Golap Gowala vs The State Of Assam
2023 Latest Caselaw 615 Gua

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GAHC010027582023




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

                                  Case No. : CRL.A(J)/23/2023

             GOLAP GOWALA
             S/O- LATE HAGRU GOWALA, VILL- KULAGURI, P.S- BEHALI, DIST-
             BISWANATH, ASSAM



             VERSUS

             THE STATE OF ASSAM
             REP. BY THE PP, ASSAM



Advocate for the Petitioner    : XXX

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

17.02.2023 (M. Zothankhuma, J)

This is a jail appeal challenging the judgment dated 31.10.2022 passed by the Sessions Court, Biswanath, Biswanath Chariali in Sessions Case No.106/2019, by which the appellant has been convicted under Section 302 IPC.

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The appellant has further been sentenced to undergo rigorous imprisonment for live and to pay a fine of Rs.5,000/-, in default rigorous imprisonment for 1 (one) month, vide sentence order dated 04.11.2022.

Admit the Appeal.

Call for the LCR.

Mr. A. Dhar is appointed as Amicus Curiae.

List the matter after receipt of the LCR.

                          JUDGE                       JUDGE




Comparing Assistant