Page No.# 1/2 vs The State Of Assam And Anr
2023 Latest Caselaw 612 Gua

                                                              Page No.# 1/2

GAHC010269442022




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

                                  Case No. : Crl.A./46/2023

            RAKESH ROY
            S/O LATE NARAYAN ROY,
            R/O K.P. ROAD, ASHOK PATH,
            P.S. AND DIST.- DIBRUGARH, ASSAM.

            2: GOURI ROY
            W/O LATE NARAYAN ROY

            R/O K.P. ROAD
            ASHOK PATH

            P.S. AND DIST.- DIBRUGARH
            ASSAM

            VERSUS

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

            2:PRABAHA DEY
             D/O SUBASH CH. DEY

            R/O SIGNAL COLONY
            NO. 1 LINE

            P.S.- MORIANI

            DIST.- JORHAT
            ASSAM

Advocate for the Petitioner   : MR K J SAIKIA

Advocate for the Respondent : PP, ASSAM
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                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

17.02.2023 (M. Zothankhuma, J)

Heard Mr. R.S. Mishra, learned counsel for appellant, who submits that the judgment dated 05.12.2022 passed by the Court of the Additional Sessions Judge, Dibrugarh in Sessions Case No.164/2013, convicting the appellant under Section 302 IPC and 498A IPC should be set aside.

Admit the Appeal.

Call for the LCR.

Ms. S. Jahan, learned Additional Public Prosecutor appears for the State.

List the matter after receipt of the LCR.

                          JUDGE                      JUDGE




Comparing Assistant