Kaldione Bthuh vs . State Of Meghalaya
2022 Latest Caselaw 224 Meg

       Serial No. 3
       Regular List

                        HIGH COURT OF MEGHALAYA
                            AT SHILLONG
Crl. A. No. 14/2021 with
Crl. M.C. No. 80/2021
                                                    Date of Order: 19.05.2022
Kaldione Bthuh                          Vs.                 State of Meghalaya
Porthmi Bthuh                           Vs.                 State of Meghalaya
Coram:
            Hon'ble Mr. Justice Sanjib Banerjee, Chief Justice
            Hon'ble Mr. Justice W. Diengdoh, Judge

Appearance:
For the Appellant                      : Mr. S.P. Mahanta, Sr. Adv. with
                                         Mr. M. Lyngdoh, Adv.

For the Respondent                     : Mr. S. Sengupta, Addl. Sr. GA

At the request of the State, let the matter appear a fortnight hence.

The name of the appellant should be the person convicted by the

impugned judgment, namely, Porthmi Bthuh.

Crl. M.C. No. 80 of 2021 is disposed of.

List on June 9, 2022.

        (W. Diengdoh)                                       (Sanjib Banerjee)
            Judge                                             Chief Justice

Meghalaya
19.05.2022
"Santosh, P.S."