Pandu Urang vs The State Of Assam B
2023 Latest Caselaw 347 Gua

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GAHC010173342022




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

                                 Case No. : CRL.A(J)/127/2022

                  PANDU URANG
                  SON OF SRI KARMA URANG, RESIDENT OF VILLAGE - GOBINDAPUR TEA
                  ESTATE NO. 4, PS - GOLAGHAT, DISTRICT - GOLAGHAT, ASSAM

                  VERSUS

                  THE STATE OF ASSAM B
                  REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

Advocate for the Petitioner : MR. R PHUKAN(LEGAL AID COUNSEL)
Advocate for the Respondent : PP, ASSAM

BEFORE HONOURABLE MR. JUSTICE AJIT BORTHAKUR HONOURABLE MRS. JUSTICE MALASRI NANDI

30.01.2023 (Ajit Borthakur.J)

None appears for the appellant on call. Heard Ms. S. Jahan, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

By this appeal under Section 374 of the Cr. P.C., the petitioner has prayed for setting aside and quashing the impugned judgment and order dated 28.01.2021 passed by the learned Additional Sessions Judge, Golaghat in Sessions Case No. 26/2018 (arising out of Golaghat PS Case No. 239/2017) convicting the accused person under Section 302 of IPC and sentenced to suffer imprisonment for life and to pay a fine of Rs.5000/- and in default of fine to suffer rigorous imprisonment for three Page No.# 2/2

months.

This appeal is admitted.

As Ms. S. Jahan, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent, a copy of the petition along with the documents annexed thereto be furnished to her during the course of the day.

Call for the record.

List the matter on receipt of record.

                                      JUDGE                         JUDGE



Comparing Assistant