Arun Kurmi vs State Of Assam And Anr
2023 Latest Caselaw 889 Gua

                                                                     Page No.# 1/2

GAHC010173792022




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

                                Case No. : I.A.(Crl.)/150/2023

             ARUN KURMI
             S/O BONROSI KURMI ,
             VILLAGE NOMPAM BOROTIA, PS GELEKI, MOUZA ATIKAL, DIST
             SIVASAGAR, ASSAM
             VERSUS
             STATE OF ASSAM AND ANR.
             REPRESENTED BY PP ASSAM
             2:SRI ANANDA BORTHAKUR
              S/O CHANDRA KT. BORTHAKUR
              RESIDENT OF KACHARIHAT
              BONGAON
             DIST GOLAGHAT
             ASSAM 78562

Advocate for the Petitioner   : MR J I BARBHUIYA

Advocate for the Respondent : PP, ASSAM

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

                                          ORDER

03.03.2023 (M. Zothankhuma, J)

Heard Mr. J. Borbhuiya, learned counsel for the applicant, who submits that there is a delay of 2250 days in filing the appeal against the judgment and order dated 08.11.2013 passed by the Sessions Judge, Golaghat in Sessions Case No.38/2003, by which the applicant has been convicted under Section 302 Page No.# 2/2

IPC read with Section 27(2) of the Arms Act.

Issue Notice returnable in 4 (four) weeks.

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

Applicant to take steps for service of notice upon respondent no.2 by registered post with AD within 3 (three) days.

List the matter after four weeks.

                          JUDGE                     JUDGE




Comparing Assistant