Abdul Kayum Barbhuiya vs The State Of Assam And Anr
2022 Latest Caselaw 3097 Gua

Citation : 2022 Latest Caselaw 3097 Gua
Judgement Date : 18 August, 2022

Gauhati High Court

Abdul Kayum Barbhuiya vs The State Of Assam And Anr on 18 August, 2022

                                                                    Page No.# 1/2

GAHC010157002022




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

                                 Case No. : Crl.A./185/2022

            ABDUL KAYUM BARBHUIYA
            S/O- SAHAB UDDIN BARBHUIYA, VILL.- RAJNAGAR, NISCHINTAPUR, P.O.
            NISCHINTAPUR, P.S. SILCHAR SADAR, DIST. CACHAR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            TO BE REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:FARUK AHMED MAZUMDER
             S/O- LATE MOULANA MOIN UDDIN MAZUMDER
            VILL.- BORJURAI
             P.O. BOALIPAR BAZAR
             P.S. AND DIST. HAILAKANDI
            ASSAM
             PIN- 788155

Advocate for the Petitioner   : MR. A M BARBHUIYA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 18.08.2022

Heard Mr. A.M. Barbhuiya, learned counsel for the appellant. Also heard Mr. Bhaskar Sarma, learned APP for the State.

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This appeal under Section 101(5) of the Juvenile Justice (Care and Protection of Children) Act, 2015 is preferred against the judgment and order dated 06.07.2022 passed by the learned Sessions Judge, Hailakandi in Sessions (Child) Case No. 83/2019, thereby convicting and sentencing the appellant to undergo 7 (seven) years corrective home under section 364(A)/302/201/34 IPC.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable on 28.09.2022.

No formal steps is required to be taken in respect of respondent no.1, who is represented by the learned APP.

The appellant shall take steps within 2 days for service of notice on respondent no. 2 by registered post with A/D as well as by usual process though jurisdictional Magistrate in terms of Gauhati High Court Rules.

List on 28.09.2022.

JUDGE

Comparing Assistant