Page No.# 1/2 vs The State Of Assam And Anr
2023 Latest Caselaw 2562 Gua

                                                                Page No.# 1/2

GAHC010120362023




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

                           Case No. : Crl.A./213/2023

         HASIMUDDIN AND 2 ORS.
         S/O KERAMAT ALI,
         RESIDENT OF VILLAGE KAPATIGAON, PO KOPATI, PS DALGAON, DIST
         DARRANG, ASSAM, 784113

         2: SAIDUL ISLAM
          S/O HASIMUDDIN

         RESIDENT OF VILLAGE KAPATIGAON
         PO KOPATI
         PS DALGAON
         DIST DARRANG
         ASSAM
         784113

         3: SAIFAR BHANU
         W/O HASIMUDDIN

         RESIDENT OF VILLAGE KAPATIGAON
         PO KOPATI
         PS DALGAON
         DIST DARRANG
         ASSAM
         78411

         VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY PP ASSAM

         2:MUKSINA KHATUN
          D/O LATE MAJIBAR RAHMAN

         RESIDENT OF KOPATIGAON
                                                                       Page No.# 2/2

             PO KOPATI
             PS DALGAON
             DIST DARRANG
             ASSAM 78411

Advocate for the Petitioner    : MR M AHMED

Advocate for the Respondent : PP, ASSAM

                                   BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

16.06.2023 (M. Zothankhuma, J.)

Heard Mr. M. Ahmed, learned counsel for the appellants, who submits that the judgment dated 25.04.2023 passed by the Court of the Sessions Judge, Darrang, Mangaldai in Sessions Case No.9(DM)/2018, by which the appellants have been convicted under Section 302/34 IPC should be set aside.

Admit the appeal.

Call for the LCR.

Issue Notice returnable in 4 (four) weeks.

Mr. D. Das, learned Additional Public Prosecutor appears for the State.

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