Jiten Gowala vs The State Of Assam
2022 Latest Caselaw 1780 Gua

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GAHC010012172017




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

                                 Case No. : CRL.A(J)/7/2017

            JITEN GOWALA


            VERSUS

            THE STATE OF ASSAM




Advocate for the Petitioner   : MR DIPAK KR. DEY, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




                                        BEFORE
                                SPECIAL DIVISION BENCH

                                           ORDER

24.05.2022 (Suman Shyam, J)

Mr. D. K. Dey, learned Amicus Curiae appearing for the appellant,

submits that two accused persons including the present appellant have been

convicted by the common judgment dated 19.12.2016 passed by the learned

Additional Sessions Judge, Golaghat in Sessions Case No.200/2014 but only the

appeal preferred by one of the appellant viz., Sri Jiten Gowala has been listed Page No.# 2/2

before this Court and the other appeal is not listed. Ms. S. Jahan, learned Addl.

Public Prosecutor, Assam appearing for the State has also confirmed the said

submission.

In view of the above, Registry to list this appeal along with the

connected matter i.e. Crl. Appeal No.08(J)/2017 for hearing after 10 days.

                                           JUDGE                                   JUDGE




Comparing Assistant