Gauhati High Court
Page No.# 1/4 vs The State Of Assam And Anr on 5 August, 2023
Page No.# 1/4
GAHC010168682023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No: I.A.(Crl.)/673/2023
ALIBOR RAHMAN AND 2 ORS
S/O SAHABOL SK. R/O VILL- GHASBARI
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
2: KAJIBOR RAHMAN
S/O SAHABOL SK. R/O VILL- GHASBARI
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
3: SOFIOR RAHMAN
S/O SAHABOL SK. R/O VILL- GHASBARI
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE PP
ASSAM
2:KOSIR ALI
S/O SABED ALI
R/O VILL- JOGIRMAHAL
P.O. GHASHBARI
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348
------------
Advocate for : MR. M K BAROOAH
Page No.# 2/4
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.
IN Case No. : Crl.Rev.P./298/2023
ALIBOR RAHMAN AND 2 ORS
S/O SAHABOL SK.
R/O VILL- GHASBARI,
P.S. BILASIPARA,
DIST. DHUBRI, ASSAM
2: KAJIBOR RAHMAN
S/O SAHABOL SK.
R/O VILL- GHASBARI
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
3: SOFIOR RAHMAN
S/O SAHABOL SK.
R/O VILL- GHASBARI
P.S. BILASIPARA
DIST. DHUBRI
ASSA
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE PP, ASSAM
2:KOSIR ALI
S/O SABED ALI
R/O VILL- JOGIRMAHAL
P.O. GHASHBARI
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-78334
Advocate for the Petitioner : MR. M K BAROOAH
Advocate for the Respondent : PP, ASSAM
Page No.# 3/4
BEFORE
THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
Order
05.08.2023
Heard Mr. M. K. Barooah, learned counsel for the applicants. Also heard Mr.
P. Borthakur, learned Additional Public Prosecutor for the State of Assam.
This application is filed under Section 389 of the Code of Criminal Procedure,
1973, for suspension of the impugned Judgment and Order dated 25.05.2023
passed by the learned Additional Sessions Judge, Bilasipara, in Criminal Appeal
No. 02/2022, whereby upholding the judgment and Order of conviction dated
04.05.2022 passed by the learned Judicial Magistrate First Class, Bilasipara in
G.R. Case No. 2050/2015, convicting the petitioners under Sections
448/323/342/34 of IPC and sentencing them to undergo Simple Imprisonment
for a period of 3 (three) months for the offence under Sections 448/34 of IPC,
Simple Imprisonment for a period of 6 (six) months for the offence under
Sections 323/34 IPC, Simple Imprisonment for a period of 3 (three) months for
the offence under Section 342/34 IPC.
Issue notice returnable after six weeks.
As Mr. P. Borthakur, learned Additional Public Prosecutor for the State of
Assam accepts notice on behalf of the State respondent, no formal notice need
be issued to the respondent No. 1.
The applicants to take steps for issuance of notice upon the respondent No.
2, by way of registered post with A/D as well as by usual process within a
Page No.# 4/4
period of five days from today.
Till the returnable date, the impugned Judgment and Order dated
25.05.2023 passed by the learned Additional Sessions Judge, Bilasipara, in
Criminal Appeal No. 02/2022 shall remain stayed.
JUDGE
Comparing Assistant
