HITESWAR CHETIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appointed Amicus curiae Ms. S. Sarma is not present when this Cri. Appeal has been taken up for hearing.

(2.) IN view of the above, Ms. S. Choudhury has been appointed as Amicus Curiae to represent the appellant in jail.

(3.) HEARD Miss. S. Choudhury learned amicus Curiae. Also heard Mr. B. B. Gogoi learned Public Prosecutor Assam.