Charua Kachua @ Sushil Kujur vs The State Of Assam
2023 Latest Caselaw 3012 Gua

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GAHC010027092020




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

                                 Case No. : CRL.A(J)/1/2020

            CHARUA KACHUA @ SUSHIL KUJUR
            S/O. LT. BUDHU RAM KACHUA @ KUJUR, VILL. BADLAPARA (GARA LINE),
            P.S. DIMAKUCHI, DIST. UDALGURI.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. B TALUKDAR, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 09.08.2023 (K.R. Surana, J)

Heard Mr. B.J. Talukdar, learned Senior counsel and amicus curiae in this appeal, assisted by Ms. U. Augusty, learned counsel for the appellant. Also heard Mr. D. Das, learned Addl. P.P. for the State.

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Argument is occluded.

Judgment reserved.

                      JUDGE     JUDGE




Comparing Assistant