Dubul Hazarika vs The State Of Assam And Anr
2023 Latest Caselaw 1042 Gua

                                                                                     Page No.# 1/2

GAHC010042092023




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

                                  Case No. : CRL.A(J)/41/2023

            DUBUL HAZARIKA
            S/O LATE PELON HAZARIKA,
            RESIDENT OF BUDHBARI GAON, PS KAMARGAON, DIST GOLAGHAT,
            ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SRI PURNA SAIKIA
             S/O LATE SUBHARAM SAIKIA

            RESIDENT OF BUDHBARI GAON
            PS KAMARGAON
            DIST GOLAGHAT
            ASSA

Advocate for the Petitioner   : MS B R A SULTANA

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

Date : 16.03.2023

Heard Ms. BRA Sultana, learned counsel for the appellant and Mr. B Sharma, learned Additional Page No.# 2/2

Public Prosecutor for the respondent No.1.

By this criminal appeal under Section 374 (2) of the CrPC, the appellant who is in jail has prayed for setting aside the Judgment and Order dated 21.12.2022 passed by the learned Additional Sessions Judge in Sessions Case No. 30/2017 under Section 376 (2) (I) of the IPC.

The criminal appeal is admitted.

Call for the LCRs.

List after receipt of the LCR.

JUDGE

Comparing Assistant