Devinson Ronghang @ Mensing @ ... vs The State Of Assam
2022 Latest Caselaw 1762 Gua

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GAHC010061022022




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

                                Case No. : CRL.A(J)/50/2022

            DEVINSON RONGHANG @ MENSING @ RENSING
            KARBI ANGLONG, DIPHU, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MS R D MAZUMDAR, 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 09-02-2022 passed by the learned Sessions Judge, Karbi Anglong at Diphu in connection with Sessions Case No. 25/2021 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 impugned judgment.

Heard Ms. R.D. Mazumder, learned amicus curiae for the appellant. 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