Ala Uddin vs The State Of Assam And Anr
2023 Latest Caselaw 4116 Gua

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GAHC010219012023




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

                                   Case No. : Crl.A./374/2023

            ALA UDDIN
            S/O LATE AHMED ALI,
            VILL.- LHALAPAR, P.O.- SRIGOURI, P.S.- BADARPUR, DIST.- KARIMGANJ,
            ASSAM, INDIA, PIN- 788806.



            VERSUS

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

            2:ABDUL MATLIB
             S/O LATE KHURSHID ALI

            VILL.- ALEKHARGUL
            P.O.- ANGLARBAZAR
            P.S.- BADARPUR
            DIST.- KARIMGANJ
            ASSAM
            PIN- 788806

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/949/2023

            ALA UDDIN
            S/O LATE AHMED ALI
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VILL.- LHALAPAR
P.O.- SRIGOURI
P.S.- BADARPUR
DIST.- KARIMGANJ
ASSAM
INDIA
PIN- 788806.


VERSUS

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

2:ABDUL MATLIB
S/O LATE KHURSHID ALI

VILL.- ALEKHARGUL
P.O.- ANGLARBAZAR
P.S.- BADARPUR
DIST.- KARIMGANJ
ASSAM
PIN- 788806.
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.
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                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                    ORDER

04.10.2023 (M. Zothankhuma, J)

Heard Mr. I.U. Chowdhury, learned counsel for the appellant, who submits that the Judgment dated 07.08.2023 passed by the Sessions Judge, Karimganj in Sessions Case No. 63/2016, by which the appellant has been convicted under Sections 148/148, 324/149, 307/149, 302/149 IPC read with Sections 25(I-A) and 27(1) of Arms Act should be set aside.

Admit the appeal.

Call for the LCR.

Ms. S. Jahan, learned Addl. PP accepts notice on behalf of the State.

List the matter after 4 (four) weeks along with Crl.A. No. 355/2023.

        [                            JUDGE                  JUDGE




Comparing Assistant