Sukura Munda vs The State Of Assam
2023 Latest Caselaw 2561 Gua

                                                                     Page No.# 1/2

GAHC010099032023




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

                                  Case No. : Crl.A./214/2023

             SUKURA MUNDA
             S/O LATE NANDALAL MUNDA,
             RESIDENT OF NAGANADI BONGAON, PS SONARI, DIST CHARAIDEO,
             ASSAM 785690



             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MRS DIPANJALI BORPUJARI

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

16-06-2023

Heard Ms. D. Borpujari, learned counsel for the appellant.

The present criminal appeal has been filed against the judgment and order dated 03.11.2022 passed by the Court of Sessions judge, Charaideo in Sessions (CHA) Case No.18/2022 convicting the appellant under Section 304 para-2 of the Page No.# 2/2

IPC and sentencing him to undergo rigorous imprisonment for 7 (seven) years and also pay a fine of Rs.10,000/- (Rupees Ten Thousand) and in default to undergo further simple imprisonment of 1 month.

Appeal is admitted.

Issue notice, returnable within 4 (four) weeks.

Ms. S.H. Borah, learned Additional Public Prosecutor, Assam, accepts notice on behalf of the respondent no. 1, so notice is waived in respect of the respondent no.1. However, extra copies of the petition be served to Mr Ms. S.H. Borah, learned Additional Public Prosecutor, Assam within a week from today.

Let the LCR in respect of Sessions (CHA) Case No.18/2022 from the Court of Sessions judge, Charaideo be called for.

List the matter immediately after receipt of the LCR.

JUDGE

Comparing Assistant