Kamal Dihingia vs The State Of Assam
2023 Latest Caselaw 4809 Gua

Gauhati High Court

Kamal Dihingia vs The State Of Assam on 30 November, 2023

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

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GAHC010045202023




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

                                  Case No. : Crl.A./85/2023

            KAMAL DIHINGIA
            S/O LATE BISWADHAR DIHINGIA, RESIDENT OF NOHAJAR,
            KONWARGAON, PS BORBORUAH, DIST DIBRUGARH, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. A C BURAGOHAIN

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

30.11.2023 (M. Zothankhuma, J.)

Heard Mr. A.C. Buragohain, learned Senior Counsel assisted by Mr. R. Singh, learned counsel for the appellant. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor for the State.

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Hearing concluded.

Judgment reserved.

JUDGE JUDGE

Comparing Assistant