Sekendar Swargiary vs The State Of Assam
2023 Latest Caselaw 703 Gua

                                                                      Page No.# 1/2

GAHC010028552023




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

                                 Case No. : CRL.A(J)/24/2023

             SEKENDAR SWARGIARY
             S/O- SRI ATUL SWARGIARY, VILL- LAKHI PATHAR, P.S- BISWANATH
             CHARIALI, 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 MRS. JUSTICE MALASRI NANDI

                                          ORDER

22.02.2023 (M. Zothankhuma, J)

This is a jail appeal challenging the judgment and order dated 23.12.2022 passed by the Sessions Court, Biswanath, Biswanath Chariali in Sessions Case No.36/2020, by which the appellant has been convicted under Section 302 IPC.

Page No.# 2/2

Admit the Appeal.

Call for the LCR.

Issue Notice.

Ms. M. Chakraborty, learned counsel accepts notice on behalf of Ms. B. Bhuyan, learned Additional Public Prosecutor for the State.

Ms. T. Begum is appointed as Amicus Curiae in this case.

List the matter after receipt of the LCR.

                          JUDGE                      JUDGE


Comparing Assistant