Md. Rafikul Islam @ Rabikul Islam vs The State Of Assam And Anr
2024 Latest Caselaw 236 Gua

Gauhati High Court

Md. Rafikul Islam @ Rabikul Islam vs The State Of Assam And Anr on 12 January, 2024

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                        Page No.# 1/2

GAHC010003642024




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

                                   Case No. : Crl.A./7/2024

            MD. RAFIKUL ISLAM @ RABIKUL ISLAM
            S/O JALAL UDDIN,
            VILL.- ISLAMPUR BECHAPATI, PART- 2, P.S.- LALUK, IN THE DISTRICT OF
            LAKHIMPUR, ASSAM, PIN- 784160.



            VERSUS

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

            2:MD. BABUL ALI
             S/O LATE NUR ISLAM

            VILL.- RANGAJAN SARAB BHATI
            P.O.- RANGAJAN BORBIL
            P.S.- NORTH LAKHIMPUR
            DIST.- LAKHIMPUR
            ASSAM
            PIN- 787051

Advocate for the Petitioner   : MR. M KALITA

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

12.01.2024 Page No.# 2/2

(M. Zothankhuma, J)

Heard Mr. M. Kalita, learned counsel for the appellant.

This appeal has been filed against the impugned judgment dated 10.11.2023, passed by the learned Sessions Judge, Lakhimpur at North Lakhimpur, in Sessions Case No. 73(NL)/2022, by which the appellant has been convicted under Section 498A, 323, 457 and 326(A) of the IPC. He has also been convicted under Section 4 of the Dowry Prohibition Act.

Admit the appeal.

Call for the LCR.

Ms. S.H. Bora, learned Addl. P.P. accepts notice on behalf of the State respondent No.1.

Issue notice returnable in 4(four) weeks.

The appellant shall take steps for service of notice upon the respondent No.2 by registered post with A/D within the course of the day.

List the matter after 4(four) weeks.

               JUDGE                                          JUDGE




Comparing Assistant