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Budheswar Saikia vs The State Of Assam And Anr
2023 Latest Caselaw 4844 Gua

Citation : 2023 Latest Caselaw 4844 Gua
Judgement Date : 1 December, 2023

Gauhati High Court

Budheswar Saikia vs The State Of Assam And Anr on 1 December, 2023

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                              Page No.# 1/2

GAHC010255542023




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

                                 Case No. : Crl.A./433/2023

            BUDHESWAR SAIKIA
            S/O LATE SISHURAM SAIKIA,
            VILL.- AMGURI,
            P.S.- BIHPURIA,
            DIST.- LAKHIMPUR, ASSAM, PIN- 787054.



            VERSUS

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

            2:JIBA KANTA BORAH
             S/O LUKIA BORAH

            VILL.- AMGURI

            P.S.- BIHPURIA

            DIST.- LAKHIMPUR
            ASSAM
            PIN- 787054

Advocate for the Petitioner   : MR Z ALAM

Advocate for the Respondent : PP, ASSAM
                                                                       Page No.# 2/2

                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

01.12.2023 (M. Zothankhuma, J.)

Heard Mr. Z. Alam, learned counsel for the appellant.

This is an appeal against the judgment dated 11.09.2023 passed by the Court of the Sessions Judge, Lakhimpur at North Lakhimpur in Sessions Case No.22(NL)/2018, by which the respondent no.2 has been acquitted of the charge framed under Section 302 IPC.

Admit the appeal.

Call for the LCR.

Issue Notice returnable in 4 (four) weeks.

Ms. P. Bora, learned counsel accepts notice on behalf of the State.

Appellant to take steps for service of notice upon the respondent no.2 by registered post with AD within 3 (three) days.

List the matter after four weeks.

                          JUDGE                       JUDGE




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