Muruli Tanti vs The State Of Assam
2024 Latest Caselaw 8034 Gua

Gauhati High Court

Muruli Tanti vs The State Of Assam on 4 November, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

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GAHC010209302024




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

                                     Case No. : CRL.A(J)/92/2024

            MURULI TANTI
            S/O LATE RAJU TANTI, R/O DEEPLING TEA ESTATE DANGA LINE, P.S.-
            KAKOTIBARI, DIST-CHARAIDEO



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                     BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                              ORDER

04-11-2024 (S. K. Medhi, J) This is an appeal preferred from Jail against the judgment dated 05.12.2023 passed by the learned Sessions Judge, Charaideo in Sessions Case No. 81/2021 (GR Case No. 102/2019) u/s 302 IPC with RI for life and a fine of Rs.10,000/- only in default SI for 1 month.

Page No.# 2/2

Admit.

Call for the records.

Ms. S. Jahan, learned Addl. PP, Assam has entered appearance and accepts notice on behalf of State respondent. Shri Navaneet Kumar Baruah, learned counsel who is empanelled as an amicus curiae is appointed as the Amicus Curiae in this case. List after 6 (six) weeks along with the receipt of records. Let the Registry furnish the copies of the concerned documents to the learned Addl. PP for doing the needful. The name of the appointed Amicus Curiae be reflected in the Cause list.

                                     JUDGE                        JUDGE




Comparing Assistant