Hazarat Ali @ Hajarat Ali vs The State Of Assam And Anr
2023 Latest Caselaw 2242 Gua

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GAHC010111492023




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

                                  Case No. : Crl.A./183/2023

            HAZARAT ALI @ HAJARAT ALI
            S/O LT. MOJI ALI @ MAJIBOR RAHMAN,
            R/O PAIKAN PART- II (CHARIALI), P.S.- KRISHNAI, DIST.- GOALPARA,
            ASSAM.



            VERSUS

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

            2:JALAL ALI
             S/O LATE AYAN ALI

            VILL.- PAIKAN PART-II (CHARIALI)

            P.O.- KRISHNAI

            P.S.- KRISHNAI

            DIST.- GOALPARA
            ASSAM
            PIN- 783126

Advocate for the Petitioner   : MR. N UDDIN

Advocate for the Respondent : PP, ASSAM
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

29-05-2023

Heard Mr. N. Uddin, learned counsel for the appellant. Also heard Ms. S.H. Borah, learned Additional Public Prosecutor, Assam.

This is a statutory appeal filed by the appellant against the judgment and order dated 02.05.2023 passed in Session Case no.61/2018 by the Court of Session Judge, Goalpara by which the petitioner was convicted under Sections 448/354 of the IPC and he was sentenced to undergo rigorous imprisonment for 2 months for the offence under Section 448 of the IPC and rigorous imprisonment for 3 years and to pay a fine of Rs.5,000/- in default of payment of fine to undergo simple imprisonment for 4 months for the offence under Section 354 of the IPC and both sentences were directed to run concurrently. Appeal is admitted.

Let the scanned copy of the Session Case no.61/2018 be called for from the Court of Session Judge, Goalpara.

List the matter immediately after receipt of the scanned copy of the LCR.

JUDGE

Comparing Assistant