Page No.# 1/2 vs The State Of Assam And Anr
2023 Latest Caselaw 2690 Gua

                                                                 Page No.# 1/2

GAHC010139822023




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

                                  Case No. : Crl.A./229/2023

            MAJIBUR RAHMAN AND 2 ORS.
            S/O ANAB ALI
            RESIDENT OF VILLAGE GERJAI PAM, MOUZA GARUBAT, PS KACHUA,
            DIST NAGAON, ASSAM
            2: MD. IMAN HUSSAIN
             S/O LATE AKBOR ALI
             RESIDENT OF VILLAGE GERJAI PAM
             MOUZA GARUBAT
             PS KACHUA
             DIST NAGAON
            ASSAM
            3: SAHJAHAN ALI
             S/O AMIR HUSSAIN
            RESIDENT OF VILLAGE GERJAI PAM
             MOUZA GARUBAT
             PS KACHUA
             DIST NAGAON
            ASSA
            VERSUS
            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM
            2:MUSSTT. NAZIRA KHATUN
            W/O LATE ALI HUSSAIN
             RESIDENT OF VILLAGE GERJAI PAM
             MOUZA GARUBAT
             PS KACHUA
             DIST NAGAON
            ASSAM
             78242

Advocate for the Petitioner   : MR J C GOGOI

Advocate for the Respondent : PP, ASSAM
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                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

17.07.2023 (M. Zothankhuma, J.)

Heard Mr. J.C. Gogoi, learned counsel for the appellants, who submits that the judgment dated 23.05.2023 passed by the Court of the Additional Sessions Judge No.3, Nagaon in Sessions(T-1) Case No.36(N)/2015, by which the appellants have been convicted under Section 302 IPC and sentenced to undergo imprisonment for life with a fine of Rs.10,000/- each, in default rigorous imprisonment for 1 (one) year should be set aside.

Admit the appeal.

Call for the LCR.

Issue Notice returnable in 4 (four) weeks.

Mr. J. Das, learned counsel accepts notice on behalf of the respondent no.1.

The appellants to take steps for service of notice upon the respondent no.2 by registered post with AD within 3 (three) days.

List the matter after four weeks.

                        JUDGE                        JUDGE


Comparing Assistant