Subhash Dey vs The State Of Assam
2022 Latest Caselaw 4091 Gua

                                                                          Page No.# 1/2

GAHC010190862022




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

                                   Case No. : CRL.A(J)/104/2022

             SUBHASH DEY
             S/O. LT. RAM DEY, R/O. HOLONGAPAR GOHAIN GAON, JORHAT, ASSAM.



             VERSUS

             THE STATE OF ASSAM
             REP. BY PP, ASSAM.



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




                                            BEFORE
                   HON'BLE MR. JUSTICE N. KOTISWAR SINGH
                     HON'BLE MR. JUSTICE ROBIN PHUKAN

                                             ORDER

21.10.2022

[N. Kostiswar Singh, J]

This appeal has been preferred by one convict Subhash Dey from jail, who is not

represented by any counsel.

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Accordingly, Ms. Tasnina Begum, learned Amicus Curiae is appointed to assist this

Court on behalf of the appellant.

Appeal is admitted.

Call for the records.

Mr. J. Das, learned counsel assisting Ms. B. Bhuyan, learned Senior Counsel and

Additional Public Prosecutor, Assam, accepts notice on behalf of the State of Assam.

By the impugned judgment and order dated 11.08.2022 passed in Sessions Case

No.172(J-J)/2018 by the Sessions Judge, Jorhat, 3 (three) persons, namely, 1. Sri Subhash

Dey (appellant herein), 2. Sri Pranab Hatibaruah and 3. Sri Manoranjan Hatibaruah, were

convicted under Sections 302/34 IPC.

It has been submitted that Sri Manoranjan Hatibaruah has also preferred a jail appeal

i.e. Crl.A.(J) No.106/2022 against the same conviction.

Accordingly, Registry shall ascertain as to whether any appeal has been preferred by

Sri Pranab Hatibaruah against the judgment and order dated 11.08.2022 passed in Sessions

Case No.172(J-J)/2018 and tag the same along with Crl.A.(J) No.104/2022 and Crl.A.(J)

No.106/2022.

List this matter after receipt of the LCR by showing the name of Ms. Tasnina Begum, learned Amicus Curiae for the appellant.

                                           JUDGE                                 JUDGE


Comparing Assistant