Pranab Hatibaruah vs The State Of Assam
2022 Latest Caselaw 4581 Gua

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GAHC010217842022




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

                                 Case No. : Crl.A./301/2022

            PRANAB HATIBARUAH
            S/O- ATUL HATIBARUAH,
            VILL- GOHAIN GAON, HATIBARUAH CHUK UNDER TEOK POLICE
            STATION IN THE DISTRICT OF JORHAT, ASSAM.



            VERSUS

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



Advocate for the Petitioner   : MR D TALUKDAR

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

18.11.2022 (Suman Shyam, J)

This appeal is presented against the judgment dated 11.08.2022

passed by the learned Sessions Judge, Jorhat in connection with Sessions

Case No.172(J-J)/2018 convicting the appellant under Section 302 of the Page No.# 2/2

IPC and sentencing him to undergo rigorous imprisonment for life and

also to pay fine of Rs.1000/-, in default, simple imprisonment for one year.

We have heard Mr. D. Talukdar, learned counsel for the appellant.

Also heard Ms. S. Jahan, learned Addl. P.P., Assam appearing on behalf

of the State.

Admit the appeal.

Call for the LCR.

Issue notice returnable in six weeks.

Since Ms. Jahan, learned Addl. P.P., Assam has entered

appearance and accepted notice on behalf of the State, no formal

notice is required to be sent in this case.

List the matter after receipt of the LCR.

                                               JUDGE                        JUDGE




Comparing Assistant