Amir Ali @ Dhola vs The State Of Assam And Anr
2023 Latest Caselaw 1709 Gua

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GAHC010042342023




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

                                   Case No. : Crl.A./140/2023

            AMIR ALI @ DHOLA
            S/O LATE MONSER ALI,
            R/O LALKURA PART- II,
            P.S.- GAURIPUR,
            DIST.- DHUBRI, ASSAM.



            VERSUS

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

            2:ANSAR ALI PRADHANI
             S/O LATE ABBAS ALI PRADHANI

            R/O MOTERJAHR
            P.O.- MOTERJHAR

            P.S.- GOLAKGANJ

            DIST.- DHUBRI
            ASSAM
            PIN- 783334

Advocate for the Petitioner   : MR S BORTHAKUR

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/331/2023
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             AMIR ALI
             S/O LATE MONSER ALI
             R/O LALKURA PART- II
             P.S.- GAURIPUR
             DIST.- DHUBRI
             ASSAM.


              VERSUS

             THE STATE OF ASSAM AND ANR.
             REP. BY THE P.P.
             ASSAM.

             2:ANSAR ALI PRADHANI
             S/O LATE ABBAS ALI PRADHANI

             R/O MOTERJAHR
             P.O.- MOTERJHAR

             P.S.- GOLAKGANJ

             DIST.- DHUBRI
             ASSAM
             PIN- 783334.
             ------------
             Advocate for : MR S BORTHAKUR
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                   BEFORE
                HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                              ORDER

Date : --02.05.2023 Heard Mr. S. Borthakur, learned counsel for the applicant Amir Ali @ Dhola. Also heard Mr. P. Borthakur, learned Addl. P.P., Assam for the respondent No. 1. The applicant has preferred an appeal against the judgment and order of conviction and sentence dated 17.01.2023 and 20.01.2023 passed by the learned Addl. Sessions Judge, Dhubri in Session Case No. 48/2014 convicting the applicant under Section 326 of the IPC and sentencing him to R.I. for 10(ten) years with fine of Rs. 10,000/- and in default of payment of fine to simple imprisonment for another 6 months.

Issue notice returnable by 3 weeks.

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The applciant shall take steps in respect of respondent Nos. 2 by registered A/D post as well as usual process within 3 days.

As the learned Addl. P.P. has accepted notice on behalf of State respondent No. 1, no formal notice need be issued. However, extra copies be furnished. List the matter on 06.06.2023.

JUDGE

Comparing Assistant