Mukut Ray @ Mukut Roy vs The State Of Assam And Anr
2024 Latest Caselaw 3064 Gua

Gauhati High Court

Mukut Ray @ Mukut Roy vs The State Of Assam And Anr on 6 May, 2024

Author: Suman Shyam

Bench: Suman Shyam

                                                                      Page No.# 1/2

GAHC010078652024




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

                                 Case No. : Crl.A./129/2024

            MUKUT RAY @ MUKUT ROY
            S/O GAJENDRA NATH RAY,
            VILL.- DEBOTTAR HASDAHA PT. V, P.S.- GOLAKGANJ, DIST.- DHUBRI,
            ASSAM.



            VERSUS

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

            2:SAKUL CHANDRA DEBA SHARMA
             S/O LATE KUMUD CH. DEBA SHARMA

            VILL.- DEBOTTAR HASDAHA PT. V
            P.S.- GOLAKGANJ
            DIST.- DHUBRI
            ASSAM
            PIN- 783334




Advocate for the Petitioner   : MR. A CHAUDHURY

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
                                                                                     Page No.# 2/2

                                           ORDER

06.05.2024 (Suman Shyam, J)

Heard Mr. N. Mahajan, learned counsel for the appellant. Also heard Ms. S. H.

Bora, learned Addl. P.P., Assam appearing for the State.

This appeal has been preferred under Section 374(2) of the Cr.P.C., 1973 against

the judgment dated 15.03.2024 passed by the learned Additional Sessions

Judge, Dhubri in connection with Sessions Case No.357/2013 convicting the

appellant under Section 302 IPC and sentencing him to undergo rigorous

imprisonment for life and also to pay fine of Rs.50,000/- with default stipulation.

Admit the appeal.

Call for the LCR.

Since Ms. Bora, learned Addl. P.P., Assam has appeared and accepted notice

for the respondent No.1, no formal notice is required to be sent to the said

respondent.

The appellant, however, to take steps for service of notice upon the respondent

No.2 by registered post with A/D within a week from today by following the due

process.

                                   JUDGE                                   JUDGE




Comparing Assistant