Abul Hussain vs The State Of Assam And Anr
2023 Latest Caselaw 2747 Gua

                                                                    Page No.# 1/2

GAHC010140612023




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

                                 Case No. : Crl.A./255/2023

             ABUL HUSSAIN
             S/O LATE SAMIRUDDIN
             RESIDENT OF VILLAGE SIMOLUGURI, PS AND DIST NAGAON, ASSAM


             VERSUS

             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY PP ASSAM

             2:MAINUL HOQUE
              S/O LATE MATAB ALI
             RESIDENT OF VILLAGE SIMOLUGURI
              PS AND DIST NAGAON
             ASSAM

Advocate for the Petitioner   : MR F HAQUE

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. F Haque, learned counsel for the appellant, who submits that the judgment dated 31.05.2023, passed by the court of the learned Additional Sessions Judge, No. 3, Nagaon, in Sessions (T-1) Case No. 47(N)/2015, by Page No.# 2/2

which the appellant has been convicted under Sections 302/34 IPC should be set aside.

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

List the matter after 4 (four) weeks.

                                      JUDGE               JUDGE




Comparing Assistant