Safiur Ali @ Sofior Ali vs The State Of Assam And Anr
2024 Latest Caselaw 5441 Gua

Gauhati High Court

Safiur Ali @ Sofior Ali vs The State Of Assam And Anr on 1 August, 2024

                                                                         Page No.# 1/2

GAHC010131542024




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

                                  Case No. : Crl.A./232/2024

             SAFIUR ALI @ SOFIOR ALI
             S/O LATE MAJIBUR ALI,
             R/O KHARMUJA UJANPARA, P.S.- GOALPARA, DIST.- GOALPARA, ASSAM.

             VERSUS

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

             2:BASANTI KARMAKAR
             W/O SUNIL KARMAKAR

             VILL.- NO. 2 MATHGHARIA
             P.O.- NOONMATI
             P.S.- NOONMATI
             DIST.- KAMRUP METRO
             ASSAM
             PIN- 781020

Advocate for the Petitioner   : MR. N UDDIN, MR S K CHHETRY,MR. M ISLAM,MR. M
                                HOQUE

Advocate for the Respondent : PP, ASSAM,

                                           BEFORE
             HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
                                           ORDER

01.08.2024 Heard Mr N Uddin, learned counsel for the appellant, Md Safiur Ali @ Sofior Ali,

who has filed this appeal under Section 374 of the CrPC, challenging the Judgment and Page No.# 2/2

Order dated 13.05.2024, passed by the learned Additional Sessions Judge (FTC), No. 4,

Kamrup (Metro), Guwahati, in connection with Sessions Case No. 50/2019, convicting

the appellant under Section 366 IPC, to undergo Rigorous Imprisonment for 5 (five)

years with fine of Rs. 5,000/- and under Section 376 (1) IPC, to undergo Rigorous

Imprisonment for 7 (seven) years and to pay fine of Rs. 10,000/- with default stipulation.

The learned Additional Public Prosecutor, Mr P S Lahkar is present on behalf of

respondent No. 1 and has accepted notice on behalf of the respondent State.

Appeal is admitted.

Issue notice to the respondent No. 2 through registered post with A/D as well as

through usual process, returnable within 4 (four) weeks.

Call for the Trial Court Record from the learned Additional Sessions Judge (FTC),

No. 4, Kamrup (Metro), Guwahati.

List accordingly.

JUDGE

Comparing Assistant