Gauhati High Court
Pradip Hasda And Anr vs The State Of Assam on 27 August, 2020
Author: K.R. Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010097292020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRL.A(J) 45/2020
1:PRADIP HASDA AND ANR.
S/O. DUBRAJ HASDA, R/O. HABIGAON, P.S. THELAMARA, DIST. SONITPUR,
ASSAM.
2: RAJU MURMU
S/O. BIREN MURMU
R/O. HABIGAON
P.S. THELAMARA
DIST. SONITPUR
ASSAM
VERSUS
1:THE STATE OF ASSAM
REP. BY PP, ASSAM.
Advocate for the Petitioner :
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
ORDER
Date : 27.08.2020 (K.R. Surana, J) Heard Mr. M. Phukan, learned APP appearing for the State. This is a jail appeal by the appellant which is received from the Superintendent of Page No.# 2/2 Central Jail, Tezpur, which is treated as appeal u/s 374 (2) Cr.P.C. read with Section 383 Cr.P.C.
The appellant has challenged the judgment and order of conviction dated 30.09.2019 passed by the learned Addl. Sessions Judge, F.T.C. Sonitpur, Tezpur in Sessions Case No. 156/2015 under Section 302/34 IPC, thereby sentencing the appellant to undergo RI for life and fine of Rs.10,000/- (Rupees ten thousand only) with default sentence and to suffer further RI for 2 (two) months.
The appeal is admitted for hearing.
Let the LCR be called for.
Issue notice returnable in 4 (four) weeks. No formal steps is required to be taken as the State is represented.
The Court proposes to appoint Sri Mrinmoy Dutta, Advocate as the Amicus Curiae from out of panel containing Notification No. 33 of this Court.
List after 4 (four) weeks.
JUDGE JUDGE Comparing Assistant