Saddam Hussain @ Saddam vs The State Of Assam And Anr
2021 Latest Caselaw 1575 Gua

                                                                                Page No.# 1/2

GAHC010080132021




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

                                  Case No. : Crl.A./118/2021

            SADDAM HUSSAIN @ SADDAM
            S/O NABUR ALI, VILL-DHANBANDHA, P.S.-BARPETA, DIST-BARPETA,
            ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:MD. KURBAN ALI
             S/O LATE RAIZUDDIN MIYA
            VILL-DHANBANDHA
             P.S.-BARPETA
             DIST-BARPETA
            ASSAM
             PIN-78131

Advocate for the Petitioner   : MR. R ALI

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                            ORDER

03.06.2021

Heard Mr. R. Ali, learned counsel for the appellant as well as Mr. D. Das, Page No.# 2/2

learned Additional Public Prosecutor for the State.

The present appeal is preferred by the appellant Saddam Hussain @ Saddam against the Judgment and Order dated 03.04.2021 whereby the learned Court of Special Judge, Barpeta convicted the appellant to undergo Rigorous Imprisonment for term of 3 (three) years and a fine of Rs.2,000.00 and in default to suffer Simple Imprisonment for 2 (two) months.

Let notice be issued to respondent no. 2, returnable 4 (four) weeks.

The appellant will take steps by registered post, acknowledgement due within 3 (three) working days from today.

Matter be listed after completion of service.

JUDGE

Comparing Assistant