Baharuddin vs The State Of Assam And Anr
2023 Latest Caselaw 2721 Gua

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GAHC010144262023




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

                                 Case No. : Crl.A./246/2023

            BAHARUDDIN
            S/O LATE MAJIBAR RAHMAN,
            VILL.- POKALAGI,
            P.O. AND P.S.- SALBARI,
            DIST.- BAKSA, ASSAM, PIN- 781318.
            VERSUS
            THE STATE OF ASSAM AND ANR.
            REP. BY THE P.P., ASSAM.
            2:MUHURUDDIN
             S/O LATE WAHED ALI
             VILL.- POKALAGI
             P.O. AND P.S.- SALBARI
             DIST.- BAKSA
            ASSAM
             PIN- 781318

Advocate for the Petitioner   : MR M AHMED

Advocate for the Respondent : PP, ASSAM

                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

19.07.2023 (M. Zothankhuma, J.)

Heard Mr. A. Hussain, learned counsel for the appellant, who submits that the judgment dated 30.05.2023 passed by the Court of the Sessions Judge, Baksa, Mushalpur in Sessions Case No.136/2018, by which the appellant has Page No.# 2/2

been convicted under Section 302 IPC should be set aside.

Admit the appeal.

Call for the LCR.

Issue Notice returnable in 4 (four) weeks.

Ms. S. Jahan, learned Additional Public Prosecutor accepts notice on behalf of the State.

List the matter after four weeks.

                        JUDGE                       JUDGE




Comparing Assistant