Page No.# 1/2 vs The State Of Assam And Anr
2024 Latest Caselaw 2874 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 1 May, 2024

Author: Manish Choudhury

Bench: Manish Choudhury

                                                               Page No.# 1/2

GAHC010059302024




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

                                  Case No. : Crl.A./113/2024

            MONIRUDDIN AND ANR.
            S/O LATE AKKASH ALI,
            VILL.- LATANI CHAPORI,
            P.S.- RUPAHIHAT,
            DIST.- NAGAON, ASSAM.

            2: MOHAMMAD ALI
             S/O LATE AKKASH ALI

            VILL.- LATANI CHAPORI

            P.S.- RUPAHIHAT

            DIST.- NAGAON
            ASSAM

            VERSUS

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

            2:ABBAS ALI
             S/O ZINNAT ALI

            VILL.- LATANI CHAPORI

            P.S.- RUPAHIHAT

            DIST.- NAGAON
            ASSAM

Advocate for the Petitioner   : MR. Y S MANNAN

Advocate for the Respondent : PP, ASSAM
                                                                                  Page No.# 2/2




                                      BEFORE
                     HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                       HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

01.05.2024 [M. Choudhury, J.] Heard Mr. Y. Mannan, learned counsel for the accused-appellants and Ms. S.H. Bora, learned Additional Public Prosecutor for the respondent no. 1, State of Assam. The accused-appellants, 2 [two] in nos., have preferred the criminal appeal under Section 374[2] of the Code of Criminal Procedure against a Judgment and Order dated 25.01.2024 passed in Sessions [T-1] Case No. 14[N]/2014 by the learned Sessions Judge, Nagaon. By the said Judgment and Order dated 25.01.2024, the accused-appellants have been convicted for the offences punishable under Sections 302/34 of the Indian Penal Code [IPC] and sentenced them to undergo rigorous imprisonment for life and to pay a fine of Rs. 20,000/- each and in default of payment of fine, to undergo further simple imprisonment for 6 [six] months. The appeal is admitted for hearing.

Let the case records of Sessions [T-1] Case No. 14[N]/2014 be called for from the learned trial court.

Issue notice, returnable in 4 [four] weeks.

As Ms. Bora, learned Additional Public Prosecutor, Assam has appeared and accepted notice on behalf of the respondent no. 1, State of Assam, issuance of formal notice to the respondent no. 1 is dispensed with.

The accused-appellants shall take steps for service of notice upon the respondent no. 2, by registered post with A/D as well as by usual process, within 3 [three] working days.

List the case after 4 [four] weeks.

                                                      JUDGE                      JUDGE
Comparing Assistant