Abdul Matin vs The State Of Assam And Anr
2023 Latest Caselaw 3224 Gua

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GAHC010168762023




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

                                Case No. : Crl.Rev.P./327/2023

            ABDUL MATIN
            S/O ABDUL GOFUR, VILL.-BRAHMINSASHON, P.S. AND DIST.-
            KARIMGANJ.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY PP, ASSAM.

            2:ABDUL AZIZ
             S/O LATE RAJAB ALI
            VILL.-CHURAIBARI
             P.S.-BAZARICHERRA
             DIST.-KARIMGANJ

Advocate for the Petitioner   : MR. M A CHOUDHURY

Advocate for the Respondent :




                                          BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

21.08.2023

This is an application filed under Section 397 read with Section 401 of the Cr.P.C. assailing the judgment dated 13.02.2023 passed in Criminal Appeal No. 5(2) of 2020 passed by the learned Sessions Judge, Karimganj modifying the Page No.# 2/2

judgment and order dated 24.02.2020 passed by the learned JMFC, Karimganj in GR case No. 1330/2010.

Admit the revision petition. Call for the record. Issue notice, returnable after six weeks. Mr. P Borthakur, learned Additional PP accepts notice on behalf of respondent No. 1. Petitioner to take steps for service of notice upon the respondent No. 2 by way of registered post with A/D and by usual process within a period of one week from today.

JUDGE

Comparing Assistant