You Suchiang Khasia vs The State Of Assam And Anr
2023 Latest Caselaw 4018 Gua

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GAHC010216652023




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

                                 Case No. : Crl.A./368/2023

             YOU SUCHIANG KHASIA
             S/O LATE OBIN KHASIA,
             VILL.- DHOLIDHAR (PEDLA PUNJI),
             P.S.- PANCHGRAM, DIST.- HAILAKANDI (ASSAM).


             VERSUS

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

             2:ABDUL MOTLIB
              S/O LATE KHURSHID ALI
             VILL.- ALEKHARGOOL
             P.S.- BADARPUR
              DIST.- KARIMGANJ
             ASSAM
              PIN- 788710

Advocate for the Petitioner   : MR. L R MAZUMDER

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 27-09-2023 (M. Zothankhuma, J)

Heard Mr. LR Mazumder, learned counsel for the appellant, who submits that the Page No.# 2/2

judgment dated 07.08.2023, passed by the court of the learned Sessions Judge, Karimganj in Sessions Case No. 63/2016, by which the appellant has been convicted under Sections 148/324/307/302/149 of the IPC and Section 25(1-A) and 27(1) of the Arms Act should be set aside.

Admit the appeal. Call for the LCR.

Ms. B Bhuyan, learned Additional Public Prosecutor accepts notice on behalf of the State.

List the matter after 4 (four) weeks.

                                           JUDGE               JUDGE




Comparing Assistant