Shahjahan Ali vs The State Of Assam And 10 Ors
2021 Latest Caselaw 2044 Gua

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GAHC010124972020




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

                           Case No. : Crl.A./70/2021

         SHAHJAHAN ALI
         S/O- ABUL KASEM,
         R/O- SALIMPUR, MOUZA- MANDIA, P.O.- PAHUMARA, P.S.- BAGHBOR,
         DISTRICT- BARPETA, ASSAM. PIN- 781308.

         VERSUS

         THE STATE OF ASSAM AND 10 ORS
         REPRESENTED BY PP, ASSAM.

         2:ADAM ALI
          S/O- LATE MANGAL ALI

         3:MOINAL HAQUE
          S/O- LATE MADAN ALI

         4:RAFIQUL ISLAM
          S/O- KADAM ALI

         5:KURPAN ALI
          S/O- BADAR ALI

         6:HAKIM ALI
          S/O- KADAM ALI

         7:SIRAJUL HOQUE
          S/O- KADAM ALI

         8:JANIP ALI
          S/O- LATE JONGSHER ALI

         9:AYUB ALI
          S/O- LATE JONGSHER ALI
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           10:SABUR ALI
            S/O- KHORSHED ALI

           11:AINAL HOQUE
            S/O- LATE MADAN ALI

           RESP. NOs. 2 TO 11 ARE RESIDENTS OF-
           VILLAGE- DANGRA CHOWK
           MOUZA- BARPETA
           P.O.- DHAKUA
           P.S.- BARPETA
           DISTRICT- BARPETA ASSAM. PIN- 781309

Advocate for the Petitioner : MR S N ADHYAPAK
Advocate for the Respondent : PP, ASSAM

                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

Date : 02.09.2021

Heard Mr. S. N. Adhyapak, learned counsel for the appellant as well as Mr. K. K. Parasar, learned Addl. P.P., Assam.

This appeal is preferred under Section 372 Cr.P.C. against the judgment and order dated 14.07.2020 passed by the learned Sessions Judge, Barpeta, in Sessions Case No. 311/2016 in respect of the respondent Nos. 2 to 11.

Issue notice.

Call for the records.

List this appeal after receipt of the LCR.

JUDGE Comparing Assistant