Paresh Karmakar vs The State Of Assam
2023 Latest Caselaw 2369 Gua

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GAHC010103332023




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

                                   Case No. : CRL.A(J)/65/2023

             PARESH KARMAKAR
             S/O- LATE DILIP KARMAKAR, R/O- VILL.- 1 NO. AMBIKAPUR, P.S.
             PENGERI, DIST. TINSIKIA, 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 MR. JUSTICE MRIDUL KUMAR KALITA

                                            ORDER

Date : 05-06-2023 (M. Zothankhuma, J)

This is an application against the judgment 29.03.2023, passed by the court of the learned Additional Sessions Judge (FTC-1), Margherita in Sessions Case No. 39(M)/2019 by which the appellant has been convicted under Section 302 of the IPC.

Admit the appeal. Call for the LCR.

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

Mr. J Das, learned Amicus Curiae is appointed as Amicus Curiae in this case.

List the matter after 4 (four) weeks.

                                        JUDGE               JUDGE


Comparing Assistant