Ialamphrang Kharsyiemlieh vs . State Of Meghalaya & Anr
2022 Latest Caselaw 603 Meg

       Serial No.2
       Supplementary List
                       HIGH COURT OF MEGHALAYA
                              AT SHILLONG
Crl. A No. 19/2022
                                                  Date of Order: 19.10.2022
Ialamphrang Kharsyiemlieh              Vs.        State of Meghalaya & anr
Coram:
            Hon'ble Mr. Justice Sanjib Banerjee, Chief Justice
            Hon'ble Mr. Justice W. Diengdoh, Judge

Appearance:
For the Appellant                : Mr. N. Syngkon, Adv with
                                   Ms. L. Phanjam, Adv

For the Respondents              : Mr. B. Bhattacharjee, AAG with

Mr. S. Sengupta, Addl.PP

Though the principal thrust of the appellant's contention is that the

sentencing is erroneous as such sentencing is based on the amendments

incorporated in the penal provisions subsequent to the commission of the

offence, the appellant also wishes to raise some other grounds on the merits

of the judgment of conviction.

Let the matter appear in the week of October 31, 2022.

List on November 1, 2022.

      (W. Diengdoh)                                      (Sanjib Banerjee)
           Judge                                            Chief Justice
Meghalaya
19.10.2022
"Santosh, P.S."