Md. Abdul Ikram vs The State Of Assam And Anr
2024 Latest Caselaw 3243 Gua

Gauhati High Court

Md. Abdul Ikram vs The State Of Assam And Anr on 13 May, 2024

                                                                          Page No.# 1/2

GAHC010092022024




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

                                 Case No. : Crl.A./133/2024

            MD. ABDUL IKRAM
            S/O MD. ABDUL MALIK,
            VILL.- DHAKUAKHANIA GAON, P.S.- PANIGAON, DIST.- LAKHIMPUR,
            ASSAM.

            VERSUS

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

            2:MD. MUBARAK HUSSAIN
             S/O BAPUKAN ALI
            R/O HENSUWAGAON
             P.S.- PANIGAON
             DIST.- LAKHIMPUR
            ASSAM
             PIN

Advocate for the Petitioner   : MR S M ABDULLAH P

Advocate for the Respondent : PP, ASSAM


                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

13.05.2024

Heard Ms. F. Hussain, learned counsel for the appellant and also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam, appearing for the State respondent Page No.# 2/2

No.1.

Judgment and order dated 19.03.2024 passed by the learned Additional Sessions Judge (FTC), Lakhimpur, North Lakhimpur, in Sessions Case No.06(NL)/2022 is impugned in this statutory appeal under Section 374, read with Section 382 of the Code of Criminal Procedure, 1973. It is to be noted here that vide impugned judgment and order dated 19.03.2024, the learned Trial Court has convicted the appellant under Section 304(B) IPC and sentenced him to suffer rigorous imprisonment for 10 years and also convicted him under Section 498(A) IPC and sentenced him to suffer rigorous imprisonment for 2 years and also to pay a fine of ` 3,000/- with default stipulation.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and order dated 19.03.2024.

Admit.

Issue notice to the respondent No.2 by registered post and also by usual process within a week from today.

No formal notice is required to be issued to respondent No.1 since Mr. B.B. Gogoi, learned Additional P.P. has entered appearance and received notice. However, extra requisite copy of the memo of appeal be furnished to Mr. Gogoi, during the course of the day.

Registry shall call for the record from the learned Court below.

List after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant