Junmaya Sarki @ Maili vs The State Of Assam And Anr
2024 Latest Caselaw 107 Gua

Gauhati High Court

Junmaya Sarki @ Maili vs The State Of Assam And Anr on 8 January, 2024

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                       Page No.# 1/2

GAHC010271882023




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

                                  Case No. : Crl.A./1/2024

            JUNMAYA SARKI @ MAILI
            W/O KRISHNA BAHADUR SARKI,
            VILL.- CHOTORONGMAILAI,
            P.S.- MAHUR, DIST.- DIMA HASAO, HAFLONG, ASSAM, PIN- 788830.

            VERSUS

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

            2:TEJ BAHADUR SUBBA
             S/O LATE PADAM BAHADUR SUBBA
             R/O CHANGSARI
             P.S.- MAHUR
             DIST.- DIMA HASAO
             HAFLONG
            ASSAM
             PIN- 788830

Advocate for the Petitioner   : MR Z ALAM

Advocate for the Respondent : PP, ASSAM

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

                                          ORDER

08.01.2024 (M. Zothankhuma, J.)

Heard Mr. Z. Alam, learned counsel for the appellant.

Page No.# 2/2

This is an appeal against the judgment dated 04.10.2023 passed by the Court of the Sessions Judge, Dima Hasao, Haflong, in Sessions Case No.57/2018, by which the appellant has been convicted under Section 302 IPC.

Admit the appeal.

Call for the LCR.

Ms. S.H. Bora, learned Additional Public Prosecutor appears on behalf of the State.

List the matter after four weeks.

                        JUDGE                        JUDGE



Comparing Assistant