Lakhiram Daimary @ Lankab vs The State Of Assam
2024 Latest Caselaw 8035 Gua

Citation : 2024 Latest Caselaw 8035 Gua
Judgement Date : 4 November, 2024

Gauhati High Court

Lakhiram Daimary @ Lankab vs The State Of Assam on 4 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                         Page No.# 1/2

GAHC010197182024




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

                                  Case No. : Crl.A./354/2024

            LAKHIRAM DAIMARY @ LANKAB
            S/O. LATE BALESWAR DAIMARY, R/O. VILL.- BAKHRAPARA (MECHPARA),
            P/S/ BONGAIGAON, ASSAM, PIN-783380.



            VERSUS

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



Advocate for the Petitioner   : MR. FIRUZ KHAN, MR. ABHIJIT MENA,MR. T K DAS,MR U
CHAUDHURY

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 04.11.2024

Heard Mr. F.Khan, learned Counsel for the appellant. Also heard Mr. D.P.Goswami, learned Addl. Public Prosecutor, Assam for the State respondent.

By filing this appeal under Section 415 (2) of the BNSS, 2023, ( under Section 374(2) of the CrPC), the appellant has prayed for setting aside/ quashing/ of Page No.# 2/2

the impugned Judgment and order dated 20.07.2024 in Sessions Case No. 14/2023 passed by the learned Session Judge, Chirang convicting the appellant u/s Section 25 (1-A) of the Arms Act and sentencing him to undergo RI for 7 years and a fine of Rs.10,000/- i/d SI for 6 months.

The Criminal Appeal is admitted.

Call for the trial court records.

As Mr. D.P.Goswami, learned Addl.Public Prosecutor has entered appearance on behalf of the State respondent, no notice need be issued. However, extra copy of the memo of appeal along with annexures be furnished to him within 2 days.

Call for trial court records in connection with the aforesaid case.

Registry to procure the above records.

List after four weeks.

JUDGE

Comparing Assistant