LAWS(GAU)-2017-3-65

MAHADEV HALDAR Vs. STATE OF ASSAM

Decided On March 10, 2017
Mahadev Haldar Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) This case was heard on 02.03.2017 and today is fixed for delivery of order.

(2.) Accordingly, order is being dictated in the open court.

(3.) We have heard Mr. G.P. Bhowmik, learned senior counsel for the appellant, Ms. P. Baruah, learned Central Government Counsel and Mr. G. Pegu, learned Government Advocate, Assam.