Page No.# 1/2 vs The State Of Assam
2023 Latest Caselaw 4220 Gua

                                                                     Page No.# 1/2

GAHC010201822023




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

                            Case No. : Crl.A./367/2023

         MOHIM UDDIN MAZUMDER AND 3 ORS.
         S/O LATE NIZAM UDDIN MAZUMDER,
         VILL.- UTTAR KANCHANPUR PART- II, P.S.- PANCHGRAM, DIST.-
         HAILAKANDI, ASSAM.

         2: RUSHNARA BEGUM @ RUSHNA BEGUM MAZUMDER
         W/O MOHIM UDDIN MAZUMDER

         VILL.- UTTAR KANCHANPUR PART- II
         P.S.- PANCHGRAM
         DIST.- HAILAKANDI
         ASSAM.

         3: JASIM UDDIN MAZUMDER
          S/O LATE NIZAM UDDIN MAZUMDER

         VILL.- UTTAR KANCHANPUR PART- II
         P.S.- PANCHGRAM
         DIST.- HAILAKANDI
         ASSAM.

         4: MEHERUN NESSA MAZUMDER
         W/O LATE NIZAM UDDIN MAZUMDER

         VILL.- UTTAR KANCHANPUR PART- II
         P.S.- PANCHGRAM
         DIST.- HAILAKANDI
         ASSAM

         VERSUS

         THE STATE OF ASSAM
         REP. BY THE P.P., ASSAM.
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Advocate for the Petitioner   : MR. A M BARBHUIYA

Advocate for the Respondent : PP, ASSAM




                                          BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

10.10.2023

This is an appeal under Section 374(2) of the Cr.P.C. against the judgment and order dated 09.08.2023 passed by the learned Sessions Judge, Hailakandi in Sessions Case No. 39/2018.

Admit the appeal. Call for the records.

Issue notice, returnable after six weeks.

As Mr. Goswami, learned Additional Public Prosecutor accepts notice on behalf of respondent, no formal notice needs to be issued.

JUDGE

Comparing Assistant