Khilendra Konwar vs The State Of Assam
2024 Latest Caselaw 8262 Gua

Gauhati High Court

Khilendra Konwar vs The State Of Assam on 11 November, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/2

GAHC010209602024




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

                                     Case No. : CRL.A(J)/98/2024

            KHILENDRA KONWAR
            S/O LATE PHULESWAR KONWAR, R/O NO. 2 GANDHYA GAON, P.S.-
            TINGKHONG, DIST-DIBRUGARH



            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

11.11.2024 (S.K. Medhi, J)

This is an appeal preferred from Jail against the judgment dated 19.01.2024 passed by the Sessions Judge, Dibrugarh in Session Case No. 183/2021 R.I. for life & with fine of Rs.5000/- only i/d S.I. for another 6 (six) Page No.# 2/2

months, u/s 302 IPC (Through Section).

Admit.

Call for the records.

Since Ms. S. Jahan, learned Additional Public Prosecutor, has entered appearance and accepts notice on behalf of State respondent, issuance of formal notice to the said respondent is dispensed with.

Shri Navaneet Kumar Baruah, learned Advocate who is empanelled as an Amicus Curiae is appointed as the Amicus Curiae in this case.

List this matter after 6 (six) weeks along with a report on receipt of records.

The name of the appointed Amicus Curiae be reflected in the cause list.

                                         JUDGE                  JUDGE



Comparing Assistant