Umakanta Bhuyan @ Maina vs The State Of Assam And Anr
2025 Latest Caselaw 3014 Gua

Gauhati High Court

Umakanta Bhuyan @ Maina vs The State Of Assam And Anr on 10 February, 2025

Author: Sk Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/2

GAHC010017292025




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

                                 Case No. : CRL.A(J)/13/2025

             UMAKANTA BHUYAN @ MAINA
             S/O-LATE LOBO BHUYAN, R/O-ROBORBARI, P/S.-BORDUBI, DISTRICT-
             TINSUKIA, ASSAM, PIN-786125.



             VERSUS

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

             2:PILTU MURAH
              S/O.-LATE SUNIA MURAH
              R/O-ROBORBARI GAON
              P.S.-BORDUBI
              DISTRICT-TINSUKIA
             ASSAM-786125

Advocate for the Petitioner   : R ISLAM(LEGAL AID COUNSEL),

Advocate for the Respondent : PP, ASSAM,


                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

10.02.2025 (SK Medhi, J.)

Heard Shri R Islam, learned Legal Aid Counsel for the appellant.

Page No.# 2/2

This is an appeal preferred against the judgment and order dated 25.11.2024 passed by the learned Addl. District & Sessions Judge (FTC-2) Tinsukia in Sessions Case No. 148(T)/2024 convicting the accused appellant to suffer RI for life and to pay a fine of Rs. 10,000/- in default to undergo SI for 6 months for the offence committed under section 302 of the IPC.

Admit.

Call for the records.

Ms. S Jahan, learned Addl. PP, Assam has entered appearance and accepts notice on behalf of the respondent no.1-State.

Steps for service of notice upon the respondent no. 2-informant by registered post with A/D.

Steps within 2 working days.

List this case after 6 weeks along with report on receipts of records as well as service.

                                JUDGE                        JUDGE




Comparing Assistant