Habibar Rahman vs The State Of Assam
2022 Latest Caselaw 2410 Gua

Citation : 2022 Latest Caselaw 2410 Gua
Judgement Date : 20 July, 2022

Gauhati High Court

Habibar Rahman vs The State Of Assam on 20 July, 2022

                                                                      Page No.# 1/2

GAHC010139022022




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

                                  Case No. : Crl.A./135/2022

            HABIBAR RAHMAN
            S/O ABDUL HOQUE
            VILLAGE BHATNAPAITY
            PO ALOPATICHAR DIST BARPETA, ASSAM,



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. N UDDIN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 20.07.2022

Heard Mr. N. Uddin, learned counsel for the petitioner. Also heard Mr. B. Sarma, learned APP for the State.

This appeal under Section 374 CrPC is preferred against the judgment and order dated 30.06.2022 passed by the learned Addl. Sessions Judge (FTC), Page No.# 2/2

Barpeta in Sessions Case No.181/2021, thereby convicting and sentencing the accused/ appellant under Section 448 of the IPC. Appeal is admitted for hearing.

Call for the records.

Issue formal notice returnable in 6(six) weeks. 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