Page No.# 1/2 vs The State Of Assam
2022 Latest Caselaw 4877 Gua

                                                                 Page No.# 1/2

GAHC010251292022




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

                                Case No. : Crl.Rev.P./574/2022

            SAYARUN NESSA @ CHAYARUN BIBI AND ANR.
            W/O FARIJ UDDIN @ FARID UDDIN,
            D/O LATE MAYAB ALI,
            VILL.- PURBA HAITARKA,
            P.O.- KANAIBAZAR,
            P.S.- PATHERKANDI,
            DIST.- KARIMGANJ.

            2: AYARUN NESSA @ AYA BIBI
             D/O LATE MAYAB ALI

            W/O LATE KERAMAT ALI

            VILL.- PURBA HAITARKA

            P.O.- KANAIBAZAR

            P.S.- PATHERKANDI

            DIST.- KARIMGANJ

            VERSUS

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



Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM
                                                                        Page No.# 2/2

                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                     ORDER

09.12.2022

Heard Mr. A. Ahmed, learned counsel for the petitioners namely, 1. Sayarun Nessa @ Chayarun Bibi, and 2. Ayarun Nessa @ Aya Bibi, who has filed an application under Section 397 r/w Section 401 Cr.P.C. against the concurrent findings dated 15.11.2022 passed in Criminal Appeal No. 13(2)/2021 by the learned Sessions Judge, Karimganj, Assam and the Judgment dated 07.04.2021 passed by the learned Chief Judicial Magistrate, Karimganj in G.R. Case No. 1375/2011, wherein the petitioner was convicted u/s 324/34 IPC.

A copy of the petition has been furnished to Mr. K.K. Parasar, learned Addl. P.P. appearing for the State respondent.

Call for the LCR.

List this matter in the admission column after receipt of the LCR.

JUDGE

Comparing Assistant