Ayub Mamun @ Ayub Mamon @ Mun vs The State Of Assam And Anr
2023 Latest Caselaw 2371 Gua

Citation : 2023 Latest Caselaw 2371 Gua
Judgement Date : 5 June, 2023

Gauhati High Court

Ayub Mamun @ Ayub Mamon @ Mun vs The State Of Assam And Anr on 5 June, 2023

                                                               Page No.# 1/2

GAHC010118412023




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

                                 Case No. : Crl.A./196/2023

            AYUB MAMUN @ AYUB MAMON @ MUN
            S/O ABDUL WAHED,
            R/O GUNIALGURI,
            P.S.- KALGACHIA,
            DIST.- BARPETA (ASSAM).



            VERSUS

            THE STATE OF ASSAM AND ANR.
            TO BE REP. BY THE P.P., ASSAM.

            2:AFAZ UDDIN
             S/O LATE ABDUL SATTAR

            R/O BHALIKI (BALABHITA)

            P.O.- BALABHITA

            P.S.- BARPETA ROAD

            DIST.- BARPETA (ASSAM)
            PIN- 781319

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
                                                                                Page No.# 2/2

                                            ORDER

Date : --05.06.2023

Heard Mr. I.U. Chowdhury, learned counsel for the appellant Ayub Mamun @ Ayub Mamon @ Mun and Mr. D. Das, learned Addl. PP for the respondent No.1.

The learned Addl. PP has accepted notice on behalf of respondent No. 1, so no formal notice is required to be issued to respondent No. 1.

Issue notice to respondent No. 2 through registered post with A/D as well as through Dasti Service returnable within 4 (four) weeks.

This appeal is preferred challenging the judgment & order dated 22.05.2023 passed by the learned Additional Sessions Judge (FTC), Barpeta in Sessions Case No. 232/2021 convicting the appellant u/s 306 IPC and sentencing him to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 10,000/- with default stipulation.

Call for the LCR.

Appeal is admitted.

List accordingly.

JUDGE

Comparing Assistant