Page No.# 1/3 vs The State Of Assam
2022 Latest Caselaw 1475 Gua

                                                               Page No.# 1/3

GAHC010079782022




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

                          Case No. : Crl.A./70/2022

         RANJAN BASUMATARY AND 4 ORS
         S/O LATE THANURAM BASUMATARY
         RESIDENT OF UTTAR AMLOGA, PS CHARIDUAR, DIST SONITPUR, ASSAM,
         784112

         2: SRI RAJANI BASUMATARY
          S/O LATE THANURAM BASUMATARY
         RESIDENT OF UTTAR AMLOGA
          PS CHARIDUAR
          DIST SONITPUR
         ASSAM
          784112

         3: SRI PRAHLAD BASUMATARY
          S/O SRI KATIRAM BASUMATARY
         RESIDENT OF UTTAR AMLOGA
          PS CHARIDUAR
          DIST SONITPUR
         ASSAM
          784112

         4: SRI MAHESWAR BASUMATARY
          S/O SRI BELIRAM BASUMATARY
         RESIDENT OF UTTAR AMLOGA
          PS CHARIDUAR
          DIST SONITPUR
         ASSAM
          784112

         5: SRI SANJAY BASUMATARY
          S/O LATE TULARAM BASUMATARY
         RESIDENT OF VILLAGE THEKERALOGA
          PS CHARIDUAR
          DIST SONITPUR
                                                                                 Page No.# 2/3

             ASSAM 78411

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. N ZAMAN

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 06-05-2022 Suman Shyam, J

This is an appeal against the judgment of conviction.

By the impugned judgment dated 28-02-2022 passed by the learned Sessions Judge, Sonitpur at Tezpur in Sessions Case No. 209/2010 the appellants herein were convicted under Sections 302/447/448/322/34 IPC and inter alia sentenced to undergo rigorous imprisonment for life and also to pay fine with default stipulation.

We have heard Mr. A. Ganguly, learned counsel for the appellants. Also heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing for the State.

We have also perused the impugned judgment.

Admit the appeal.

Issue notice returnable in 06 weeks.

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

Page No.# 3/3

Registry to requisition the LCR.

Let this matter be listed for order(s) after receipt of the LCR.

                          JUDGE                        JUDGE
GS


Comparing Assistant