Abdul Rashid vs The State Of Assam And Anr
2021 Latest Caselaw 3521 Gua

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GAHC010216282021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Crl.Rev.P./289/2021

             ABDUL RASHID
             S/O. MD. ABDUL MAZID, VILL. SARIF NAGAR, P.S. KARIMGANJ, DIST.
             KARIMGANJ, ASSAM.



             VERSUS

             THE STATE OF ASSAM AND ANR
             REP. BY PP, ASSAM.

             2:ABDUL SAHID
              S/O. MD. ABDUL MAZID
             VILL. SARIF NAGAR
              P.S. KARIMGANJ
              DIST. KARIMGANJ
             ASSAM
              PIN-788710

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM



                                          BEFORE
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                ORDER

17.12.2021 By way of this application filed under Sections 397/401 CrPC, the petitioner has prayed for setting aside the impugned Judgment and Order dated 07.04.2021, passed by the learned Additional Sessions Judge, Karimganj, in Criminal Appeal No. 12(2)/2016, Page No.# 2/2

whereby the appeal was partly allowed by setting aside the sentence imposed under Section 352 IPC, whereas affirmed the conviction and sentence under Sections 448/323/354 IPC, passed by the learned JMFC, Karimganj, vide Judgment and Order dated 25.04.2016, in GR Case No. 1215/2011.

Heard the learned counsel for the petitioner.

The revision is admitted for hearing.

Let a notice be issued to respondent No. 2, by registered post with A/D as well as by usual process, returnable by 6 (six) weeks .

Furnish extra copies of the petition to respondent No. 1.

Call for the LCR from both the forums.

JUDGE

Comparing Assistant