Gauhati High Court
Page No.# 1/5 vs The State Of Assam And Anr on 1 May, 2024
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/5
GAHC010069592024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./112/2024
ABDUL HAI MONDAL @ ABDUL HAI AND 9 ORS.
S/O MAHAJAN MONDAL,
R/O SALMARA PT. VII,
P.O.- JHARNERCHAR,
P.S.- SOUTH SALMARA,
DIST.- DHUBRI, ASSAM.
2: BATEN ALI @ BATEN ALI MOLLAH
S/O NOWSHAD ALI MOLLAH
R/O SALMARA PT. VII
P.O.- BONDIHANA
P.S.- SOUTH SALMARA
DIST.- DHUBRI
ASSAM.
3: NOTUB ALI MONDAL @ LATIF ALI @ NATUB ALI
S/O MAHAJAN MONDAL
R/O SALMARA PT. VII
P.O.- BONDIHANA
P.S.- SOUTH SALMARA
DIST.- DHUBRI
ASSAM.
4: MOTIOR RAHMAN @ MATIOR RAHMAN @ MOTIBAR MONDAL
S/O MAHAJAN MONDAL
Page No.# 2/5
R/O SALMARA PT. VII
P.S.- SOUTH SALMARA
DIST.- DHUBRI
ASSAM.
5: AFZAL HOQUE @ AFJAL HOQUE MONDAL
S/O KOMAR MONDAL
R/O SALMARA PT. VII
P.O.- JHARNERCHAR
P.S.- SOUTH SALMARA
DIST.- DHUBRI
ASSAM.
6: AIZAL HOQUE @ AJIJUL @ AKARAN ALI
S/O KOMAR MONDAL
R/O SALMARA PT. VII
P.S.- SOUTH SALMARA
DIST.- DHUBRI
ASSAM.
7: HASEN ALI
S/O NATUB ALI
R/O SALMARA PT. VII
P.O.- BONDIHANA
P.S.- SOUTH SALMARA
DIST.- DHUBRI
ASSAM.
8: MAJID ALI @ ABDUL MAJID SHEIKH
S/O MOYNAL HOQUE
R/O SALMARA PT. V
P.O.- BONDIHANA
Page No.# 3/5
P.S.- SOUTH SALMARA
DIST.- DHUBRI
ASSAM.
9: MOKSED ALI @ MAKSHED ALI
S/O MOYNAL HOQUE
R/O SALMARA PT. V
P.S.- SOUTH SALMARA
DIST.- DHUBRI
ASSAM.
10: ADAM ALI @ ADOM ALI MOLLAH
S/O NOWSAD ALI MOLLAH
R/O SALMARA PT. VII
P.S.- SOUTH SALMARA
DIST.- DHUBRI
ASSAM
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY P.P., ASSAM.
2:MD. SHAHJAHAN ALI
S/O ABDUL MAZID
R/O SALMARA PT. VIII
P.S.- SOUTH SALMARA
DIST.- DHUBRI (ASSAM)
PIN- 783349
Advocate for the Petitioner : MR. B K MAHAJAN
Advocate for the Respondent : PP, ASSAM
Page No.# 4/5
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
01.05.2024
[M. Choudhury, J.]
Heard Mr. D. Bora, learned counsel for the accused-appellants and Ms. S. Jahan, learned
Additional Public Prosecutor for the respondent no. 1, State of Assam.
The accused-appellants, 10 [ten] in nos., have preferred the criminal appeal under Section
374[2] of the Code of Criminal Procedure, 1983 against a Judgment and Order dated
02.03.2024 passed in Sessions Case No. 38/2009 by the learned Additional Sessions Judge,
Dhubri. By the said Judgment and Order dated 02.03.2024, the accused-appellants have been
convicted for the offences under Section 326 r/w Section 149, Indian Penal Code [IPC] and
under Section 302 r/w Section 149, IPC. For the offence under Section 326 r/w Section 149,
IPC, the accused-appellants have been sentenced to undergo rigorous imprisonment for 3
[three] years each and to pay a fine of Rs. 2,000/- each, in default of payment of fine, to
undergo further rigorous imprisonment for 2 [two] months each. For the offence under
Section 302 r/w Section 149, IPC, the accused-appellants have been sentenced to undergo
rigorous imprisonment for life each and to pay a fine of Rs. 5,000/- each, in default of
payment of fine, to undergo further rigorous imprisonment for 6 [six] months each. Both the
sentences are ordered to run concurrently.
The appeal is admitted for hearing.
Let the case records of Sessions Case No. 38/2009 be called for from the learned trial
court.
Issue notice, returnable in 4 [four] weeks.
As Ms. Jahan, 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 upon the respondent no. 2, by registered post with
A/D as well as by usual process, within 3 [three] working days from today.
List the case after 4 [four] weeks.
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JUDGE JUDGE
Comparing Assistant
