Kamal Dihingia vs The State Of Assam
2023 Latest Caselaw 1029 Gua

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GAHC010045202023




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

                                  Case No. : Crl.A./85/2023

             KAMAL DIHINGIA
             S/O LATE BISWADHAR DIHINGIA, RESIDENT OF NOHAJAR,
             KONWARGAON, PS BORBORUAH, DIST DIBRUGARH, ASSAM



             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. A C BURAGOHAIN

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

15.03.2023 (M. Zothankhuma, J)

Heard Mr. A.C. Buragohain, learned counsel for the appellant, who submits that judgment dated 07.02.2023 passed by the Court of the Additional Sessions Judge (FTC), Dibrugarh in Sessions Case No.158/2017, by which the appellant Page No.# 2/2

has been convicted under Section 302/448 IPC should be set aside.

Admit the appeal.

Call for the LCR.

Ms. S. Jahan, learned Additional Public Prosecutor accepts notice on behalf of the State.

List the matter after receipt of the LCR.

                      JUDGE                   JUDGE




Comparing Assistant