Johan Bhengra vs The State Of Assam And Anr
2024 Latest Caselaw 109 Gua

Gauhati High Court

Johan Bhengra vs The State Of Assam And Anr on 8 January, 2024

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                     Page No.# 1/2

GAHC010251892023




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

                                Case No. : CRL.A(J)/152/2023

            JOHAN BHENGRA
            S/O-LATE SAHER BHENGRA, R/O-VILL-GORJULI PATHAR, P.S.-
            DHEKIAJULI, DISTRICT-SONITPUR, ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:SRI LAHARU KERKATA
             S/O-LATE BIRA KERKATA
             R/O-MONMOHINI TEA ESTATE
             HATKHOLA LINE
             P.S.-DHEKIAJULI
             DISTRICT-SONITPUR
            ASSA

Advocate for the Petitioner   : MS. B SARMA

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 Ms. B. Sarma, learned Legal Aid Counsel for the appellant.

Page No.# 2/2

This is a jail appeal against the judgment dated 05.07.2023 passed by the Court of Sessions Judge, Sonitpur, Tezpur in Sessions Case No.183/2019, 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