Page No.# 1/3 vs The State Of Assam And Anr
2021 Latest Caselaw 894 Gua

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GAHC010041282021




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

                                  Case No. : Crl.A./69/2021

            SONOWAR HUSSAIN AND 2 ORS.
            S/O- LATE ABDUL KARIM FOKIR, R/O- VILL.- BARBALA, P.S. HOWLY, P.O.
            BARBALA, DIST.- BARPETA, ASSAM.

            2: ASHIQUE ALI
             S/O- SONOWAR HUSSAIN
             R/O- VILL.- BARBALA
             P.S. HOWLY
             P.O. BARBALA
             DIST.- BARPETA
            ASSAM.

            3: TOMIJUDDIN
             S/O- SONOWAR HUSSAIN
             R/O- VILL.- BARBALA
             P.S. HOWLY
             P.O. BARBALA
             DIST.- BARPETA
            ASSAM

            VERSUS

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

            2:AFZAL HUSSAIN (INFORMANT)
             S/O- LATE NASIRUDDIN
             R/O- VILL.- RAHAMPUR
             P.S.
             P.O. AND DIST.- BARPETA
            ASSAM
             PIN- 781318

Advocate for the Petitioner   : MR. N ZAMAN
                                                                                Page No.# 2/3


Advocate for the Respondent : PP, ASSAM




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

                                              ORDER

Date : 09-03-2021 Suman Shyam, J

Heard Mr. S.K. Jain, learned counsel for the appellants. Also heard Mr. M. Phukan,

learned Addl. P.P. Assam appearing for the State.

This appeal is directed against the judgment and order dated 04-02-2021 passed by

the court of learned Sessions Judge, Barpeta in connection with Sessions Case No. 117/2014

convicting the appellants under Section 302 IPC and sentencing them to undergo rigorous

imprisonment for life and also to pay fine.

Admit the appeal.

Call for the LCR.

Mr. M. Phukan, learned Addl. P.P. Assam appearing for the State has accepted notice

on behalf of respondent No. 1.

Appellant to take steps for issuance of notice upon the respondent No. 2/ informant by

registered post with A/D.

Steps within 03 days from today.

                            JUDGE                     JUDGE
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GS




Comparing Assistant