Page No.# 1/2 vs The State Of Assam And Anr
2023 Latest Caselaw 2746 Gua

                                                                    Page No.# 1/2

GAHC010156142023




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

                                  Case No. : Crl.A./258/2023

            SAHED ALI AND 2 ORS.
            S/O LATE SANDULLAH SK,
            RESIDENT OF VILLAGE DHIRER CHAR PART I, PS CHAPAR, DIST DHUBRI,
            ASSAM 783371

            2: HABIBAR RAHMAN
             S/O LATE JADU SEIKH

            RESIDENT OF VILLAGE DHIRER CHAR PART I
            PS CHAPAR
            DIST DHUBRI
            ASSAM 783371

            3: ZAMAL ALI SK
             S/O LATE NOIMUDDIN SHEIKH
            RESIDENT OF VILLAGE DHIRER CHAR PART I
             PS CHAPAR
             DIST DHUBRI
            ASSAM 78337

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:MOHAR ALI
             S/O BARON ALI
            RESIDENT OF VILLAGE KHORISIMARI
             PS PANCHARANTA
             DIST BONGAIGAON
            ASSAM 78338

Advocate for the Petitioner   : MR. M HUSSAIN
                                                                      Page No.# 2/2

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 24-07-2023 (M. Zothankhuma, J)

Heard Mr. P Dutta, learned counsel for the appellants, who submits that the judgment dated 22.06.2023 and sentence order dated 28.06.2023, passed by the court of the learned Additional Sessions Judge, Bilasipara in Sessions Case No. 168/2012, by which the appellants, Sahed Ali, Habibar Rahman and Zamal Ali have been convicted under Sections 147/148/302/201 IPC should be set aside. The above three appellants are a part of a group of ten appellants, who have been convicted on the same set of charges.

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

List the matter after 4 (four) weeks along with Crl.A. 254/2023.

                                            JUDGE           JUDGE




Comparing Assistant