Ajay Sonar vs The State Of Assam
2023 Latest Caselaw 757 Gua

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GAHC010162852022




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

                                 Case No. : CRL.A(J)/28/2023

             AJAY SONAR
             S/O LATE MADAN SONAR,
             R/O DHANSHIRIPAR, HALMORA,
             P.S.- GOLAGHAT,
             DIST.- GOLAGHAT, ASSAM.

             VERSUS

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

Advocate for the Petitioner   : MS. N M DEKA

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 24-02-2023 (M. Zothankhuma, J)

Heard Ms. NM Deka, learned counsel for the appellant, who submits that the judgment dated 02.05.2022 passed by the learned Sessions Judge, Golaghat in Sessions Case No. 19/2020, by which the appellant has been convicted under Sections 302/323 IPC should be set aside. The appellant was also sentenced to undergo rigorous imprisonment for life with a fine of Rs. 10,000/-, in default Page No.# 2/2

rigorous imprisonment for 3 (three) months under Section 302 IPC and was also sentenced to undergo rigorous imprisonment for 1 (one) year with a fine of Rs. 1,000/-, in default rigorous imprisonment for 1 (one) month under Section 323 IPC.

Admit the appeal. Call for the LCR.

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

List the matter after receipt of the LCR.

                                         JUDGE            JUDGE


Comparing Assistant