Page No.# 1/2 vs The State Of Assam
2024 Latest Caselaw 381 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 24 January, 2024

                                                                        Page No.# 1/2

GAHC010281362023




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

                                  Case No. : Crl.A./479/2023

            RIAZ UDDIN AND ANR.
            S/O LT. INTAJ ALI,
            VILL.- KHAGAIL (GHATAIL), P.O.- JADUTILA, P.S. AND DIST.- KARIMGANJ,
            ASSAM, PIN- 788720.

            2: RAHENA BEGUM
            W/O RIAZ UDDIN
            VILL.- KHAGAIL (GHATAIL)
             P.O.- JADUTILA
             P.S. AND DIST.- KARIMGANJ
            ASSAM
             PIN- 788720

            VERSUS

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


Advocate for the Petitioner   : MR B SINHA

Advocate for the Respondent : PP, ASSAM


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

24.01.2024

Heard Mr. B. Sinha, learned counsel for the appellants and Ms. A. Begum, learned Additional Public Prosecutor for the State respondent.

Page No.# 2/2

2. In this appeal, under Section 374 of the Cr.P.C., the appellants have put to challenge the correctness or otherwise of the judgment and order dated 12.10.2023, passed by the learned Sessions Judge, Karimganj in Sessions Case No. 119/2017.

3. It is to be noted here that vide judgment and order dated 12.10.2023, the learned court below has convicted the appellants under Sections 498[A]/313/511/328/34 of the IPC and sentenced them to suffer R.I. for 1 year with a fine of Rs. 1,000/- each with default stipulation under Sections 498[A]/34 of the IPC and also sentenced them to undergo R.I. for 4 years with a fine of Rs. 5,000/- each with default stipulation under Sections 313/511/34 of the IPC and further sentenced them to undergo R.I. for 4 years with a fine of Rs. 5,000/- each with default stipulation under Sections 328/34 of the IPC.

4. Perused the memo of appeal as well as the grounds mentioned therein and also perused the impugned judgment and order dated 12.10.2023. Admit.

5. Let notice be issued to the respondent, within a week from today, returnable in 4 weeks. As Ms. Begum has appeared and accepted notice on behalf of the State respondent, no formal notice is required to be issued. However, extra requisite copy of the petition be furnished to the State respondent during the course of the day.

6. The Registry shall call for the record from the learned court below.

7. List the matter after 4 [four] weeks.

8. The appellants shall take necessary step for amendment of the cause- title.

JUDGE Comparing Assistant