Birja @ Bija Orang vs The State Of Assam
2023 Latest Caselaw 2370 Gua

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GAHC010092602023




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

                                   Case No. : CRL.A(J)/60/2023

             BIRJA @ BIJA ORANG
             X


             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 09.03.2023, passed by the court of the learned Sessions Judge, Karbi Anglong, Diphu in Sessions Case No. 01/2022 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.

Ms. Sagarika Barpujari, learned Amicus Curiae is appointed as Amicus Curiae in this case.

List the matter after 4 (four) weeks.

                                      JUDGE               JUDGE



Comparing Assistant