Ajay Karmakar vs The State Of Assam
2025 Latest Caselaw 2893 Gua

Gauhati High Court

Ajay Karmakar vs The State Of Assam on 5 February, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                        Page No.# 1/2

GAHC010263242024




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

                                 Case No. : CRL.A(J)/174/2024

            AJAY KARMAKAR
            S/O- LATE BIJOY KARMAKAR, VILL.- MAINAJULI, LINE NO. 11, P.S.
            RANGAPARA, DIST. SONITPUR, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE P.P., ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                  HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

05.02.2025 (Soumitra Saikia, J)

This is an appeal directed against the judgment and order dated 20.06.2024passed by the Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 101/2023, under Section 302 of IPC, whereby the appellant was convicted for Page No.# 2/2

life and to pay fine of Rs. 5,000/- and in default of rigorous imprisonment for 3 months.

Since no learned counsel has been engaged by the appellant, let Mr. N. Deka be appointed as Amicus Curiae in the matter.

Ms. A. Begum, learned A.P.P. appears for the State. Let the trial Court records be called for from the concerned Court and matter be listed thereafter.

Let the Amicus Curiae appointed be informed by the Registry and complete copy of criminal appeal along with judgment and other relevant documents be furnished to the learned counsel for the both parties.

List accordingly.

JUDGE

Comparing Assistant