Mehebul Islam vs The State Of Assam And Anr
2022 Latest Caselaw 2554 Gua

                                                                     Page No.# 1/2

GAHC010140252022




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

                                  Case No. : Crl.A./149/2022

            MEHEBUL ISLAM
            S/O SEKAN ALI
            VILLAGE PAIKAN, PS KRISHNAI, DIST GOALPARA, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:BINA MARAK
            W/O BINAN MARAK
            RESIDENT OF VILLAGE PAIKAN
             PS KRISHNAI
             DIST GOALPARA
            ASSAM
             78312

Advocate for the Petitioner   : MR. R ALI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

Date : 28.07.2022 Heard Mr. R.Ali, learned counsel appearing for the appellant and Mr. Bhaskar Sarma, learned Addl. Public Prosecutor, Assam appearing for the State Page No.# 2/2

respondent No. 1.

This appeal is directed against the judgment and order dated 29.06.2022, passed by the learned Sessions Judge, Goalpara in Sessions Case No. 110/2017 convicting the appellant under Sections 448/ 376 IPC and sentenced him to suffer S.I. for 6 (six) months under Section 448 IPC and R.I. for 10 (ten) years and to pay fine of Rs.10,000/- (Rupees ten thousand only), in default to suffer S.I. for 12 (twelve) months under Section 376 IPC.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable on 07.09.2022.

No formal notice is required to be sent to the respondent No. 1 who is represented by the learned Addl. Public Prosecutor.

Steps be taken within two days on the respondent No. 2 by registered post with A/D and in addition to that, the appellant shall take steps on the respondent No.2 by usual service as per Gauhati High Court Rules.

List the matter on 07.09.2022.

JUDGE

Comparing Assistant