Rajen Phonglo @ Rajendra Phonglo vs The State Of Assam And Anr
2024 Latest Caselaw 7446 Gua

Gauhati High Court

Rajen Phonglo @ Rajendra Phonglo vs The State Of Assam And Anr on 1 October, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/3

GAHC010185152024




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

                                   Case No. : Crl.A./321/2024

            RAJEN PHONGLO @ RAJENDRA PHONGLO
            S/O. LATE NATUN PHONGLO, R/O. VILL. PRASADIMDIK, P/S. MAIBONG,
            DIST. DIMA HASAO.



            VERSUS

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

            2:SMTI HAMLIK PHONGLO
            W/O. RAJEN PHONGLO@ RAJENDRA PHONGLO
             R/O. VILL. DIMALHRO
             P/S. MAIBONG
             DIST. DIMA HASAO
            ASSAM

Advocate for the Petitioner   : MS. B SARMA,

Advocate for the Respondent : PP, ASSAM,




             Linked Case : I.A.(Crl.)/936/2024

            RAJEN PHONGLO @ RAJENDRA PHONGLO
            S/O. LATE NATUN PHONGLO
            R/O. VILL. PRASADIMDIK
            P/S. MAIBONG
            DIST. DIMA HASAO.
                                                                       Page No.# 2/3


             VERSUS

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

            2:SMTI HAMLIK PHONGLO
            W/O. RAJEN PHONGLO@ RAJENDRA PHONGLO
             R/O. VILL. DIMALHRO
             P/S. MAIBONG
             DIST. DIMA HASAO
            ASSAM.
             ------------
            Advocate for : MS. B SARMA
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

01.10.2024 (S.K. Medhi, J)

Heard Ms. B. Sarma, learned Legal Aid Counsel, who has preferred this appeal against Judgment and Order dated 05.07.2024 passed by the learned Sessions Judge, Dima Hasao in Sessions Case No. 6/16, convicting the appellant to undergo rigorous imprisonment for life and to pay a fine of Rs. 20,000/- (Rupees Twenty Thousand) only, in default simple imprisonment for another 2 (two) months under Section 302 of the IPC.

Admit.

Call for the records.

Issue notice to the respondents, returnable by 6 (six) weeks. Since Ms. S. Jahan, learned Additional Public Prosecutor, has entered Page No.# 3/3

appearance and accepts notice on behalf of State respondent No. 1, issuance of formal notice to the said respondent is dispensed with.

Let steps be taken for service of notice upon the respondent No. 2 by usual process within 2 (two) working days from today.

List after 6 (six) weeks along with a report on service as well as receipt of records.

JUDGE

Comparing Assistant