Page No.# 1/3 vs The State Of Assam
2022 Latest Caselaw 1997 Gua

                                                                 Page No.# 1/3

GAHC010105452022




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

                                Case No. : Crl.Rev.P./268/2022

             SAMARUN NESSA AND ANR
             W/O. LT. FAIZUR RAHMAN

             2: AINUL HOQUE @ AYNUL HOQUE
              S/O. LT. FAIZUR RAHMAN
              BOTH R/O. VILL. SHERPUR P.O. BAROIGRAM
              P.S. PATHERKANDI
              DIST. KARIMGANJ

             VERSUS

             THE STATE OF ASSAM
             REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. A AHMED

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

06.06.2022

Legality, propriety and correctness of the judgment and order dated 02.02.2022, passed by the learned Sessions Judge, Karimganj, Assam, in Criminal Appeal No. 42/2018, is challenged in this revision petition under Page No.# 2/3

Section 397 read with Section 401 of the Code of Criminal Procedure. It is to be noted here that vide impugned judgment order, dated 02.02.2022, the learned Court below has upheld the judgment and order of conviction passed by the learned Chief Judicial Magistrate, Karimganj, in G. R. Case No. 909/2007, vide judgment and order dated 25.07.2018, whereby, the learned Chief Judicial Magistrate, Karimganj, has convicted the petitioners under Sections 324/34 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for 3 (three) years and to pay fine of Rs. 10,000/- (Rupees ten thousand) only, with default stipulation.

Heard Mr. A. Ahmed, learned counsel for the petitioners. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent.

Admit.

Issue notice to the respondents, returnable in 4 (four) weeks.

Since Mr. P. Borthakur, learned Additional Public Prosecutor, has entered appearance and accepted notice on behalf of State respondent No. 1, no formal notice is required to be issued. However, he shall be provided with requisite extra-copy of the petition during the course of the day.

Call for the scanned copy of the records from the learned Court below.

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List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant