MOINA BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. M. Choudhury, learned counsel for the applicant/appellant Moina Bora @ Sumit in Crl.A. No.277/2016 as well as Ms. Bijita Sarma, learned Amicus Curiae for the appellant Smti. Rina Mahili in Crl.A.(J) No.113/2016. Also heard Mr. Makhan Phukan, learned Additional Public Prosecutor, Assam for the State. Both the appellants are convicted accused under Section 147/448/323/302/149 of the IPC and presently serving their sentence in terms of the impugned judgment and order of conviction and sentence dated 28.09.2016, passed by learned Additional Sessions Judge, Golaghat in Sessions Case No.19/2012 arising out of Barpather P.S. Case No.12/2006.

(2.) The appeals were admitted way back in November and December, 2016 and the Registry has also prepared the Paper Book. By this I.A.(Crl) the appellant Moina Bora @ Sumit has prayed for an early hearing of the appeal. It is also submitted that earlier the appeal was listed for hearing. Considering the fact that criminal appeals registered in the year 2016 are presently listed for hearing and finding that the accused appellants are in jail, accordingly, we allow the prayer made by the appellant. Registry shall list the Crl. Appeal No. 277/2016 and Cril. Appeal (J) No.113/2016 for hearing in the month of April-2019. With the above observation and direction, this I.A.(Crl) stands disposed of.