Jamir Ali vs The State Of Assam And Anr
2022 Latest Caselaw 819 Gua

                                                                   Page No.# 1/2

GAHC010040132022




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

                                Case No. : Crl.Rev.P./90/2022

             JAMIR ALI
             S/O LATE MUJFAR ALI
             R/O VILL-KHUJAB AKBORPUR,
             P.S. AND DIST. KARIMGANJ, ASSAM



             VERSUS

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

             2:SAHAB UDDIN
              S/O LATE KAMAR UDDIN
             R/O VILL- SRIMANTA KANISAIL
              P.S. AND DIST. KARIMGANJ
             ASSA

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM



                                          BEFORE
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                ORDER

07.03.2022 The present revision petition has been preferred against the Judgment and order dated 28.01.2022, passed by the learned Additional Sessions Judge, Karimganj, in Criminal Appeal No. 38(4)/2016, upholding the judgment and Page No.# 2/2

order dated 10.11.2016, passed by the learned JMFC-II, Karimganj, in GR Case No. 595/2014, whereunder the petitioner was convicted under Section 323 IPC and sentenced to undergo RI for 3 (three) months and a fine of Rs. 1000/-, in default to suffer further imprisonment for one month.

Heard the learned counsel for the petitioner and also the learned Additional Public Prosecutor appearing for and on behalf of the State of Assam.

The revision is admitted for hearing.

Let a notice be issued to respondent No. 2, by registered post with A/D as well as by usual process, returnable by 4 (four) weeks.

Let extra copies of the petition be furnished to the learned Additional Public Prosecutor, who is representing the respondent No. 1.

Call for the LCRs from both the forums.

Till disposal of the revision petition, the petitioner is allowed to remain on previous bail and the execution of sentence shall also remain stayed.

JUDGE

Comparing Assistant