Paleswar Telenga vs The State Of Assam
2023 Latest Caselaw 2608 Gua

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GAHC010115422023




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

                                   Case No. : CRL.A(J)/69/2023

            PALESWAR TELENGA
            S/O- LATE NASNA TELENGA, R/O- GOTONG GAON/ DOIJAN GAON, P.S.
            BAGHJAN, DIST. TINSUKIA, 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

19.06.2023 (M. Zothankhuma, J.)

This is a jail appeal against the judgment dated 02.05.2023 passed by the Court of the Additional Sessions Judge, Tinsukia in Sessions Case No.124/2022, by which the appellant has been convicted under Section 302 IPC should be set Page No.# 2/2

aside.

Admit the appeal.

Call for the LCR.

Issue Notice.

Ms. S. Jahan learned Additional Public Prosecutor appears for the State.

Ms. T. Begum is appointed as Amicus Curiae.

List the matter after 4 (four) weeks.

                        JUDGE                        JUDGE




Comparing Assistant