Sri Ranjan @ Bhai Sonowal vs The State Of Assam
2024 Latest Caselaw 176 Gua

Gauhati High Court

Sri Ranjan @ Bhai Sonowal vs The State Of Assam on 10 January, 2024

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                    Page No.# 1/2

GAHC010234112023




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

                                   Case No. : Crl.A./4/2024

            SRI RANJAN @ BHAI SONOWAL
            SON OF LT. DHIREN SONOWAL RESIDENT OF VILLAGE TUPKHUP, P.S.-
            TINGKHONG, DISTRICT-DIBRUGARH, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM.



Advocate for the Petitioner   : MR. D K BAIDYA

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

10.01.2024 (M. Zothankhuma, J.)

Heard Mr. S. Hussain, learned counsel for the appellant.

This is an appeal against the judgment dated 03.07.2022 passed by the Court of the Additional Sessions Judge, Dibrugarh, in Sessions Case Page No.# 2/2

No.151/2014, 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