Page No.# 1/2 vs The State Of Assam
2022 Latest Caselaw 1574 Gua

                                                              Page No.# 1/2

GAHC010084892022




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

                                  Case No. : Crl.A./76/2022

            NUR HUSSAIN AND 2 ORS.
            S/O AKKABAR ALI
            VILLAGE KASOMARI,
            PS DALGAON, DIST DARRANG, ASSAM

            2: AFILUDDIN
             S/O MD. SIRAJ ALI
            VILLAGE DAILMARI
             PS DALGAON
             DIST DARRANG
            ASSAM

            3: SUR MAHAMMAD
             S/O MD. KIYAMOT ALI
            VILLAGE DAILMARI
             PS DALGAON
             DIST DARRANG
            ASSA

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY SPL PP WILD LIFE PROTECTION ACT.



Advocate for the Petitioner   : MR D TALUKDAR

Advocate for the Respondent : PP, ASSAM
                                                                            Page No.# 2/2

                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                       ORDER

11.05.2022 Heard Shri D Talukdar, learned counsel for the appellants, who have filed this appeal under Section 374 of the Cr.PC challenging a judgment and order dated 28.03.2022 passed by the learned Addl. Sessions Judge (FTC), Darrang, Mangaldai convicting the appellants under Section 51(1) of the Wild Life Protection Act, 1972 and thereby sentencing them to undergo rigorous imprisonment for one year each and to pay a fine of Rs.1,000/- each, i/d 2 months each for committing offence under Section 51(1) of the Wild Life Protection Act, 1972 in Case No.32 (DM)19 (W/L).

Admit.

Call for the records.

Shri D Gogoi, learned Standing Counsel, Forest Department, Assam accepts notice on behalf of the sole respondent.

Extra copies of the appeal along with its annexure be served upon within 2 days.

List this case after 6 weeks along with a note from the Registry regarding the receipt of records.

JUDGE

Comparing Assistant