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Page No.# 1/4 vs The State Of Assam And Anr
2022 Latest Caselaw 763 Gua

Citation : 2022 Latest Caselaw 763 Gua
Judgement Date : 4 March, 2022

Gauhati High Court
Page No.# 1/4 vs The State Of Assam And Anr on 4 March, 2022
                                                                       Page No.# 1/4

GAHC010041282021




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

                                  Case No. : Crl.A./69/2021

            SONOWAR HUSSAIN AND 2 ORS.
            S/O- LATE ABDUL KARIM FOKIR, R/O- VILL.- BARBALA, P.S. HOWLY, P.O.
            BARBALA, DIST.- BARPETA, ASSAM.

            2: ASHIQUE ALI
             S/O- SONOWAR HUSSAIN
             R/O- VILL.- BARBALA
             P.S. HOWLY
             P.O. BARBALA
             DIST.- BARPETA
            ASSAM.

            3: TOMIJUDDIN
             S/O- SONOWAR HUSSAIN
             R/O- VILL.- BARBALA
             P.S. HOWLY
             P.O. BARBALA
             DIST.- BARPETA
            ASSAM

            VERSUS

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

            2:AFZAL HUSSAIN (INFORMANT)
             S/O- LATE NASIRUDDIN
             R/O- VILL.- RAHAMPUR
             P.S.
             P.O. AND DIST.- BARPETA
            ASSAM
             PIN- 781318

Advocate for the Petitioner   : MR. N ZAMAN
                                                              Page No.# 2/4


Advocate for the Respondent : PP, ASSAM




            Linked Case : Crl.A./100/2021

           ABDUL MANNAN AND 2 ORS.
           S/O LATE ABDUL KARIM
           R/O VILL- PACHIM BARBOLA
           PS HOWLY
           DIST. BARPETA


           2: ABU NASIR ALOM
           S/O LATE ABDUL MANNAN
            R/O VILL- PACHIM BARBOLA
            PS HOWLY
            DIST. BARPETA


           3: RAKIBUL ISLAM
           S/O LATE ABDUL MANNAN
           R/O VILL- PACHIM BARBOLA
           PS HOWLY
           DIST. BARPETA
           VERSUS

           THE STATE OF ASSAM AND ANR.
           REP. BY PP
           ASSAM

           2:AFZAL HUSSAIN
           S/O LATE ANWAR HUSSAIN
           VILLAGE - PACHIM BARBALA
            PS HOWLY
            DIST. BARPETA
           ASSAM
            PIN-781316
            ------------
           Advocate for : MR H R A CHOUDHURY
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                                Page No.# 3/4

           Linked Case : Crl.A./86/2021

           TAIJUDDIN AHMED @ TAIZUDDIN
           S/O- LATE KARIM FAKIR
           VILL.- PACHIM BARBALA
           P.S. AND DIST.- BARPETA
           ASSAM
           PIN- 781316.


           VERSUS

           THE STATE OF ASSAM AND ANR.
           REP. BY THE P.P.
           ASSAM

           2:MD. AFJAL HUSSAIN
           S/O- LATE ANUWAR HUSSAIN
           VILL.- PACHIM BARBALA
            P..S AND DIST.- BARPETA
           ASSAM- 781316.
            ------------
           Advocate for : MR K BHUYAN
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                  BEFORE
                     HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 04-03-2022 Suman Shyam, J

These three appeals arises out of a common judgment of conviction passed by the

learned Sessions Judge.

Mr. S.K. Jain, learned counsel for the appellant in Crl. A. No. 69/2021, Mr. N. Islam,

learned counsel for the appellant in Crl. A. No. 86/2021 and Mr. A. Ahmed, learned

counsel for the appellant in Crl. A. No. 100/2021 have submitted that LCR has been Page No.# 4/4

received and hence, Registry be directed to expedite preparation of paper book.

Ms. B. Bhuyan, learned Addl. P.P. Assam is present representing the State.

Since the appeals have already been admitted and the LCR is received, Registry to

take steps for preparation of paper book, furnish copies thereof to all the parties and list

these appeals thereafter for fixing a date of hearing.

                          JUDGE                          JUDGE
GS


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