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Jinnat Ali vs The State Of Assam Andanr
2021 Latest Caselaw 2446 Gua

Citation : 2021 Latest Caselaw 2446 Gua
Judgement Date : 6 October, 2021

Gauhati High Court
Jinnat Ali vs The State Of Assam Andanr on 6 October, 2021
                                                                             Page No.# 1/2

GAHC010097462021




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

                                  Case No. : Crl.A./160/2021

            JINNAT ALI
            S/O- LATE NABAR UDDIN AKAND,
            R/O- VILLAGE SARUHARI,
            P.S.- SHORBOG,
            DISTRICT- BARPETA, ASSAM.

            VERSUS

            THE STATE OF ASSAM ANDANR.
            REPRESENTED BY PP, ASSAM.

            2:SAMED ALI
             S/O- AHEJ AKAND
             R/O- VILLAGE SARUHARI
             P.S.- SHORBOG
             DISTRICT- BARPETA
            ASSAM

Advocate for the Petitioner   : MR. A R SIKDAR

Advocate for the Respondent : PP, ASSAM


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 06.10.2021

Heard Mr. AR Sikdar, learned counsel for the appellant and Mr. MP Goswami, learned Addl. PP, Assam.

This appeal is directed against the judgment and order of conviction Page No.# 2/2

passed by the learned Assistant Sessions Judge, Barpeta in Sessions Case No.236/2016 under sections 341/325/307 IPC.

It is to be mentioned here that vide the impugned judgment and order, the learned Court below has convicted the appellant under section 341 IPC and sentenced him to suffer Simple imprisonment for a period of 1 (one) month and also sentenced him to suffer Rigorous imprisonment for a period of 4 (four) years and also to pay a fine of Rs. 5,000/- in default to suffer Rigorous imprisonment for another 3 (three) months under section 325 IPC.

The appeal is admitted for hearing.

Call for the LCR from the learned Court below. Registry to list the matter after receipt of the LCR from the Court below.

The Interlocutory Application shall be considered after receipt of the LCR.

JUDGE

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