Mohan Terang @ Mohan Teron vs The State Of Assam
2022 Latest Caselaw 1761 Gua

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GAHC010061012022




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

                                Case No. : CRL.A(J)/49/2022

            MOHAN TERANG @ MOHAN TERON
            KARBI ANGLONG, DIPHU, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. A AHMED, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 23-05-2022 Suman Shyam, J

This appeal from jail is directed against the judgment dated 10-02-2022 passed by the learned Sessions Judge, Karbi Anglong at Diphu in connection with Sessions Case No. 63/2019 convicting the appellant under Section 302 IPC and sentencing him to undergo rigorous imprisonment for life and also to pay fine of Rs. 10,000/- with default stipulation.

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We have perused the grounds taken in the appeal.

Heard Mr. I.U. Choudhury, learned counsel appearing as amicus curiae in this case. Also heard Ms. S. Jahan, learned Addl. P.P. Assam representing the State.

Admit the appeal.

Issue notice returnable in 06 weeks.

Since the State has entered appearance through the learned Addl. P.P. Assam, no formal notice is required to be sent in this case.

LCR be requisitioned.

Let this matter be listed immediately after receipt of the LCR.

                           JUDGE                      JUDGE
GS


Comparing Assistant