Jarina Bewa vs Habezuddin And 8 Ors
2024 Latest Caselaw 6366 Gua

Gauhati High Court

Jarina Bewa vs Habezuddin And 8 Ors on 30 August, 2024

Author: Manish Choudhury

Bench: Manish Choudhury

                                                            Page No.# 1/4

GAHC010141072024




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

                           Case No. : Crl.A./221/2024

         JARINA BEWA
         W/O LATE TAJU MONDAL,
         R/O THANERCHAR (SINGALIPARA), P.S.- PANCHARATNA,
         DIST.- GOALPARA, ASSAM.



         VERSUS

         HABEZUDDIN AND 8 ORS.
         S/O MONER,
         R/O VILL.- THANERWAR, P.S.- PANCHARATNA,
         DIST.- GOALPARA, ASSAM, PIN- 783101.

         2:ALOM SK
          S/O SAMSUL

         R/O VILL.- THANERWAR
         P.S.- PANCHARATNA

         DIST.- GOALPARA
         ASSAM
         PIN-

         3:ASHAD ALI
          S/O ALIMUDDIN

         R/O VILL.- THANERWAR
         P.S.- PANCHARATNA

         DIST.- GOALPARA
         ASSAM
         PIN- 783101.
                                  Page No.# 2/4

4:MALOM SK
 S/O SAMSUL

R/O VILL.- THANERWAR
P.S.- PANCHARATNA

DIST.- GOALPARA
ASSAM
PIN- 783101.

5:BELLAL HUSSAIN
 S/O MANSER ALI

R/O VILL.- THANERWAR
P.S.- PANCHARATNA

DIST.- GOALPARA
ASSAM
PIN- 783101.

6:KANGAILA SK.
 S/O RUSTOM ALI

R/O VILL.- DUDHNATH
P.S.- CHAPAR

DIST.- DHUBRI
ASSAM
PIN- 783371.

7:AYNAL TALUKDAR @ AINAL SEIKH
 S/O ANSHER ALI

R/O VILL.- DUDHNATH
P.S.- CHAPAR

DIST.- DHUBRI
ASSAM
PIN- 783371.

8:KADER ALI
 S/O MANSUR ALI

R/O VILL.- DUDHNATH
P.S.- CHAPAR

DIST.- DHUBRI
ASSAM
                                                                                         Page No.# 3/4

              PIN- 783371.

             9:THE STATE OF ASSAM
              REP. BY PUBLIC PROSECUTOR

Advocate for the Petitioner     : MR H R A CHOUDHURY, MR. I U CHOWDHURY,MR. A AHMED

Advocate for the Respondent : PP, ASSAM,




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                     HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                                ORDER

Date : 30.08.2024 [Manish Choudhury, J]

Heard Mr. I.U. Choudhury, learned counsel for the appellant and Ms. A. Begum, learned Additional Public Prosecutor for the respondent no. 9, State of Assam.

2. The instant criminal appeal under provision of Section 132, Code of Criminal Procedure, 1973 is preferred against a Judgment and Order dated 18.05.2024 passed by the Court of learned Additional Sessions Judge, Bilasipara [trial court] in Sessions Case no. 102/2012. By the Judgment and Order dated 18.05.2024, the respondent nos. 1 to 8 who faced the trial, have been acquitted from the charges framed against them under Sections 143, 147, 148, 149/302, Indian Penal Code [IPC].

3. We have perused the contents of the memorandum of appeal.

4. The criminal appeal is admitted for hearing.

5. The case records of Sessions Case no. 102/2012 be called for.

6. Issue notice, returnable in 4 [four] weeks.

7. As Ms. Begum, learned Additional Public Prosecutor has appeared and accepted notice on behalf of the respondent no. 9, State of Assam, the issuance of formal notice to the respondent no. 9 stands dispensed with.

8. The appellant shall take steps of service of notice upon the respondent no. 1 to 8 by registered Page No.# 4/4

post with A/D as well as by usual process within 3 [three] working days.

                                                               JUDGE            JUDGE


Comparing Assistant