Sadek Ali vs The State Of Assam And Anr
2022 Latest Caselaw 29 Gua

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GAHC010215502021




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

                                  Case No. : Crl.A./221/2021

            SADEK ALI
            S/O- LATE MOKSED ALI, VILL.- BARBALA, P.S. AND DIST.- BARPETA,
            ASSAM



            VERSUS

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

            2:MD. AFZAL HUSSAIN
             S/O- LATE ANOWAR HUSSAIN
            VILL.- BARBALA (WEST)
             P.O. BARBALA
             P.S. AND DIST.- BARPETA
            ASSAM
             PIN- 781316

Advocate for the Petitioner   : MR. N HOSSAIN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 03-01-2022 Suman Shyam, J Page No.# 2/3

Heard Mr. G. Sarowar, learned counsel for the appellant. Also heard Ms. B. Bhuyan,

learned Addl. P.P. Assam appearing for the State.

This appeal is directed against the judgment and order dated 04-02-2021 passed

by the learned Sessions Judge, Barpeta in Sessions Case No. 117/2014 convicting the

appellant and the other co-accused under Section 325/ 323/ 302/ 149 IPC and inter alia,

sentencing him to undergo imprisonment for life and also to pay fine.

We have perused the grounds taken in the memo of appeal.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Since the State/ respondent No. 1 has entered appearance and accepted notice

through the learned Addl. P.P. Assam, no formal notice is required to be sent to the said

respondent.

In view of the notification No. HC.XI-07/2021/182/RC dated 21-12-2021 issued by

the Registry of this Court, we are not inclined to issue notice upon the informant/

respondent No. 2. However, if the informant desires to participate and assist the learned

P.P. in the matter, it would be open for him to do so.

                           JUDGE                         JUDGE
GS
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Comparing Assistant