BARNABAS INDUAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) APPOINTED Amicus Curiae Mr. B. Chetri is absent when the matter is taken up for hearing. Accordingly, the Court would like to appoint Miss Dipanjali Pathak as Amicus Curiae in place of Mr. B. Chetri to assist the Court.

(2.) WE have heard Miss Pathak and Mr. B. B. Gogoi, learned P. P. , Assam.

(3.) THIS Criminal Jail Appeal has been filed against the judgment and order dated 12. 10. 2001 passed by the learned Sessions Judge, Nagaon in Sessions Case No. 191 (N)/2000 whereby the accused/appellant has been held guilty for commission of offence under Section 302 IPC.