Sikhamoni Dutta vs The State Of Assam
2024 Latest Caselaw 3874 Gua

Gauhati High Court

Sikhamoni Dutta vs The State Of Assam on 3 June, 2024

                                                                          Page No.# 1/2

GAHC010251612023




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

                                 Case No. : Crl.A./409/2023

            SIKHAMONI DUTTA
            W/O SRI NIRANJAN DUTTA,
            R/O 2ND GOPAL PAR, P.O.- SHANTIPUR, P.S.- SIVASAGAR, DIST.-
            SIVASAGAR, ASSAM.



            VERSUS

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



Advocate for the Petitioner   : MR. D BARUAH

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 03.06.2024

Heard Mr. D Baruah learned counsel for the appellant and Mr. M.P. Goswami learned Addl. PP, Assam.

The present appeal is filed against the judgment and order dated 12.09.2023 passed by learned Sessions Judge, Sivasagar in Page No.# 2/2

Sessions Case No.73/S-S)/2017, whereby the appellant was convicted under section 302/201 IPC and sentenced to undergo RI for life and to pay a fine of Rs.10,000/- in default SI for 3 months under section 302 IPC and RI for three years and to pay a fine of Rs.5000 in default SI for two months under section 201 IPC.

This matter pertains to division bench.

Accordingly registry is directed to list this matter before the appropriate bench.

JUDGE

Comparing Assistant