Monsha Gowala vs The State Of Assam And Anr
2023 Latest Caselaw 4384 Gua

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GAHC010170862023




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

                                Case No. : CRL.A(J)/112/2023

             MONSHA GOWALA
             S/O-SRI SANTANU GOWALA, R/O-VILL-CHUTIAKARI GAON, P.S.-BORHAT,
             DIST.-CHARAIDEO, ASSAM


             VERSUS

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

             2:SRI JOYDHAN GOWALA
              S/O-MONSHA GOWALA
              R/O-VILL-CHUTIAKARI GAON
              P.S.-BORHAT
              DIST.-CHARAIDEO
             ASSA

Advocate for the Petitioner   : MR. B HALDAR

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 16-10-2023 (M. Zothankhuma, J)

Heard Mr. B Haldar, learned Legal Aid Counsel appearing for the appellant.

This is an appeal against the judgment dated 29.05.2023 passed by the Page No.# 2/2

court of the learned Sessions Judge, Charaideo in Sessions (CHA) Case No. 15/2020 by which the appellant has been convicted under Section 302 IPC.

Admit the appeal. Call for the LCR.

Ms. B Bhuyan, learned Additional Public Prosecutor appears for the State respondent.

List the matter after 4 (four) weeks.

                                          JUDGE                   JUDGE




Comparing Assistant