Page No.# 1/2 vs The State Of Assam
2023 Latest Caselaw 3474 Gua

                                                                     Page No.# 1/2

GAHC010153132023




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

                                  Case No. : Crl.A./256/2023

              SRI DEBOJIT GOGOI @ BRITISH AND ANR
              S/O LATE TUKHESWAR GOGOI,
              RESIDENT OF THOWRA MAJ GAON, PS DEMOW, DIST SIVASAGAR, ASSAM

              2: SMTI RUPA GOGOI
              W/O LATE TUKHESWAR GOGOI
              RESIDENT OF THOWRA MAJ GAON
               PS DEMOW
               DIST SIVASAGAR
              ASSAM

              VERSUS

              THE STATE OF ASSAM
              REPRESENTED BY PP ASSAM

Advocate for the Petitioner   : MR P KATAKI

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 30-08-2023 (K.R. Surana, J)

Heard Ms. R Begum, learned counsel for the appellants and Ms. S Jahan, learned Additional Public Prosecutor appearing for the State respondent.

Page No.# 2/2

This appeal under Section 374(2) of the Cr.PC is directed against the judgment and order dated 09.06.2023, passed by the learned Sessions Judge, Sivasagar in Sessions Case 99(S-S)/2018 convicting the appellants under Sections 302/34 IPC and sentencing them for life and to pay a fine of Rs. 10,000/- with a default stipulation.

Appeal is admitted for hearing. Call for the records.

List the matter after 4 (four) weeks awaiting receipt of the LCR.

                                        JUDGE                           JUDGE




Comparing Assistant