Gauhati High Court
Page No.# 1/6 vs The State Of Assam And Anr on 14 December, 2021
Page No.# 1/6
GAHC010021992020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Crl.A./43/2020
RAHMAT ALI AND 19 ORS.
S/O- BAHADUR ALI
VILL.- BARATALOBA
P.S. DHALIGAON
DIST.- CHIRNAG
BATD
ASSAM
2: EKABBAR ALI @ EKABBAR ALI MANDAL @ EAKKABAR MANDAL
S/O- MANU MANDAL
R/O- VILL.- BAIKHUNGAON
P.S.DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
3: WAJED ALI MONDAL @ OJET ALI MONDAL
S/O- MANU MANDAL
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
4: A. RAHIM MONDAL @ RAHIM MONDAL @ ABDUL RAHIM MANDAL
S/O- KUDDUS ALI MANDAL
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
5: ANOWAR ALI SIKDAR
Page No.# 2/6
S/O- SOHOR ALI SIKDAR
VILL.- SOWLIA
P.S. SOUTH SALMARA
DIST.- DHUBRI
ASSAM
6: NOBA ALI MOLLAH @ NOBAB ALI MOLLAH
S/O- AJAR ALI MOLLA
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
7: RAHMAN ALI @ RAHMAN ALI
S/O- KUJUMUDDIN ALI
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
8: MOZIBUR RAHMAN @ MOZIBUR ALI MANDAL
S/O- MANU MANDAL
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
9: AMZAD ALI MONDAL @ AMZAD ALI
S/O- MANU MANDAL
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
10: AZIZUR MONDAL @ AIJAL ALI MANDAL
S/O- MANU MANDAL
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
11: IMAN ALI @ IMAN ALI MANDAL
S/O- MANU MANDAL
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R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
12: TAHER ALI @ TAHER ALI MANDAL
S/O- AMZAD ALI MANDAL
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
13: NAYEB ALI @ NAYEB ALI AHMED
S/O- AJAR ALI MOLLA
R/O- VILL.- BARATALOBA
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
14: SADEK ALI AHMED
S/O- AJAR ALI MOLLA
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
15: SAMAD ALI
S/O- MD. KUJUMUDDIN ALI
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
16: AHED ALI
S/O- MD.KUJUMUDDIN ALI
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
17: SAMSUL ALI @ SAMSUL HOQUE
S/O- MD.KUJUMUDDIN ALI
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R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
18: RAIZUDDIN ALI AHMED
S/O- TASER ALI
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
19: ANOWAR ALI MONDAL @ ANOWAR MONDAL
S/O- ABBAS ALI MANDAL
R/O- VILL.- BARATALOBA
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
20: ABDUL GAFUR @ GAFUR ALI MONDAL @ GAFUR ALI AHMED
S/O- TASER ALI SK.
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
BTAD
ASSAM.
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY P.P.
ASSAM
2:NAZRUL HOQUE
S/O- MR.KAJIMUDDIN AHMED
R/O- VILL.- BAIKHUNGAON
P.S. DHALIGAON
DIST.- CHIRANG
ASSAM
PIN- 783385.
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Advocate for : MR. B K MAHAJAN
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR
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BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : --
(A. M. Bjuor Barua, J)
We have taken note of that the appeal was admitted vide order dated
14.02.2020 against the Judgment and order dated 18.12.2019 of the
learned Sessions Judge, Chirang in Sessions Case No. 91 (D)/2015 under
Section 302/436/147/148/448/149 of the IPC, wherein, all the appellants
were represented by Mr. R. Ali, learned counsel. But during the pendency
of the appeal, it is noticed that Mr. Z. Kamar, the learned Sr. counsel
assisted by Mr. I. H. Saikia, learned counsel appears for appellant Nos. 2
& 3, namely, Ekabbar Ali @ Ekabbar Ali Mandal @ Eakkabar Mandal &
Wajed Ali Mondal @ Ojet Ali Mondal; Mr. J. Abedin, learned counsel for
appellant No. 5/ Anowar Ali Sikdar; Mr. D. K. Baidya, learned counsel for
appellant Nos. 7, 15 & 16, Raham Ali @ Rahman Ali, Samad Ali & Ahed
Ali and Mr. I. Hussain, learned counsel for appellant No. 1/ Rahmat Ali.
In the circumstances, we have to understand Mr. R. Ali, who was the
learned counsel for the appellants when the appeal was admitted now
continues to appear only for the other appellants. As appellant Nos. 2 & 3
are represented by Mr. Z. Kamar, learned Sr. counsel assisted by Mr. I. H.
Saikia, appellant No. 5, Mr. DK Baidya, learned counsel representing
appellant Nos. 7, 15 and 16 and Mr. I Hussain, learned counsel
representing appellant No. 1 and considering the possibility of there
being contradictory arguments being raised on behalf of the different
appellants, we require the Registry of this Court to register separate
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criminal appeals in respect of appellant Nos. 2 & 3, showing the name of
Mr. Z. Kamar assisted by Mr. I. H. Saikia, in respect of appellant No. 5,
showing the name of Mr. J. Abedin, in respect of appellant Nos. 7, 15 &
16, showing the name of Mr. D. K. Baidya, in respect of appellant No. 1,
showing the name of Mr. I. Hussain in the appeals to be registered.
Upon registration of the separate appeals, the proceedings will proceed
separately in the appeals, including the original Crl. A. No. 43/2020 in
respect of the rest of the appellants. Any Interlocutory Application made
by any of the appellants would be taken up along with their respective
appeals.
Registry to expedite the preparation of the Paper Book and the Paper
Book would be a common Paper Book for all the appeals to be registered
and upon preparation of such Paper Book, the same be provided to the
respective counsel for the appellants.
After registering of the separate appeals, all the appeals shall be listed
after 4 (four) weeks.
List the matter after 4 (four) weeks.
JUDGE
Comparing Assistant
