Subash Basumatary vs The State Of Assam And Anr
2023 Latest Caselaw 4113 Gua

                                                                       Page No.# 1/2

GAHC010210292023




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

                                Case No. : CRL.A(J)/111/2023

            SUBASH BASUMATARY
            S/O LATE SOBHARAM BASUMATARY,
            VILL.- FUKAGAON, P.O.- DOLOGAON, P.S.- KOKRAJHAR, DIST.-
            KOKRAJHAR, PIN- 783372.



            VERSUS

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

            2:SHILA BASUMATARY
            W/O SUBASH BASUMATARY

            VILL.- FUKAGAON
            P.O.- DOLOGAON
            P.S.- KOKRAJHAR
            DIST.- KOKRAJHAR
            ASSAM

Advocate for the Petitioner   : MRS. S KHATANIAR (LEGAL AID COUNSEL)

Advocate for the Respondent : PP, ASSAM
                                                                      Page No.# 2/2



                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                    ORDER

04.10.2023 (M. Zothankhuma, J)

Heard Mrs. S. Khataniar, learned counsel for the appellant, who submits that the Judgment dated 13.09.2022 and Sentence Order dated 17.09.2022 passed by the Sessions Judge, Kokrajhar in Sessions Case No. TI/04/2021, by which the appellant has been convicted under Section 302 IPC should be set aside.

Admit the appeal.

Call for the LCR.

Ms. S. Jahan, learned Addl. PP appears for the State.

List the matter after 4 (four) weeks.

[                                       JUDGE                 JUDGE


Comparing Assistant