Taijuddin Ahmed @ Taizuddin vs The State Of Assam And Anr
2021 Latest Caselaw 1193 Gua

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GAHC010053912021




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

                                  Case No. : Crl.A./86/2021

            TAIJUDDIN AHMED @ TAIZUDDIN
            S/O- LATE KARIM FAKIR, VILL.- PACHIM BARBALA, P.S. AND DIST.-
            BARPETA, ASSAM, PIN- 781316.



            VERSUS

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

            2:MD. AFJAL HUSSAIN
             S/O- LATE ANUWAR HUSSAIN
            VILL.- PACHIM BARBALA
             P..S AND DIST.- BARPETA
            ASSAM- 781316

Advocate for the Petitioner   : MR K BHUYAN

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                          ORDER

Date : 25-03-2021 Suman Shyam, J

Heard Mr. K. Bhuyan, learned counsel for the appellant. Also heard Ms. B. Bhuyan, Page No.# 2/2

learned Addl. P.P. Assam appearing for the State/ respondent No. 1.

This appeal is directed against the judgment and order dated 04-02-2021 passed by the learned Sessions Judge, Barpeta in connection with Sessions Case No. 117/2014 whereby, the appellant was convicted under Sections 302/ 149 IPC and sentenced to inter alia undergo rigorous imprisonment for life.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Ms. B. Bhuyan, learned Addl. P.P. Assam has accepted notice on behalf of respondent No. 1.

Appellant to take steps for service of notice upon respondent No. 2 by registered post with A/D.

Steps within a week from today.

                          JUDGE                     JUDGE
GS


Comparing Assistant