Gauhati High Court
The State Of Assam vs Sanjay Rajowar on 15 December, 2020
Author: M. R. Pathak
Bench: Manash Ranjan Pathak, Soumitra Saikia
Page No.# 1/2
GAHC010170362020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Death Sentence Ref./2/2020
THE STATE OF ASSAM
REP. BY PP, ASSAM.
VERSUS
SANJAY RAJOWAR
S/O. LATE BABU RAJOWAR, R/O. TEOK T.E. TEOK, DIST. JORHAT, ASSAM.
Advocate for the Petitioner : PP, ASSAM
Advocate for the Respondent :
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
HON'BLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
15-12-2020 (M. R. Pathak, J) Heard Mr. B. Sarma, learned Additional Public Prosecutor, Assam for the State.
This death sentence reference is against the accused Sanjay Rajowar convicted under Sections 302/341/342/427/506/186/143/144/147/148/149/109 of the IPC read with Section 4 Page No.# 2/2 of the Assam Medicare Service Persons & Medicare Service Institutions (Prevention of Violence & Damage to Property) Act, 2011 for committing murder of the Doctor of the concerned Garden.
List this matter again on 21.12.2020.
JUDGE JUDGE Comparing Assistant