Pallab Saikia @ Pampu Saikia vs The State Of Assam
2022 Latest Caselaw 4400 Gua

                                                                           Page No.# 1/2

GAHC010196422022




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

                                  Case No. : Crl.A./276/2022

            PALLAB SAIKIA @ PAMPU SAIKIA
            S/O HAREN SAIKIA, R/O LOTAIMARI, P.S.- RUPAHIHAT, DIST.- NAGAON,
            ASSAM



            VERSUS

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



Advocate for the Petitioner   : MR J C BORAH

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) Heard Mr. P. Kataki, learned counsel for the appellant. Also heard Ms. S. Jahan, learned Addl. P.P. Assam appearing on behalf of the State.

This appeal is directed against the judgment and order dated 27-05-2022 passed by the learned Addl. Sessions Judge (FTC), Nagaon in connection with Sessions (T-1) Page No.# 2/2

Case No. 26/2012 arising out of G.R. Case No. 2704/2009, whereby the appellant has been convicted under Section 326/302/341 IPC and inter alia, sentenced to undergo imprisonment for life and also to pay fine with default stipulation.

We have perused the grounds taken in the memo of appeal and have also heard the submission advanced by the learned counsel for both the 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 sole respondent, no formal notice is required to be sent in this case.

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

                      JUDGE                           JUDGE
GS




Comparing Assistant