Suresh Guwala vs The State Of Assam
2023 Latest Caselaw 4694 Gua

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GAHC010155022023




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

                                   Case No. : CRL.A(J)/86/2023

            SURESH GUWALA
            S/O LT. SHIKARI GOWALA, R/O BONGALI BALIJAN, JOLOKIA BASTI, P.S.-
            DOOMDOOMA, DIST- TINSUKIA (ASSAM)



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




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

                                            ORDER

20.11.2023 (M. Zothankhuma, J.)

This is a jail appeal against the judgment dated 25.05.2023 passed by the Court of the Additional Sessions Judge-2 (FTC), Tinsukia, in Sessions Case No.81(T)/2018, by which the appellant has been convicted under Section Page No.# 2/2

448/302 IPC.

Admit the appeal.

Call for the LCR.

Mr. K.K. Das, learned Additional Public Prosecutor appears for the State.

List the matter after four weeks.

                        JUDGE                         JUDGE




Comparing Assistant