Pita Murmu vs State Of Assam
2023 Latest Caselaw 33 Gua

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GAHC010266782022




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

                                Case No. : CRL.A(J)/130/2022

            PITA MURMU
            S/O RAMESH MURMU,
            RESIDENT OF VILLAGE SAHARJURI, PS BISMURI, DIST KOKRAJHAR,
            BTAD ASSAM



            VERSUS

            STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. S DUTTA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 02-01-2023 Suman Shyam, J

Heard Mr. S. Dutta, learned counsel for the appellant.

This appeal from jail is preferred against the judgment dated 18-08-2022 passed Page No.# 2/2

by the Sessions Judge, Kokrajhar in connection with Sessions Case No. T1/55/2019

convicting the appellant under Section 302 of the IPC and sentencing him to undergo

rigorous imprisonment for life and also to pay fine of Rs. 5,000/- with default stipulation.

We have perused the grounds taken in the memo of appeal and have also gone

through the impugned judgment.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Since Ms. M. Chakraborty, learned counsel assisting Ms. B. Bhuyan, learned Sr.

counsel (Addl. P.P. Assam) has appeared and accepted notice on behalf of the State/

respondent No. 1, no formal notice is required to be sent to the said respondent.

Registry to examine as to whether, the informant in this case is a member of the

victim's family and if so, steps be taken for service of notice upon the informant.

Let the matter be listed accordingly.

                           JUDGE                       JUDGE
GS




Comparing Assistant