Md. Gulzar Hussain @ Guljar ... vs The State Of Assam And 2 Ors
2022 Latest Caselaw 2409 Gua

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GAHC010138852022




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

                                 Case No. : Crl.A./136/2022

            MD. GULZAR HUSSAIN @ GULJAR HUSSAIN
            S/O AINUL HUSSAIN
            RESIDENT OF VILLAGE BHUKUAMARI, AAMBAGAN, PS ULUANI, DIST
            NAGAON, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY PP ASSAM

            2:MUSST. SUKHINA KHATOON
            W/O MD. KHAIRUL ISLAM

            RESIDENT OF VILLAGE BHUKUAMARI
            AAMBAGAN
            PS ULUANI
            DIST NAGAON
            ASSAM.

            3:MUSSTT. SARIFA BEGUM
             D/O MD. KHAIRUL ISLAM
            RESIDENT OF VILLAGE BHUKUAMARI
            AAMBAGAN
             PS ULUANI
             DIST NAGAON
            ASSAM

Advocate for the Petitioner   : MR. B CHOUDHURY

Advocate for the Respondent : PP, ASSAM
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                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                        ORDER

Date : 20.07.2022

None appears on call for the petitioner. However, Mr. B. Sarma, learned APP for the State is present.

This appeal under Section 374 (2) CrPC is preferred against the impugned judgment and order dated 24.06.2022 passed by the learned Addl. Sessions Judge (FTC), Nagaon, in Session Case no. Sessions (T2) Case No. 112/2008, thereby convicting and sentencing the accused/ appellant under Section 376 of the IPC.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 6(six) weeks. The petitioner shall take steps within 2 days for service of notice on respondent nos. 2 and 3 by registered post with A.D. No formal steps is required to be taken against the respondent no.1.

List after 6(six) weeks, awaiting the receipt of LCR.

JUDGE

Comparing Assistant