Smt. Moni Mazumdar @ Champa vs State Of Assam And Anr
2023 Latest Caselaw 2248 Gua

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GAHC010161222019




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

                                    Case No. : Crl.A./287/2019

                   SMT. MONI MAZUMDAR @ CHAMPA
                   W/O- SURYA KANTA MAZUMDAR, R/O- VILL.- DAKHIN RADHANAGAR,
                   P.S. AND DIST.- HOJAI, ASSAM.



                   VERSUS

                   STATE OF ASSAM AND ANR
                   REP. BY P.P., ASSAM.

                   2:SRI SANJOY PANDIT
                    S/O- LATE PRAFULLA PANDIT
                    R/O- VILL.- RADHANAGAR
                    P.S. AND DIST.- HOJAI
                   ASSAM
                    PIN- 782429

Advocate for the Petitioner     : MR. I A TALUKDAR

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR HON'BLE MR. JUSTICE KARDAK ETE

29.05.2023 ORDER (LanusungkumJamir, J.)

Heard Mr. I.A. Talukdar, learned counsel for the appellant in Crl. Appeal No.287/2019 as well as Mr. A. Tiwari, learned amicus curiae representing the Page No.# 2/2

appellant in Crl. Appeal (J) No.15/2020. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam.

Hearing concluded.

Judgment is reserved.

                               JUDGE               JUDGE




Comparing Assistant