Mahir Uddin @ Mahiruddin Ali vs The State Of Assam And Anr
2022 Latest Caselaw 1798 Gua

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GAHC010094052022




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

                                  Case No. : Crl.A./91/2022

            MAHIR UDDIN @ MAHIRUDDIN ALI
            S/O JAHAR ALI
            RESIDENT OF VILLAGE KADAMTOLI, PS AND DIST BONGAIGAON,
            ASSAM,

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SMTI SUMITRA TAPADAR
            W/O SRI BISHNU TAPADAR
            VILLAGE SALBARI PIPELINE
             PS AND DIST BONGAIGAON
            ASSAM
             78338

Advocate for the Petitioner   : MR. A M AHMED

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 25.05.2022

Heard Mr. A. M. Ahmed, learned counsel for the appellant as well as Ms. S.H. Borah, learned Addl. P.P., Assam appearing for the State respondent.

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This criminal appeal u/s 374(2) of the Cr.PC., has been filed by the appellant, who has been convicted vide impugned judgment and order dated 22.04.2022 passed by the learned Special Judge, Bongaigaon in Special (P) Case No. 29(BNG) of 2020.

Issue notice.

Call for the records.

A copy of the memo of appeal along with documents annexed therewith be furnished to Ms. S. H. Borah, learned Addl. Public Prosecutor, Assam.

List this matter after receipt of the LCR.

JUDGE

Comparing Assistant