Nasir Uddin @ Nasir Islam vs The State Of Assam And Anr
2023 Latest Caselaw 4877 Gua

Gauhati High Court

Nasir Uddin @ Nasir Islam vs The State Of Assam And Anr on 4 December, 2023

Author: Suman Shyam

Bench: Suman Shyam

                                                              Page No.# 1/2

GAHC010250882023




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

                                 Case No. : Crl.A./447/2023

            NASIR UDDIN @ NASIR ISLAM
            S/O ABDUL KARIM @ ABDUL HOQUE,
            R/O DUBACHURI PART- I,
            P.S.- BILASIPARA,
            DIST.- DHUBRI (ASSAM).



            VERSUS

            THE STATE OF ASSAM AND ANR.
            TO BE REP. BY THE P.P., ASSAM.

            2:SAMINA KHATUN
            W/O MOHOR ALI

            R/O DUBACHURI PART- I

            P.S.- BILASIPARA

            DIST.- DHUBRI (ASSAM)
            PIN- 783348

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Page No.# 2/2

Date : 04-12-2023 Suman Shyam, J

Heard Mr. A. Ahmed, learned counsel for the appellant. Also heard Ms. S.H. Bora, learned Addl. P.P. Assam appearing for the State.

This appeal is directed against the judgment and order dated 12-10-2023 passed by the learned Addl. Sessions Judge, Bilasipara in connection with Sessions Case No. 14/2020 convicting the appellant under Sections 448/ 376/ 506 IPC and sentencing him inter alia to undergo rigorous imprisonment for 15 years and also to pay fine of Rs. 10,000/- with default stipulation.

We have perused the grounds taken in the memorandum of appeal.

Admit the appeal.

Call for the records.

Issue notice returnable in 04 weeks.

Since Ms. Bora has accepted notice on behalf of respondent No. 1, no formal notice is required to be sent to the said respondent.

Notice be sent by registered post with A/D, for service upon the informant/ respondent No. 2, making the same returnable in 04 weeks.

                           JUDGE                    JUDGE
GS




Comparing Assistant