Boktar Ali vs The State Of Assam And Anr
2021 Latest Caselaw 2762 Gua

                                                                               Page No.# 1/2

GAHC010178172021




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

                                  Case No. : Crl.A./178/2021

            BOKTAR ALI
            S/O- LATE KHOIMUDDIN SHEIKH, VILL.- BELGURI PART-II, P.O. BELGURI,
            P.S GOLAKGANJ, DIST.- DHUBRI, ASSAM

            VERSUS

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

            2:MD. IMAN ALI
             S/O- LATE SHAHEB ALI
            VILL.- BELGURI PART-II
             P.O. BELGURI
             P.S. GOLAKGANJ
             DIST. DHUBRI
            ASSAM
             PIN- 783335

Advocate for the Petitioner   : MR. D A KAIYUM

Advocate for the Respondent : PP, ASSAM

                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR
                                    ORDER

Date : 09.11.2021 Heard Mr. D. A. Kaiyum, learned counsel for the appellant. Also heard Mr. D. Das, learned Addl. Public Prosecutor for the State/respondent.

This appeal is preferred under Section 374 Cr.PC against the judgment and order dated 29.04.2021 passed by the learned Additional Sessions Judge, Dhubri in Page No.# 2/2

Sessions Case No. 140/2014, whereby the appellant is convicted and sentenced to undergo simple imprisonment for 1 (one) month under Section 341 of the IPC and simple imprisonment for 5 (five) years and to pay fine of Rs. 5,000/- under Section 326 of the IPC, in default, to undergo SI for 6 (six) months.

Appeal is admitted.

Issue notice on the respondent No. 2.

Call for the records.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant