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Judgment
Heard Ms.G. Borah,learned counsel for the appellant and also heard Mr. B. Sarma, learned Addl. P.P. for the State respondent In this Criminal Appeal, u/s 374(2) Cr.P.C the appellant, namely, Babul Ali has put to challenge the correctness or otherwise of the judgment and order dated 19.1.2024, passed by the learned Sessions Judge, Nagaon in Sessions Case No. 94 of 2007, wherein the learned Court below has convicted the appellant u/s 304 Part-II IPC and sentenced him to suffer R.I. for ten years and also to pay fine of Rs.20,000/- with default stipulation.
Perused the memo of appeal and the grounds mentioned therein Admit.
Issue notice to the respondent returnable in four weeks.
Steps be taken upon respondent No.2 by registered post and also by usual process within a week from today.
However, no formal notice is required to be issued to respondent No.1, since Mr. B. Sarma, learned Addl. P.P. appeared and accepted notice. However, extra requisite copy of the appeal memo be furnished to him during the course of the day. Registry to call for the record from the learned Court below.
List the matter after four weeks.