Md. Sattar Ali vs The State Of Assam
2023 Latest Caselaw 2564 Gua

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GAHC010103062023




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

                                 Case No. : Crl.A./204/2023

            MD. SATTAR ALI
            S/O UMOR ALI, VILL.- SINGULIPARA, P.S.- LAKHIPUR, DIST.- GOALPARA,
            ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PUBLIC PROSECUTOR.



Advocate for the Petitioner   : MS F BEGUM

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. S. Paul, learned counsel for the appellant, who submits that the judgment dated 28.02.2023 passed by the Court of the Additional Sessions Judge, Barpeta, Dhubri in Sessions Case No.330/2014, by which the appellant Page No.# 2/2

has been convicted under Section 302/34 IPC and 201/34 IPC should be set aside.

Admit the appeal.

Call for the LCR.

Issue Notice.

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

List the matter after 4 (four) weeks.

                        JUDGE                         JUDGE



Comparing Assistant