Asgar Ali vs The State Of Assam And Anr
2023 Latest Caselaw 3856 Gua

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GAHC010173082023




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

                                Case No. : CRL.A(J)/105/2023

            ASGAR ALI
            S/O-LATE ALALUDDIN, RESIDENT OF VILL-FATASIMOLU, P.S.-
            DHEKIAJULI, DIST.-SONITPUR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY LD. PUBLIC PROSECUTOR, ASSAM

            2:MUSSTT. HAJERA KHATUN
            W/O-LATE ALALUDDIN
             R/O-VILL-FATASIMOLU
             P.S.-DHEKIAJULI
             DIST.-SONITPUR
            ASSA

Advocate for the Petitioner   : MS M DAS

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

Date : 20.09.2023 (K.R. Surana, J)

Heard Ms. M. Das, learned legal aid counsel for the appellant. Also Page No.# 2/2

heard Ms. S. Jahan, learned APP appearing for the State.

2. As the appellant was convicted under section 436 IPC and sentenced to undergo rigorous imprisonment for 10 years, Registry shall examine if the matter is required to be listed before the Bench of learned Single Judge.

3. The learned APP has submitted that she did not find the copy of sentence annexed to the impugned judgment. Registry shall call for the same and annex the same with the memo of appeal.

4. List accordingly.

                        JUDGE                JUDGE




Comparing Assistant