Md. Rubul Ali @ Tiken Ali vs The State Of Assam And Anr
2022 Latest Caselaw 246 Gua

                                                                   Page No.# 1/2

GAHC010190272021




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

                                Case No. : Crl.Rev.P./22/2022

            MD. RUBUL ALI @ TIKEN ALI
            S/O. MD. HAKIM ALI, VILL. THUTIKATA, DEKA BARUAHBHUUI, MOUZA-
            KHETRI DHARMAPUR, P.S. BELSOR, DIST. NALBARI, ASSAM.



            VERSUS

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

            2:DWIPEN KR. DAS
             S/O. SRI HARMOHAN DAS
            VILL. THUTIKATA
             DEKA BARUAHBHUI
             MOUZA- KHETRI DHARMAPUR
             P.S. BELSOR
             DIST. NALBARI
            ASSAM

Advocate for the Petitioner   : MR B HAQUE

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : --25.01.2022 Page No.# 2/2

This application under Section 397 read with Section 401/482 Cr.P.C. is preferred by Md. Rubul Ali @ Tiken Ali challenging the Judgment and Order dated 01.07.2020 passed by learned Sessions Judge, Nalbari in Criminal Appeal No. 24/2015.

It is to be mentioned here that vide impugned judgment and order, the learned Sessions Judge, Nalbari has uphold the order of Trial Court by which the petitioner was sentenced to undergo rigorous imprisonment for 2 years with fine of Rs. 1,000/- under Section 457 IPC and rigorous imprisonment for 3 months and to pay a fine of Rs. 500/- under section 380/511 IPC.

Heard Mr. N. Barman, learned counsel for the petitioner. Also heard Ms. S. Jahan, learned Addl. P.P. for the State of Assam.

Let Notice be issued returnable in 4 (four) weeks.

Steps be taken by Registered Post with A/D and also by usual process within a week from today. Also call for the record from the learned Court below.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant