Raghu Chetry vs The State Of Assam
2023 Latest Caselaw 5088 Gua

Gauhati High Court

Raghu Chetry vs The State Of Assam on 15 December, 2023

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

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GAHC010265312023




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

                                   Case No. : CRL.A(J)/129/2023

            RAGHU CHETRY
            S/O- MOHAN CHETRY, R/O- VILL.- PADUMANI PAM GAON, P.S. SAMAGURI,
            DIST. NAGAON, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




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

                                             ORDER

15.12.2023 (M. Zothankhuma, J)

This is a jail appeal against the impugned judgment dated 16.05.2023, passed by the learned Sessions Judge, Nagaon in Sessions (T-1) Case No.40(N)/2014, by which the appellant has been convicted under Sections 302/34 of the IPC.

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Admit the appeal.

Call for the LCR.

Ms. S.H. Bora, learned Addl. P.P. accepts notice on behalf of the State.

Mr. U. Choudhury, learned legal aid counsel is hereby appointed as Amicus Curiae to assist the Court.

List after 4(four) weeks.

                       JUDGE                                       JUDGE



Comparing Assistant