Md. Ratul Ali vs The State Of Assam And Anr
2022 Latest Caselaw 4752 Gua

Citation : 2022 Latest Caselaw 4752 Gua
Judgement Date : 2 December, 2022

Gauhati High Court

Md. Ratul Ali vs The State Of Assam And Anr on 2 December, 2022

                                                              Page No.# 1/2

GAHC010216992022




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

                                 Case No. : Crl.A./270/2022

            MD. RATUL ALI
            S/O LATE PUTUL ALI,
            VILL.- BAMUNBARI, GARIGAON,
            P.S.- JALUKBARI,
            DIST.- KAMRUP (M), ASSAM, PIN- 781012.



            VERSUS

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

            2:ABDUL JABBOR
             S/O LATE ABDUL KHALEQUE

            VILL.- BAMUNBARI
            GARIGAON

            P.S.- JALUKBARI

            DIST.- KAMRUP (M)
            ASSAM
            PIN- 781012

Advocate for the Petitioner   : MR. N AHMED

Advocate for the Respondent : PP, ASSAM
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                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 02.12.2022 Heard Mr. N. Ahmed, learned counsel for the appellant and Ms. SH Bora, learned Addl. Public Prosecutor for the State respondent No. 1. Also heard Mr. M. Haque, learned counsel for the respondent No. 2.

This is an application filed under Section 374(2) of the Cr.P.C., 1973 against the judgment and order dated 13.10.2022 passed by the learned Addl. Sessions Judge, No. 4 (FTC), Kamrup (M), Guwahati in Sessions case No. 384/2018 whereby the accused/appellant was convicted under Sections 366/354 IPC.

As the respondent Nos. 1 and 2 are duly represented by their respective counsels, no formal notice is required to be issued.

However, extra copy of the memo of appeal and its annexures be furnished to the learned counsel for the respondents within three days from today.

The appeal is admitted for hearing.

Call for the LCR.

List the matter accordingly.

JUDGE

Comparing Assistant