Mustt. Sabura Bibi vs The State Of Assam And Anr
2022 Latest Caselaw 2071 Gua

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GAHC010112392022




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

                                Case No. : Crl.Rev.P./280/2022

            MUSTT. SABURA BIBI
            W/O- JAMIR ALI, R/O- GHORAMARA, KOKRAJHAR, P.S. AND DIST.
            KOKRAJHAR, BTR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE P.P., ASSAM

            2:NUR ISLAM MANDAL
             S/O- MD. HARMUJ ALI MANDAL
             P.O. RAINADABRI
             P..S AND DIST. KOKRAJHAR
             BTR
            ASSAM
             PIN- 783370

Advocate for the Petitioner   : MR. T DEURI

Advocate for the Respondent : PP, ASSAM
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                                BEFORE
                   HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

10.06.2022

Heard Mr. T. Deuri, learned counsel for the petitioner and also heard Mr. P. Borthakur, learned Additional P.P. for the State respondent No.1.

This revision petition is directed against the judgment and order dated 23.05.2022, passed by the learned Session Judge, Kokrajhar, Assam, in Criminal Appeal No. 01/2019, whereby, the learned appellate Court below has partly allow the appeal and thereby, upheld the judgment and order dated 12.02.2019, passed by the learned Chief Judicial Magistrate, Kokrajhar in G.R. Case No. 439/206, whereby, the petitioner had convicted under Section 325 IPC and sentenced to undergo rigorous imprisonment for a period of 6 months and to pay a fine of Rs. 1000/- and again a S.I of 1 month.

Admit.

Issue notice returnable in 4(four) weeks.

Since, Mr. P. Borthakur, learned Additional P.P. appeared on behalf of respondent No. 1, no formal notice is required to be issued. However, requisite extra copies of the petition be furnished to him during the course of the day.

Call for the record from the learned Court below.

Considering the submission of learned counsels of both sides and also considering the facts and circumstances on the record, operation of impugned judgment and order dated 23.05.2022, passed by the learned Session Judge, Page No.# 3/3

Kokrajhar, Assam, in Criminal Appeal No. 01/2019, and also the judgment and order dated 12.02.2019, passed by the learned Chief Judicial Magistrate, Kokrajhar in G.R. Case No. 439/206, stands stayed till disposal of this petition.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant