Mijanur Rahman @ Md. Mizanur Rahman vs The State Of Assam And Anr
2024 Latest Caselaw 5114 Gua

Gauhati High Court

Mijanur Rahman @ Md. Mizanur Rahman vs The State Of Assam And Anr on 24 July, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                      Page No.# 1/2

GAHC010128512024




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

                                 Case No. : Crl.A./217/2024

            MIJANUR RAHMAN @ MD. MIZANUR RAHMAN
            S/O HUSSAIN ALI,
            R/O NO. 2 SALABILA, P.S.- MANIKPUR, DIST.- BONGAIGAON (ASSAM).



            VERSUS

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

            2:ANJUMA KHATUN
            W/O RAKIBUL ALOM

            R/O NO. 2 SALABITA
            P.S.- MANIKPUR
            DIST.- BONGAIGAON (ASSAM)
            PIN

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 24.07.2024

Heard Mr. I.U. Chowdhury, learned counsel for the appellant.

Page No.# 2/2

Also Mr. B. Sarma, learned Additional Public Prosecutor for the State/respondent No.1.

This is an appeal under Section 374(2) Cr.P.C. against the judgment and order dated 20.05.2024 passed in connection with Sessions Case No. 80(M)/2022 by the learned Assistant Sessions Judge, Bongaigaon, wherein the appellant was convicted under Section 109/341/506 IPC.

The appeal is admitted.

Extra copy of the petition shall be provided to Mr. Sarmah. Call for the trial court record pertaining to Sessions Case No. 80(M)/2022, from the court of learned Assistant Sessions Judge, Bongaigaon. The Registry is directed to procure the same.

List the matter after four weeks.

JUDGE

Comparing Assistant