------------
           Advocate for : MR. A M BARBHUIYA
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                    ORDER

Date : 05.05.2022.

Heard Mr. A.M. Barbhuiya, learned counsel for the appellant. Also heard Ms. M. Das, learned Additional Public Prosecutor for the State/respondent No.1.

Since the appeal is admitted for hearing, the judgment and order dated 22.03.2022 passed by the ld. Sessions Judge, Hailakandi in Sessions case No. 137/2017 shall remain stayed till disposal of the appeal.

The I/A stands disposed of.

JUDGE

Comparing Assistant