Kamal Uddin vs The State Of Assam
2022 Latest Caselaw 1717 Gua

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GAHC010092792022




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

                                Case No. : Crl.A./88/2022

           KAMAL UDDIN
           S/O DUBBAR ALI MIR @ JUBBAR ALI MIR
           VILLAGE NO. 3 DAKHIN MAKRA,
           PS BIJNI, DIST CHIRANG, ASSAM

           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY SC, FOREST

Advocate for the Petitioner : MR. A GONI
Advocate for the Respondent : SC, FOREST

                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                           ORDER

20.05.2022

Heard Mr. A Goni, learned counsel for the petitioner.

This appeal under Section 374 of the Cr.P.C. has been preferred against the judgment and order dated 20.04.2022 passed by the learned Additional Sessions Judge, Bijni, Chirang in Session Case No. 05(CR)/2021 (CR Forest Case No. 80/2021), convicting and sentencing the appellant /accused to undergo simple imprisonment 1(one) year and to pay a fine of Rs.10,000/- i/d, simple imprisonment for another 1(one) months, for the offence under Section 9 read with Section 51(1) of the Wild Life Page No.# 2/2

Protection) Act, 1972.

The appeal is admitted.

As Mr. D Gogoi, learned Standing Counsel, Forest Department has entered appearance on behalf of the State respondent, a copy of the memo of appeal along with the documents annexed thereto be furnished to her during the course of the day.

Call for the LCR.

List the matter on receipt of the LCR.

JUDGE

Comparing Assistant