Nazrul Islam vs The State Of Assam
2022 Latest Caselaw 2382 Gua

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GAHC010126452022




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

                                 Case No. : Crl.A./132/2022

            NAZRUL ISLAM
            S/O ANGSHER ALI
            RESIDENT OF VILLAGE BARKANDA, HEDAYATPUR, GOALPARA, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR D TALUKDAR

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 19.07.2022

Heard Mr. D. Talukdar, learned counsel for the petitioner. Also heard Mr. M.P. Goswami, learned APP for the State. This appeal under Section 374 CrPC is preferred against the judgment and order of conviction dated 25.05.2022 and sentence dated 26.05.2022 passed by the learned Addl. Sessions Judge, Goalpara, thereby convicting the accused/ Page No.# 2/2

appellant under Section 341/376(1) of the IPC.

Appeal is admitted for hearing.

Call for the records.

No formal steps is required to be taken against the respondent no.1. List on 22.08.2022, awaiting the receipt of LCR.

JUDGE

Comparing Assistant