Akbar Ali vs The State Of Assam And 2 Ors
2022 Latest Caselaw 2726 Gua

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GAHC010150762022




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

                                Case No. : Crl.Rev.P./392/2022

            AKBAR ALI
            SON OF HAJARAT ALI
            R/O VILL- DHUPURI
            PART-I, P.O. AND P.S. MANIKPUR
            DIST. BONGAIGAON, ASSAM
            PIN-783392



            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REP. BY THE PP, ASSAM

            2:AKKEL ALI
             S/O LATE MUNSER ALI
            R/O LUNGJHAR
            P.S. MANIKPUR
            DIST. BONGAIGAON
            ASSAM
            PIN-783392

            3:SUKHBHANU
             D/O AKKEL ALI
            R/O LUNGJHAR
            P.S. MANIKPUR
            DIST. BONGAIGAON
            ASSAM
            PIN-78339

Advocate for the Petitioner   : MR. A HUSSAIN

Advocate for the Respondent : PP, ASSAM
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                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

03.08.2022 Heard Shri A. Hussain, learned counsel for the petitioner, who by means of this petition filed under Section 401 read with Section 397 of the CrPC has assailed the judgment and order dated 16.06.2022 passed by the learned Sessions Judge, Bongaigaon in Criminal Appeal No. 19(2)/2017 upholding the judgment and order dated 21.03.2017 passed by the learned Judicial Magistrate First Class, Bongaigaon in GR Case No. 142/2011 convicting the petitioner under Section 354 of the IPC and sentencing him to undergo imprisonment for one year and to pay a fine of Rs.2,000/- in default of fine SI for 15 days.

Admit.

Call for the records.

Shri P. Borthakur, learned Additional Public Prosecutor, Assam accepts notice on behalf of the respondent no. 1.

Steps for service of notice upon the respondent nos. 2 and 3 be taken by registered post with A/D. Steps within two days.

List this case after 6(six) weeks.

JUDGE

Comparing Assistant