Brindaban Borah @ Brindaban Bora vs The State Of Assam
2023 Latest Caselaw 2708 Gua

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GAHC010146912023




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

                                  Case No. : Crl.A./236/2023

            BRINDABAN BORAH @ BRINDABAN BORA
            S/O RAJIB BORA,
            VILL.- MELENG BHUGPUR,
            P.S.- TEOK, DIST.- JORHAT, ASSAM.



            VERSUS

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



Advocate for the Petitioner   : MR J PAYENG

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 18.07.2023

Heard Mr. J Payeng, learned counsel for the appellant. Also heard Mr. B Sarma, learned Addl. Public Prosecutor, Assam for the State respondent.

By this appeal under Section 374 (2) of the CrPC, the appellant has prayed for setting aside the Judgment and Order, dated 30.05.2023 passed by the learned Additional Page No.# 2/2

Sessions Judge, Jorhat in Sessions Case No. 8 (JJ)/2018 convicting the appellant u/s 376 (1) of the IPC.

The Criminal Appeal is admitted.

Call for the LCRs.

Issue notice to the respondent.

As Mr. B Sarma, learned Addl.Public Prosecutor has entered appearance on behalf of the State respondent, no notice need be issued. However, extra copy of the memo of appeal along with annexures be furnished to him within 2 days.

List after receipt of the LCRs.

JUDGE

Comparing Assistant