Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Page No.# 1/2 vs The State Of Assam And Anr
2023 Latest Caselaw 982 Gua

Citation : 2023 Latest Caselaw 982 Gua
Judgement Date : 13 March, 2023

Gauhati High Court
Page No.# 1/2 vs The State Of Assam And Anr on 13 March, 2023
                                                                 Page No.# 1/2

GAHC010043302023




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

                           Case No. : Crl.A./80/2023

         GOROI DAS @ SARUPAI AND 2 ORS.
         S/O SRI BHOBEN DAS,
         RESIDENT OF TENGANIKHATKHATIGAON, PS BORPATHARI, DIST
         GOLAGHAT, ASSAM.

         2: SRI BIMAN DAS
          S/O LATE BODHESWAR DAS

         RESIDENT OF TENGANIKHATKHATIGAON
         PS BORPATHARI
         DIST GOLAGHAT
         ASSAM.

         3: SRI DHARMESWAR DAS @ CHENGALI DAS

          S/O SRI BHOBEN DAS

         RESIDENT OF TENGANIKHATKHATIGAON
         PS BORPATHARI
         DIST GOLAGHAT
         ASSAM

         VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY PP ASSAM

         2:SRI GOLAP DAS

          S/O LATE CHANI RAM DAS

         RESIDENT OF TENGANIKHATKHATIGAON
         PS BORPATHARI
         DIST GOLAGHAT
                                                                       Page No.# 2/2

             ASSAM

Advocate for the Petitioner   : MR. M BISWAS

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

13.03.2023 (M. Zothankhuma, J)

Heard Mr. S.K. Das, learned counsel for the appellants, who submits that the judgment and order dated 18.01.2013 passed by the Court of the Additional Sessions Judge, Golaghat in Sessions Case No.175/2011, by which the appellant has been convicted under Section 302/324 IPC read with Section 34 IPC should be set aside.

Admit the Appeal.

Call for the LCR.

Ms. B. Bhuyan, learned Public Prosecutor appears for the State.

List the matter after receipt of the LCR.

                      JUDGE                       JUDGE



Comparing Assistant
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter