Kishore Dhan vs The State Of Assam
2022 Latest Caselaw 1639 Gua

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GAHC010055452022




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

                                Case No. : CRL.A(J)/42/2022

            KISHORE DHAN
            S/O. SRI AJOY DHAN, R/O. BAJALBARI LINE, CHABUA TE, P.S. CHABUR,
            DIST. DIBRUGARH, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MS. M BARMAN, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 13-05-2022 Suman Shyam, J

Ms. M. Barman, learned amicus curiae is present on behalf of the appellant. Ms. S.

Jahan, learned Addl. P.P. Assam is present representing the State.

This appeal is preferred from jail and is directed against the judgment dated 07-02-

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2022 passed by the learned Sessions Judge, Dibrugarh in Sessions Case No. 399/2013

convicting the appellant along with other accused persons under Sections 302/ 34 IPC

and sentencing each of them to undergo rigorous imprisonment for life and also to pay

fine of Rs. 3,000/- with default stipulation.

We have perused the impugned judgment.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Since Ms. Jahan, learned Addl. P.P. Assam has accepted notice on behalf of the

State, no formal notice is required to be sent in this case.

                           JUDGE                       JUDGE
GS


Comparing Assistant