Ginvanlian Chorei vs The State Of Assam
2025 Latest Caselaw 3325 Gua

Gauhati High Court

Ginvanlian Chorei vs The State Of Assam on 19 February, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

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

                          Case No. : CRL.A(J)/169/2024
           GINVANLIAN CHOREI
           KARIMGANJ, 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 SANJAY KUMAR MEDHI
              HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

19-02-2025 (S. K. Medhi, J) This is an appeal preferred from Jail against the judgment and order dated 10.06.2024 passed by the learned Addl. Sessions Judge, Karimganj in Sessions Case No. 74 of 2019. Sentenced to undergo imprisonment for life and fine of Rs.2000/- u/s 302 IPC i/d SI for one month.

Admit.

Call for the records.

Ms. S. H. Borah, learned Addl. PP, Assam has entered appearance and accepts notice on behalf of State respondent.

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Since this appeal is preferred from Jail, we appoint Shri D. K. Baidya, 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