ARNESH HARIZON Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Criminal Appeal has been filed from Jail by the accused convict against the order dtd. 13/9/2023 passed by the Additional Sessions Judge Udalguri in Sessions Case No. 38/2022. The Guwahati High Court Legal Services Committee had appointed Ms. N. Hassan, learned Advocate to render legal assistance to the appellant herein.

(2.) Accordingly, this Criminal Appeal from Jail was filed on 12/6/2024. Notices were issued to the respondent No. 2/informant on 27/5/2024 and the services were completed on 3/6/2024. The respondent No. 2 did not enter appearance.

(3.) We have heard the learned counsel appearing for the appellant and we have also heard the arguments put forward by the learned Additional Public Prosecutor appearing for the State.