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Binanda Bhumiz @ Putku vs The State Of Assam And Anr
2023 Latest Caselaw 2958 Gua

Citation : 2023 Latest Caselaw 2958 Gua
Judgement Date : 7 August, 2023

Gauhati High Court
Binanda Bhumiz @ Putku vs The State Of Assam And Anr on 7 August, 2023
                                                                      Page No.# 1/2

GAHC010153212023




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

                                Case No. : I.A.(Crl.)/676/2023

            BINANDA BHUMIZ @ PUTKU
            S/O SRI NABHI BHUMIZ,
            VILL.- TAIRAI MAZGAON, P.S.- SAPEKHATI, DIST.- CHARAIDEO, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. HEREIN BY ITS P.P.

            2:DIPALI BHUMIZ
            W/O LATE BIRESWAR BHUMIZ

            VILL.- TAIRAI MAZGAON
            P.S.- SAPEKHATI
            DIST.- CHARAIDEO
            ASSAM

Advocate for the Petitioner   : MR S BORTHAKUR

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                       HONOURABLE MR. JUSTICE KARDAK ETE

                                          ORDER

Date : 07-08-2023

(KR Surana, J) Page No.# 2/2

Heard Mr. S. Dey, learned counsel for the applicant as well as Mr. D. Das, learned APP for the State opposite party.

The IA has been filed for condoning the delay of 43 days beyond the period of limitation in filing this statutory appeal under section 374 (2) Cr.P.C. against the judgment and order of conviction dated 20.03.2023 passed by the learned Session Judge, Charaideo thereby convicting the appellant for committing offence under section 302 IPC and sentencing him to undergo RI for life with fine and default sentence clause.

The learned APP has submitted that the State does not object to the condonation of delay in view of the statement made in this IA for explaining the causes of delay.

Accordingly, this IA stands allowed and the delay of 43 days in filing the connected appeal stands condoned.

                             JUDGE                            JUDGE




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