Mir Hussain Mazumder vs The State Of Assam And Anr
2022 Latest Caselaw 587 Gua

                                                                   Page No.# 1/2

GAHC010026562022




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

                                  Case No. : Crl.A./24/2022

            MIR HUSSAIN MAZUMDER
            S/O FOKAR UDDIN MAZUMDER, VILLAGE BAWARGHAT PART II, PO
            BAWARGHAT BAZAR, PS AND DIST HAILAKANDI,ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:ABDUL LATIF MAZUMDER

             S/O LATE MOTOSIN ALI MAZUMDER

            RESIDENT OF HAILAKANDI TOWN WARD NO. 11
            R.P ROAD
            HAILAKANDI
            ASSA

Advocate for the Petitioner   : MR. A M BARBHUIYA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

18.02.2022

Heard Mr. A.M. Barbhuiya, learned counsel for the applicant/appellant as Page No.# 2/2

well as Mr. D. Das, learned Addl. P.P., Assam appearing for the State respondent No. 1.

This appeal u/s 374(2) Cr.P.C., the appellant has prayed for setting aside and quashing the impugned judgment and order, dated 19.01.2022, passed by the learned Session Judge, Hailakandi in Sessions Case No. 141/2017, acquitting the appellant from the charge of the case.

This appeal is admitted.

Call for the record.

Issue notice.

List after 4 (four) weeks.

JUDGE

Comparing Assistant