Md. Shajahan Ali vs The State Of Assam And Anr
2024 Latest Caselaw 260 Gua

Gauhati High Court

Md. Shajahan Ali vs The State Of Assam And Anr on 12 January, 2024

                                                                            Page No.# 1/2

GAHC010001352024




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

                                 Case No. : Crl.A./8/2024

           MD. SHAJAHAN ALI
           S/O MOKBUL HUSSAIN,
           VILL.- NO. 1, SHIMULTAPU, P.S.- GOSSAIGAON, DIST.- KOKRAJHAR,
           ASSAM, PIN- 783361.


           VERSUS

           THE STATE OF ASSAM AND ANR.
           REP. BY THE P.P., ASSAM.
           2:PINTU DAS
            S/O HARIBHUSHAN DAS
           VILL.- NO. 1
            SIMULTAPU
            P.S.- GOSSAIGAON
            DIST.- KOKRAJHAR
           ASSAM
            PIN- 783361

Advocate for the Petitioner : MR. A LAL
Advocate for the Respondent : PP, ASSAM


                                  BEFORE
                     HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 12.01.2024

Heard learned counsel for the appellant and also heard Mr. T. J. Baruah learned Addl. P.P. for the State respondent In this Criminal Appeal, u/s 374(2) Cr.P.C is preferred by the appellant, namely, Page No.# 2/2

Md. Shajahan Ali challenging the correctness or otherwise of the judgment and order dated 22.11.2023, passed by the learned Sessions Judge, Kokrajhar in Sessions Case No. 92 of 2016.

It is to be noted herein that vide impugned judgment and order dated 22.11.2023, the learned Sessions Judge, Kokrajhar has convicted the appellant u/s 354 IPC and sentenced him to suffer R.I. for two years and also to pay fine of Rs.5,000/- with default stipulation.

Perused the memo of appeal and the grounds mentioned therein Admit.

Issue notice to the respondent returnable in four weeks. Steps be taken upon respondent No.2 by registered post and also by usual process within a week from today However, no formal notice is required to be issued to respondent No.1, since Mr.R. J. Barua, learned Addl. P.P. appeared and accepted notice. However, extra requisite copy of the appeal memo be furnished to him during the course of the day. Registry to call for the record from the learned Court below. The appellant has already been granted bail by the learned Court below and he is allowed to remain on previous bail till disposal of this Criminal appeal. List the matter on 25.1.2024.

JUDGE

Comparing Assistant