Kartik Munda vs The State Of Assam
2025 Latest Caselaw 3673 Gua

Gauhati High Court

Kartik Munda vs The State Of Assam on 3 March, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                           Page No.# 1/2

GAHC010263072024




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

                                 Case No. : CRL.A(J)/159/2024

            KARTIK MUNDA
            SIVASAGAR, ASSAM



            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 MR. JUSTICE K. SEMA

                                           ORDER

03-03-2025 (S. K. Medhi, J) This is an appeal preferred from Jail against the judgment and order dated 27.09.2024 passed by the learned Sessions Judge, Sivasagar in Sessions Case No. 95 (S-S)/2023. Sentence to suffer RI for life & to pay a fine of Rs. 5000/- i/d to undergo SI for 6 months u/s 302 IPC.

Admit.

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Call for the records.

Ms. A. Begum, learned Addl. PP, Assam has entered appearance and accepts notice on behalf of State respondent.

Since this appeal is preferred from Jail, we appoint Shri B. Prasad, 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