Kiru Mech vs The State Of Assam
2023 Latest Caselaw 2736 Gua

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GAHC010136412023




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

                                   Case No. : CRL.A(J)/79/2023

             KIRU MECH
             S/O- BOGADHAR MECH, R/O- GHURAMORA, CHIRINGHULA, P.S.
             LAHOWAL, DIST, DIBRUGARH, ASSAM


             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM


Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




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

                                            ORDER

Date : 24-07-2023 (M. Zothankhuma, J)

This is a jail appeal against the judgment dated 17.05.2023, passed by the court of the learned Sessions Judge, Dibrugarh in Sessions Case No. 258/2014 by which the appellant has been convicted under Section 302 IPC.

Admit the appeal. Call for the LCR.

Ms. Jahan, learned Additional Public Prosecutor appears for the State Page No.# 2/2

respondent.

Ms. Meghali Barman, learned counsel is appointed as Amicus Curiae in this case.

List the matter after 4 (four) weeks.

                                     JUDGE               JUDGE



Comparing Assistant