Marjina Khatun vs The State Of Assam
2022 Latest Caselaw 1486 Gua

                                                                                  Page No.# 1/2

GAHC010076562022




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

                                  Case No. : Crl.A./72/2022

            MARJINA KHATUN
            W/O LATE ABU TAHER,
            RESIDENT OF NO. 2, KHALIHARMARI, PO AMONI, PS SAMAGURI, DIST
            NAGAON, ASSAM 782138



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. I A TALUKDAR

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 a statutory appeal preferred against the judgment of conviction.

By the impugned judgment dated 03-03-2022 passed by the learned Sessions Judge, Nagaon in Sessions (T-1) Case No. 577(N)/2013 the appellant has been convicted Page No.# 2/2

under Section 302 IPC and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs. 10,000/- with default stipulation.

We have heard Mr. I.A. Talukdar, learned counsel for the appellant. 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.

Registry to requisition the LCR.

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

                           JUDGE                        JUDGE
GS




Comparing Assistant