Bahar Uddin Barbhuiya vs The State Of Assam
2024 Latest Caselaw 5236 Gua

Gauhati High Court

Bahar Uddin Barbhuiya vs The State Of Assam on 29 July, 2024

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010143152024




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

                                     Case No. : Crl.A./228/2024

             BAHAR UDDIN BARBHUIYA
             S/O SALEH AHMED BARBHUIYA,
             R/O DAKSHIN JASNABAD, P.S.- LALA, DIST.- HAILAKANDI, ASSAM.



             VERSUS

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



Advocate for the Petitioner     : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                     HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                               ORDER

Date : 29.07.2024

[M. Choudhury, J]

Heard Mr. I. U. Chowdhury, learned counsel for the accused-appellant and Ms. A. Begum, learned Additional Public Prosecutor for the State respondent.

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2. The present criminal appeal is directed against a Judgment and Order dated 31.05.2024 passed by the Court of learned Additional Sessions Judge, Hailakandi in Sessions Case no. 18/2020. By the Judgment and Order dated 31.05.2024, the accused-appellant has been convicted for the offence under Section 302, Indian Penal Code [IPC] and he has been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/-, in default of payment of fine, to undergo simple imprisonment for another 3 [three] months.

3. The criminal appeal is admitted for hearing.

4. The case records of Sessions Case no. 18/2020 be called for.

5. Issue notice, returnable in 4 [four] weeks.

6. As Ms. Begum, learned Additional Public Prosecutor has appeared and excepted notice on behalf of the State respondent, issuance of formal notice to the State respondent stands dispensed with. However, Mr. Chowdhury shall furnish extra copy of the appeal memo with annexures to Ms. Begum within 3 [three] working days from today.

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

JUDGE

Comparing Assistant