Rohi Sarkar vs The State Of Assam And Anr
2023 Latest Caselaw 4193 Gua

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GAHC010203292023




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

                                Case No. : CRL.A(J)/114/2023

             ROHI SARKAR
             S/O-LATE PALAN SARKAR, R/O-VILL-ANGARKATA, P.S.-TAMULPUR, DIST.-
             BAKSA, ASSAM


             VERSUS

             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

             2:SRI DULAL MANDAL
              S/O-LATE NAGEN MANDAL
              R/O-VILL-NONKE
             ANGARKATA
              P.S.-TAMULPUR
              DIST.-BAKSA
             ASSAM

Advocate for the Petitioner   : MS. M BARMAN

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 09-10-2023 (M. Zothankhuma, J)

Heard Ms. M Barman, learned counsel for the appellant, who submits that the judgment dated 31.08.2022 passed by the Court of the learned Sessions Page No.# 2/2

Judge, Baksa, Mushalpur in Sessions Case No. 15/2019, by which the appellant has been convicted under Section 302 IPC for triple murder by giving consecutive sentences, should be set aside.

Admit the appeal. Call for the LCR.

Ms. S Jahan, learned Additional Public Prosecutor appears for the State respondent.

List the matter after 4 (four) weeks.

                                          JUDGE             JUDGE



Comparing Assistant