Mamtaz Ali vs The State Of Assam
2022 Latest Caselaw 1714 Gua

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GAHC010041382022




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

                                  Case No. : Crl.A./39/2022

            MAMTAZ ALI
            S/O LATE UMAR ALI,
            VILLAGE DIGHELI, PS AND DIST NALBARI, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MD S ULLAH

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : --20.05.2022

This appeal under section 374 of the Code of Criminal Procedure, 1973 is directed against the judgment and order dated 07.02.2022, passed by the learned Assistant Sessions Judge, Nalbari, in Sessions Case No. 144/2019, wherein the appellant stood convicted and sentenced to undergo rigorous imprisonment for 10 (ten) years and to pay a fine of Rs.

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5,000/-, in default, simple imprisonment for 3 (three) months, for the offence under section 326 of IPC and also sentences to suffer rigorous imprisonment for 10 (ten) years for the offence under section 307 of the IPC.

Heard Mr. N. Uddin, learned counsel for the appellant and also heard Mr. B. Sarmah, learned Additional Public Prosecutor for the State.

Let notice be issued returnable in four weeks.

As Mr. B. Sarmah, learned Additional Public Prosecutor for the State has entered appearance for the State respondent no formal notice is required to be issued.

However extra copies be furnished to Mr. B. Sarma during the course of the day.

It appears from the record that LCR has also been received.

So, list the matter for hearing after four weeks.

JUDGE

Comparing Assistant