Manoj Prajapati vs The State Of Assam
2025 Latest Caselaw 3244 Gua

Gauhati High Court

Manoj Prajapati vs The State Of Assam on 17 February, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                        Page No.# 1/2

GAHC010008112025




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

                                Case No. : CRL.A(J)/2/2025

            MANOJ PRAJAPATI
            S/O LATE RAM CHARAN PRAJAPATI, VILL- PUTHNI, P.S.-PATHERKANDI,
            DIST-KARIMGANJ


            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 MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

17-02-2025 (S. K. Medhi, J)

This is an appeal preferred from Jail against the Judgment and order dated 20.08.2024 passed by the learned District & Sessions Judge, Karimganj to undergo RI for life and to pay a fine of Rs. 10,000/- i/d to undergo further SI for 1 year for committing the offence u/s 302 IPC.

Admit.

Call for the records.

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Shri K. K. Das, learned Addl. PP, Assam has entered appearance and accepts notice on behalf of State respondent.

Since this appeal is preferred from Jail, we appoint Smti. Sumita Gohain Baruah, learned Amicus Curiae to appear on behalf of the appellant.

List after 6 (six) weeks along with the receipt of records. The name of the appointed Amicus Curiae be reflected in the Cause list.

                                     JUDGE                          JUDGE




Comparing Assistant