Page No.# 1/2 vs The State Of Assam And Anr
2023 Latest Caselaw 4737 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 24 November, 2023

                                                                    Page No.# 1/2

GAHC010242652023




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

                                  Case No. : Crl.A./393/2023

            MD. SAREJ UDDIN @ CHAREJ UDDIN
            S/O LATE ABDUR RAHMAN,
            VILL.- HALONGBARI, P.O.- KOTHALMURIGHAT, MOUZA- BIJNI, P.S.-
            PATACHARKUCHI, DIST.- BARPETA (EARLIER) NOW BAJALI, ASSAM, PIN-
            781318.

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY PUBLIC PROSECUTOR.

            2:MD. GAFUR ALI
             S/O LATE HAJRAT ALI

            VILL.- HALONGBARI
            P.O.- KOTHALMURIGHAT
            MOUZA- BIJNI
            P.S.- PATACHARKUCHI
            DIST.- BARPETA (EARLIER) NOW BAJALI
            ASSAM
            PIN- 781318

Advocate for the Petitioner   : G UDDIN

Advocate for the Respondent : PP, ASSAM


                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 24.11.2023

Heard the learned counsel for the appellant.

Page No.# 2/2

This is an appeal under section 374(2) of the Cr.P.C assailing the judgment and order dated 29.09.2023 passed by the learned Sessions Judge, Bajali Pathsala in Sessions Case No.18/2020 arising out of Patarcharkuchi PS Case No.513/2020 convicting the appellant under section 307 IPC and sentencing him to undergo RI for a period of 5 years and to pay a fine of Rs.5,000 in default stipulation.

The appeal is admitted for hearing. Call for the LCR.

Mr. M.P Goswami, learned Addl. PP accepts notice on behalf of the respondent No.1, so no formal notice is required to be issued. However, extra copies of the memo of appeal be served upon the learned Addl. PP during the course of the day.

Issue notice upon the respondent No.2 returnable by 4 (four) weeks.

Steps by Registered Post with A.D as well as through usual process within 7 (seven) days.

JUDGE

Comparing Assistant