LAWS(GAU)-2022-2-115

ABDUL KALAM Vs. STATE OF ASSAM

Decided On February 09, 2022
ABDUL KALAM Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference due to Covid-19 pandemic.

(2.) Mr. P. K. Gogoi, learned counsel represents the petitioner.

(3.) Mr. B. B. Gogoi, learned Additional Public Prosecutor, represents the State.