Mirajul Hoque @ Siraj vs The State Of Assam
2023 Latest Caselaw 3356 Gua

                                                                      Page No.# 1/2

GAHC010171322023




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

                                  Case No. : Crl.A./306/2023

            MIRAJUL HOQUE @ SIRAJ
            S/O LT. MOKSED ALI,
            VILL.- HALDHIAPARA, P.S.- CHAPAR, DIST.- DHUBRI, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE P.P., ASSAM.



Advocate for the Petitioner   : MR P KATAKI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

25.08.2023 (KR Surana, J)

Heard Mr. P. Kataki, learned counsel for the appellant and Ms. S. Jahan, learned APP for the State.

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This appeal under section 374(2) is directed against the judgment dated 22.06.2023 and sentence and order dated 28.06.2023 passed by the learned Addl. Sessions Judge, Dhubri in Sessions case no.168/2012 arising out of Chapar PS case no.65/1999.

Admitted for hearing.

Call for the records.

List the matter after 4(four) weeks.

            JUDGE                          JUDGE




Comparing Assistant