Bikash Barhoi vs The State Of Assam And Anr
2023 Latest Caselaw 4252 Gua

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GAHC010227972023




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

                                Case No. : I.A.(Crl.)/978/2023

            BIKASH BARHOI
            S/O SRI GAJEN BARHOI,
            VILL.- JALJURI GAON,
            P.S.- BORPATHAR, DIST.- GOLAGHAT, ASSAM.
            VERSUS
            THE STATE OF ASSAM AND ANR.
            REP. BY THE P.P, ASSAM.
            2:PHAGUNI BORO
             W/O LATE JAGAT BORO
             VILL.- JALJURIGAON
             P.S.- BORPATHAR
             DIST.- GOLAGHAT
            ASSAM

Advocate for the Petitioner   : MS. L DEVI (LEGAL AID COUNSEL)

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

11.10.2023 (M. Zothankhuma, J)

Heard Ms. L. Devi, learned Legal Aid Counsel, who submits that there is a delay of 446 days in preferring the appeal against the judgment and order dated 02.05.2022, by which the applicant has been convicted under Section 302 IPC Page No.# 2/2

and sentenced to undergo rigorous imprisonment for life with a fine of Rs.10,000/-, in default rigorous imprisonment for 3 (three) months.

Ms. S. Jahan, learned Additional Public Prosecutor submits that she has got no objection if the delay is condoned.

On considering the grounds for the delay and keeping in view the submission the learned Public Prosecutor, the delay of 446 days is condoned.

Registry to register the appeal and list the same after a week.

The I.A.(Crl.) is accordingly disposed of.

                        JUDGE                    JUDGE




Comparing Assistant