Lahkar Patiri vs The State Of Assam And Anr
2024 Latest Caselaw 8646 Gua

Gauhati High Court

Lahkar Patiri vs The State Of Assam And Anr on 25 November, 2024

Author: Sk Medhi

Bench: Sanjay Kumar Medhi

                                                                         Page No.# 1/2

GAHC010234692024




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

                                  Case No. : Crl.A./391/2024

             LAHKAR PATIRI
             S/O. SRI AMIN PATIRI, R/O. VILL.- MAGONI KACHARI MISSING GAON, P/S.
             GOHPUR, DIST. BISWANATH, ASSAM.



             VERSUS

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

             2:RANJIT KUTUM
              S/O. DACHU KUTUM
              R/O. VILL.- MAJIKUCHI GAON
              P/S. GOHPUR
              DIST. BISWANATH
             ASSAM

Advocate for the Petitioner   : MR. S BORUAH, MR. K SARMA

Advocate for the Respondent : PP, ASSAM,




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

                                           ORDER

25.11.2024 (SK Medhi, J)

Heard Shri K Sarma, learned counsel for the appellant, who has filed this Page No.# 2/2

appeal under Section 415(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023 against the judgment and order dated 12.09.2024 passed by the learned Sessions Judge, Biswanath Chariali convicting the appellant Under Section 302 IPC and sentencing him to undergo Rigorous Imprisonment for life and to pay fine of Rs. 10,000/- in default to pay fine to undergo Simple Imprisonment for 3 months in Session Case No. 34/2022 arising out of GR Case No. 54/2022.

Admit.

Call for the records.

Ms. A Begum, learned Addl. PP, Assam accepts notice on behalf of the State of Assam-respondent no. 1.

Steps for service of notice upon the respondent no. 2 be taken through the Registry of this Court in the manner prescribed.

Steps within 2 days.

List this case after 6 weeks along with service report and report on receipt of LCRs.

                                   JUDGE           JUDGE




Comparing Assistant