Robilal Munda vs The State Of Assam
2023 Latest Caselaw 2651 Gua

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GAHC010065082023




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

                                Case No. : CRL.A(J)/74/2023

            ROBILAL MUNDA
            S.O. NEPALI MUNA, TONGIA GAON, SONARI



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR



Advocate for the Petitioner   : MS S SARMA HAZARIKA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

21.06.2023 (M. Zothankhuma, J.)

Heard Ms. S. Sarma Hazarika, learned Legal Aid Counsel, who submits that the judgment dated 03.09.2022 passed by the Court of the Sessions Judge, Charaideo, in Sessions (Cha) Case No.11/2020, by which the appellant has been convicted under Section 302 IPC should be set aside.

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Admit the appeal.

Call for the LCR.

Issue Notice.

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

List the matter after 4 (four) weeks.

                        JUDGE                         JUDGE




Comparing Assistant