Abubokkar Siddique vs The State Of Assam And Anr
2022 Latest Caselaw 277 Gua

                                                                 Page No.# 1/3

GAHC010012412022




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

                                 Case No. : Crl.Rev.P./26/2022

            ABUBOKKAR SIDDIQUE
            S/O LATE HAJI BABURULLAH
            VILL- NO. 2 GORAIMARI
            P.O. ALUKHUNDA
            P.S. PANBARI
            DIST. CHIRANG (BTR), ASSAM



            VERSUS

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

            2:SMTI. JOYSHREE WARY
            W/O ANJAN BASUMATARY
            R/O WARD NO. 1
             BIJNI TOWN
             P.O. AND P.S. BIJNI
             DIST. CHIRANG (BTR)
            ASSAM
             PIN-78339

Advocate for the Petitioner   : MR. D A KAIYUM

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : --28.01.2022 Page No.# 2/3

This application under section 397 read with Section 401 of the Code of Criminal Procedure, 1973(as amended) is preferred by the petitioner Sri Abubokkar Siddique challenging the Judgment and Order dated 30.11.2021, passed by the learned Additional Sessions Judge, Bijni, Chirang in Criminal Appeal No. 10(4)/2019, whereby, the appeal was dismissed and the conviction and sentenced passed by the learned Trial Court was upheld. It is to be mentioned here that the petitioner was convicted by the Ld. SDJM, Bijni vide order dated 16.09.2019, in G.R. Case No. 135/2017, under section 341/506 of IPC and sentenced to pay a fine of Rs. 500/- under section 341 of IPC and in default to undergo simple imprisonment for one month and to pay a fine of Rs. 2500/- under section 506 of IPC and in default to undergo simple imprisonment for another one month.

Heard Mr. D.A. Kaiyum, learned counsel for the petitioner. Also heard Mr M.P. Goswami, learned Additional Public Prosecutor for the State.

This Criminal Revision petition is admitted for hearing.

Issue notice to the respondents returnable in four (4) weeks. Steps be taken by registered post with AD also by other usual process within a week from today.

Call for the case record from the learned Court below.

After hearing the learned advocates for both sides and also having carefully gone through the facts and circumstances on record, operation of the impugned Judgment and order dated 30.11.2021, passed by the learned Additional Sessions Judge, Bijni, Chirang in Criminal Appeal No. Page No.# 3/3

10(4)/2019, and the order dated 16.09.2019, passed by the learned SDJM (M) in G.R. Case No. 135/2017 stands stayed.

List the matter after four (4) weeks.

JUDGE

Comparing Assistant