Citation : 2023 Latest Caselaw 3725 Gua
Judgement Date : 14 September, 2023
Page No.# 1/2
GAHC010012572018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRL.A(J)/6/2018
SIBESWAR MASLAI
S/O. LT. SUJAI MASLAI, VILL. DABSAL, P.S. BAITHALANGSO, KARBI-
ANGLONG.
VERSUS
THE STATE OF ASSAM
GHC, GHY.
2:INFORMANT
INFORMAN
Advocate for the Petitioner : MR. S K TALUKDAR, AMICUS CURIAE
Advocate for the Respondent : MR. B J DUTTA(ADDL.PP, ASSAM)
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
Date : 14.09.2023 (K.R. Surana, J)
By referring to the order dated 04.08.2023, Mr. S.K. Talukdar, learned Amicus Curiae has submitted that pursuant to the said order the process of remission of the sentence of the appellant may have started. However, he has Page No.# 2/2
no information to that effect.
Under such circumstances, the Court is inclined to request Ms. S. Jahan, the learned APP, to communicate with the Jailor of Diphu District Jail, as well as with the Home Department of the State of Assam, to inquire whether the process of remission of the appellant's sentence is underway, who has served more than eighteen and a half years in jail after being convicted by the judgment and order dated 04.12.2017, passed by the learned Sessions Judge, Diphu, Karbi Anglong, in Sessions Case No. 18/2007 under Section 302/ 436/ 326/ 324 IPC, which includes a fine default stipulation.
The learned APP is permitted to send a downloaded copy of this order to the competent authority to elicit/obtain the information.
List on 29.09.2023.
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