Md. Sultan Ali vs The State Of Assam And Anr
2022 Latest Caselaw 31 Gua

Citation : 2022 Latest Caselaw 31 Gua
Judgement Date : 3 January, 2022

Gauhati High Court

Md. Sultan Ali vs The State Of Assam And Anr on 3 January, 2022

                                                                      Page No.# 1/3

GAHC010224452021




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

                                   Case No. : Crl.A./220/2021

            MD. SULTAN ALI
            S/O- ABDUL KHALEK, VILL.- AMULA PAM, P.S. TEZPUR, DIST. SONITPUR,
            ASSAM



            VERSUS

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

            2:SMTI MARIOM LAKRA
            W/O- SRI PITAR LAKRA
            VILL.- PUNG PANI
             P.S. TEZPUR
             DIST. SONITPUR
            ASSA

Advocate for the Petitioner   : MR. R BARUAH

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/582/2021

            MD. SULTAN ALI
            S/O- ABDUL KHALEK
            VILL.- AMULA PAM
            P.S. TEZPUR
            DIST. SONITPUR
            ASSAM
                                                                    Page No.# 2/3



           VERSUS

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

          2:SMTI MARIOM LAKRA
          W/O- SRI PITAR LAKRA
          VILL.- PUNG PANI
           P.S. TEZPUR
           DIST. SONITPUR
          ASSAM
           ------------
          Advocate for : MR R BARUAH
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                      ORDER

03.01.2022

Heard Mr. R. Baruah, learned counsel for the appellant as well as Mr. D. Das, learned Addl. P.P., Assam for the State respondent.

This appeal u/s 374(2) Cr.P.C. is preferred against the impugned Judgment and Order, dated 30.11.2021, passed by the learned Sessions Judge, Sonitpur at Tezpur in Session Case No. 172/2019.

The criminal appeal is admitted.

Issue notice.

Call for the records.

List after 4(four) weeks.

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The I.A. will be considered after receipt of the LCR.

JUDGE

Comparing Assistant