Khagen Barman vs The State Of Assam And Anr
2022 Latest Caselaw 4399 Gua

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GAHC010225412022




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

                                 Case No. : Crl.A./289/2022

            KHAGEN BARMAN
            S/O LATE UPENDRA BARMAN,
            VILL.- DIPU KUMGURI, KASHIKATRA UNDER SIDLI POLICE STATION IN
            THE DISTRICT OF CHIRANG (BTR), ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY P.P., ASSAM.

            2:MANIKANCHAN RAY
             S/O LATE RUPCHAND RAY

            RESIDENT OF VILLAGE- KHUDRA BASUGAON
            KOKRAJHAR UNDER KOKRAJHAR POLICE STATION IN THE DISTRICT OF
            KOKRAJHAR
            ASSAM

Advocate for the Petitioner   : MR. B M CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : 11-11-2022 (Suman Shyam, J) Page No.# 2/3

Heard Mr. U. Choudhury, learned counsel for the appellant. Also heard Ms. S.

Jahan, learned Addl. P.P. Assam appearing on behalf of the State.

This appeal is preferred against the judgment dated 01-09-2022 and the order of

sentence dated 05-09-2022 passed by the learned Sessions Judge, Chirang at Kajalgaon

in connection with Sessions Case No. 42/2018 arising out of Sidli P.S. Case No. 41/2017

whereby the appellant was convicted under Section 302 IPC and sentenced to undergo

rigorous imprisonment for life and also to pay fine of Rs. 75,000/- with default stipulation.

We have perused the grounds taken in the memo of appeal and have also heard

the submissions advanced by the learned counsel for both sides.

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

respondent No. 1, no formal notice is required to be sent to the said respondent.

Appellant to take steps for service of notice upon the respondent No. 2 by

registered post with A/D.

                    JUDGE                             JUDGE
GS
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Comparing Assistant