Jani Munda vs The State Of Assam
2023 Latest Caselaw 875 Gua

                                                                             Page No.# 1/2

GAHC010168852022




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

                                  Case No. : Crl.A./70/2023

             JANI MUNDA
             S/O LATE LUKUS MUNDA,
             R/O BEHALI T E, BISWANATH, P.S.- BEHALI, DIST.- BISWANATH, ASSAM,
             PIN- 784176.



             VERSUS

             THE STATE OF ASSAM
             REP. BY THE LEARNED SPECIAL P.P., FOREST AND WILDLIFE.



Advocate for the Petitioner   : MR D DEKA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                            ORDER

02.03.2023

Heard Mr. S. Nawaz, learned counsel for the appellant.

The appellant has preferred this appeal under Section 374(2) Cr.P.C. challenging the impugned judgment and order dated 21.06.2022 passed by the learned Sessions Judge, Biswanath, Biswanath Chariali, in Sessions Case No.61/2018 convicting the applicant under Page No.# 2/2

Section 51(1) of the Wildlife (Protection) Act, 1972 and also sentencing the appellant to undergo simple imprisonment for 3 years along with fine of ` 5,000/- and in default to undergo S.I. for another one month.

Heard Mr. D. Gogoi, learned Special Public Prosecutor, Wildlife, for the State.

Admit the appeal.

The respondent has already received the notice and also has received the copy of the appeal memo.

Call for the LCR.

List the matter after 4(four) weeks.

Sd/- Susmita Phukan Khaund JUDGE

Comparing Assistant