Page No.# 1/2 vs The State Of Assam
2024 Latest Caselaw 404 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. : I.A.(Crl.)/1271/2023

         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 : MR B SINHA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM
                                                                            Page No.# 2/2


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                       ORDER

24.01.2024

Heard Mr. B. Sinha, learned counsel for the applicants and Ms. A. Begum, learned Additional Public Prosecutor for the opposite party.

2. In this application, under Section 389 of the Cr.P.C., the applicants have prayed for suspension of sentence and enlarged them on bail.

3. It is to be noted here that vide judgment and order dated 12.10.2023, the learned Sessions Judge, Karimganj in Sessions Case No. 119/2017, has convicted the applicants 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. It is also to be noted here that as the connected Criminal Appeal has already been admitted and the record has already been called for from the learned court below, the interim prayer of the applicants will be considered after perusing the record received from the learned court below.

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

JUDGE Comparing Assistant