The State Of Assam vs Samser Ali And 5 Ors
2021 Latest Caselaw 2694 Gua

                                                                 Page No.# 1/2

GAHC010130412017




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

                                  Case No. : Crl.A./184/2017

            THE STATE OF ASSAM




            VERSUS

            SAMSER ALI and 5 ORS
            S/O LATE SELALH ALI

            2:MIR HUSSAIN
             S/O SAMSER ALI

            3:SAMNUR ALI

             S/O SAMSER ALI

            4:MD. RAFIQUL HUSSAIN
             S/O MD. KASHIM ALI

            5:JELEKHA BIBI

             W/O MD. SAMSER ALI

            6:JARINA BIBI

             D/O MD. SAMSER AL

Advocate for the Petitioner   : PP, ASSAM

Advocate for the Respondent : MRS. K H CHOUDHURY (1,2,3,4,5,6)
                                                                             Page No.# 2/2

                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                         ORDER

Date : 03-11-2021 Suman Shyam, J

This is an appeal by the State against the judgment and order of acquittal passed by the learned trial court.

Ms. B. Bhuyan, learned Addl. P.P. Assam has appeared on behalf of the State. Mr. J.I. Borbhuiya, learned counsel has entered appearance on behalf of the respondent Nos. 1 to 6 and submits that copy of the memo of appeal complete with all enclosures has not been furnished to him.

It appears that the LCR has been received by the section. However, it is submitted at the bar that the paper book would be necessary for hearing the appeal on merit.

In view of the above, Registry may take steps for preparation of the paper book.

In the meantime, copy of the memo of appeal complete in all respect be furnished to the learned counsel for the respondent Nos. 1 to 6.

On the request of Mr. Borbhuiya, this appeal be listed again along with Crl. Appeal No. 222/2016, which is stated to be connected with this matter.

Let this matter be listed after the paper book is ready.

                              JUDGE                   JUDGE
GS


Comparing Assistant