Bholla Sankar Singh vs The State Of Assam And Anr
2024 Latest Caselaw 8084 Gua

Gauhati High Court

Bholla Sankar Singh vs The State Of Assam And Anr on 5 November, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/2

GAHC010016462022




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

                                  Case No. : Crl.A./20/2022

            BHOLLA SANKAR SINGH
            S/O CHATRAPATHI SINGH
            VILLAGE PAILAPOOL, PS LAKHIPUR, DIST CACHAR, ASSAM ,788098

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:SASANKA DAS
             S/O LATE SURESH DAS
            RESIDENT OF VILLAGE PAILAPOOL
             PS LAKHIPUR
             DIST CACHAR
            ASSAM
             78809

Advocate for the Petitioner   : MR. L R MAZUMDER, MR. A Z AHMED

Advocate for the Respondent : PP, ASSAM,

             Linked Case : CRL.A(J)/117/2022

            SANJIB SAHU
            S/O. RAM GOBINDA SAHU
            R/O. PALIAPOOL
            P.S. LAKHIPUR
            CACHAR.

             VERSUS

            THE STATE OF ASSAM
            REP. BY PP
            ASSAM.
                                                                           Page No.# 2/2



             ------------
             Advocate for : MR. D K BAGCHI
             AMICUS CURIAE
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM



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

                                        ORDER

05.11.2024 (S.K. Medhi, J)

A prayer for adjournment has been made on behalf of Shri L.R. Mazumder, learned counsel appearing for the appellant in Crl.A. No. 20/2022.

Shri D.K. Bagchi, learned Amicus Curiae is present for the connected appeal Crl.A (J) No. 117/2022.

Also heard Ms. B. Bhuyan, learned Addl. Public Prosecutor, Assam.

In view of the aforesaid prayer, matters are adjourned to be listed on 19.11.2024.

Ms. B. Bhuyan, learned Addl. Public Prosecutor, Assam has informed that by the same judgment, another person namely, Dibyakanti Paul @ Tuton has also been convicted.

Registry may verify whether any appeal has been preferred by the said person and if so, list the same along with these 2 (two) appeals.

                                                  JUDGE              JUDGE

Comparing Assistant