Chandra Kanta Gogoi vs The State Of Assam
2023 Latest Caselaw 853 Gua

                                                                   Page No.# 1/2

GAHC010225952022




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

                                   Case No. : Crl.A./66/2023

             CHANDRA KANTA GOGOI
             S/O LATE BHADRESWAR GOGOI,
             R/O PHULAMPUR, GHORAMORA,
             P.S.- LAHOWAL, DIST.- DIBRUGARH, ASSAM.

             VERSUS

             THE STATE OF ASSAM
             REP. BY THE P.P., ASSAM.

             2:DIPEN GOHAIN
              S/O LATE PRABIN GOHAIN
             R/O PHUTAHULLA GAON
             P.S.- LAHOWAL
             DIST.- DIBRUGAHR
             ASSAM

Advocate for the Petitioner   : MR. P J SAIKIA, SR. ADV

Advocate for the Respondent : PP, ASSAM




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

                                           ORDER

Date : 01-03-2023 (M. Zothankhuma, J)

Heard Mr. AK Gupta, learned counsel for the appellant, who submits that the judgment and order dated 05.09.2022, passed by the learned Additional Page No.# 2/2

Sessions Judge, Dibrugarh in Sessions Case No. 122/2009, convicting the appellant under Section 302 IPC and sentencing him to undergo rigorous imprisonment for life and also to pay a fine of Rs. 10,000/-, in default simple imprisonment for 6 (six) months, should be set aside.

Admit the appeal. Call for the LCR.

Issue notice, returnable in 4 (four) weeks.

Ms. S Jahan, learned Additional Public Prosecutor accepts notice on behalf of the State respondent No. 1.

Appellant to take steps for service of notice upon respondent No. 2 by registered post with A/D within 3 (three) days.

List the matter after 4 (four) weeks.

                                        JUDGE                   JUDGE




Comparing Assistant