Md. Nabab Ali vs The State Of Assam
2021 Latest Caselaw 1112 Gua

Citation : 2021 Latest Caselaw 1112 Gua
Judgement Date : 22 March, 2021

Gauhati High Court

Md. Nabab Ali vs The State Of Assam on 22 March, 2021

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GAHC010049562021




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

                                   Case No. : Crl.A./79/2021

            MD. NABAB ALI
            S/O- MD. ADAR ALI, R/O- VILL.- BHULUKAGURI, P.O. AND P.S.
            MIKIRBHETA, DIST.- MORIGAON, ASSAM- 782106.



            VERSUS

            THE STATE OF ASSAM
            THROUGH THE PUBLIC PROSECUTOR, ASSAM.



Advocate for the Petitioner   : MR. A ALAM

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                           ORDER

Date : 22-03-2021

This criminal appeal has been filed under Section 374(2) of the Cr.PC challenging the legality of the judgment and order, dated 11.02.2021, passed by the learned Sessions Judge, Morigaon in Sessions Special Case No. 4/2016 convicting and sentencing the appellant/accused under Section 354 of the IPC to suffer rigorous imprisonment for a term of 1 (one) year and a fine of Rs. 10,000/- with a default clause.

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Heard Mr. A Alam, learned counsel for the appellant. Also heard Mr. NJ Dutta, learned Additional Public Prosecutor appearing for the State respondent.

No formal notice need be served upon the learned Additional Public Prosecutor as he has entered appearance.

The appeal is admitted. Call for the LCR.

List the matter for hearing on receipt of the LCR in the last week of May, 2021.

JUDGE

Comparing Assistant