Page No.# 1/3 vs The State Of Assam And 2 Ors
2023 Latest Caselaw 85 Gua

                                                                  Page No.# 1/3

GAHC010220242021




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

                          Case No. : Crl.Rev.P./5/2023

         AMJAD HUSSAIN @ ANJAD AND 5 ORS
         S/O- HAJI SAMED ALI ,R/O-SAMAR ALI BAZAR GAON, P.S-MURAJAR, DIST-
         HOJAI(ASSAM)

         2: MOBIN KHAN @MOMIN
          S/O-ABU BAKKAR
          R/O- VILL- UTTAR SAMARALI
          P.O- SAMARALI BAZAR
          P.S- MURAJHAR
          DIST- HOJAI
         ASSAM
          PIN-782439

         3: NAJRUL ISLAM @NAZRUL
          S/O-MONAI MIYA
          R/O-VILL-UTTAR SAMARALI
          P.O- SAMARALI BAZAR
          P.S- MURAJHAR
          DIST- HOJAI
         ASSAM
          PIN-782439

         4: GULAP HUSSAIN
          S/O- LATE ABDUL MALIK
          R/O-VILL-UTTAR SAMARALI
          P.O-SAMARALI BAZAR
          P.S-MURAJHAR
          DIST- HOJAI
         ASSAM
          PIN-782439

         5: SABUL ALAM @SHABUL UDDIN
          S/O- ABDUL JALIL
                                                                   Page No.# 2/3

            6: IMDAD HUSSAIN KHAN
             S/O- JOYNUL ABEDIN
            R/O-VILL-UTTAR SAMARALI
             P.O- SAMARALI BAZAR
             P.S- MURAJHAR
             DIST- HOJAI
            ASSAM
             PIN-78243

            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY THE P.P,ASSAM

            2:Md. SAFIR UDDIN LASKAR
             S/O-LATE TAJAMUL ALI
             R/O-SAMARALI
             P.O-SAMARALI BAZAR
            P.S-MURAJHAR
            DIST-HOJAI (ASSAM)
             PIN-782439

            3:AHMOD ALI @AHMED ALI
             S/O-HAJI SAMED ALI
             R/O-SAMARALI BAZAR GAON
             P.O-SAMARALI BAZAR
             P.S-MURAJHAR
             DIST-HOJAI (ASSAM)
             PIN-78243

Advocate for the Petitioner   : MR F K R AHMED

Advocate for the Respondent :




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                         ORDER

Date : --05.01.2023

Heard Mr. F.K.R. Ahmed learned counsel for the petitioners namely, 1. Amjad Hussain @ Anjad, 2. Mobin Khan @ Momin, 3. Najrul Islam @ Nazrul, 4. Gulap Hussain & 5. Sabul Alam @ Shabul Uddin.

Page No.# 3/3

The petitioners have filed this application under section 401 read with section 397 of the Code of Civil Procedure 1908, with a prayer to set aside the impugned judgment and order dated 22.05.2019, passed by the learned Additional District and Sessions Judge, (FTC) Sankardev Nagar, Hojai in Criminal Appeal No. 11/2018.

It is submitted that the learned First Appellant Court has ignored his objection regarding limitation and without considering the evidence properly, the appeal was decided.

Heard Mr. P Borthakur, learned counsel for the respondent No. 1. The petitioner is to furnish a copy of the petition to the respondent No. 1 during course of the day.

Issue notice to respondent Nos. 2 and 3, returnable within 4(four) weeks. In the meantime, the impugned judgment and order dated 22.05.2019 in Criminal Appeal No. 11/2018, is stayed until further order.

Call for the LCR.

List the matter after 4(four) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant