Aminul Islam vs The State Of Assam And Anr
2024 Latest Caselaw 4806 Gua

Citation : 2024 Latest Caselaw 4806 Gua
Judgement Date : 3 July, 2024

Gauhati High Court

Aminul Islam vs The State Of Assam And Anr on 3 July, 2024

                                                                          Page No.# 1/2

GAHC010119612024




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

                                 Case No. : Crl.A./192/2024

             AMINUL ISLAM
             S/O LATE AMZAD ALI,
             VILL.- BORBILA, P.S.- MANIKPUR, DIST.- BONGAIGAON (ASSAM).



             VERSUS

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

             2:ASHEDA KHATUN
              DO AJIJUR RAHMAN

             VILL.- BORBILA
             P.S.- MANIKPUR
             DIST.- BONGAIGAON (ASSAM)

Advocate for the Petitioner   : MD. K RAHMAN

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

03.07.2024

Heard Mr. K. Rahman, learned counsel for the appellant. Also heard Mr. D. Das, learned Additional Public Prosecutor for the State of Assam.

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This appeal is filed under Section 374(2) of the Code of Criminal Procedure, 1973 assailing the Judgment and order dated 28.05.2024 passed by the learned Sessions Judge, Bongaigaon in Sessions Case No. 06(M)/2019, convicting the appellant under Section 376/313 of IPC and sentencing him to undergo Rigorous Imprisonment for a period of 10 (ten) years and also to pay a fine of Rs. 5000/- under Section 376/313 of IPC in default of payment, to suffer SI for a period of another 2 years.

Admit this appeal.

Call for the records.

Issue notice to the respondent No. 2 returnable after four weeks.

As Mr. Das, learned APP accepts notice on behalf of the State/ respondent No. 1, no formal notice need be issued to the said respondent.

The appellant to take steps for issuance of notice upon the respondent No. 2 by way of registered post with A/D as well as usual process within a period of five days from today.

List accordingly.

JUDGE

Comparing Assistant