STATE OF ASSAM Vs. MOINUL HAQUE @ MONU

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The State of Assam is in appeal before us by special leave for assailing the judgment and final order dtd. 22/12/2022 passed by the Division Bench of the Gauhati High Court[Hereinafter, referred to as "High Court".] in Criminal Appeal (J) No. 72 of 2018, whereby the High Court partly allowed the appeal filed by the accused-respondent.