Chandan Gogoi vs The State Of Assam
2023 Latest Caselaw 940 Gua

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GAHC010035612023




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

                                   Case No. : CRL.A(J)/25/2023

             CHANDAN GOGOI
             NORTH LAKHIMPUR.



             VERSUS

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



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




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

                                            ORDER

10.03.2023 (M. Zothankhuma, J)

This is a jail appeal challenging the judgment dated 31.10.2022, passed by the Court of the Additional Sessions Judge (F.T.C), Lakhhimpur, North Lakhimpur in Sessions Case No.59(N.L)/2021 by which the appellant has been convicted under Section 302 IPC.

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Admit the Appeal.

Call for the LCR

Issue Notice.

Ms. M. Chakraborty, learned counsel accepts notice on behalf of Ms. B. Bhuyan, learned Public Prosecutor for the State.

Mr. M. Dutta is appointed as the Amicus Curiae in this case.

List the matter after receipt of the LCR.

                      JUDGE                     JUDGE



Comparing Assistant