Amar Das @ Jelly vs The State Of Assam
2023 Latest Caselaw 2737 Gua

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GAHC010136372023




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

                                   Case No. : CRL.A(J)/77/2023

             AMAR DAS @ JELLY
             S/O- LATE MAHESH DAS, VILL.- GHARAMARA HATI, P.S. AND DIST.
             BARPETA, 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 20.02.2023, passed by the court of the learned Additional Sessions Judge (FTC) Barpeta, in Sessions Case No. 07/2022 by which the appellant has been convicted under Sections 376/511 and Section 325 IPC.

Admit the appeal. Call for the LCR.

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

Mr. A Tewari, learned counsel is appointed as Amicus Curiae in this case.

List the matter after 4 (four) weeks.

                                       JUDGE                JUDGE




Comparing Assistant