Zodu Miya vs State Of Assam
2024 Latest Caselaw 8424 Gua

Gauhati High Court

Zodu Miya vs State Of Assam on 18 November, 2024

                                                                               Page No.# 1/2

GAHC010208822024




                                                                        undefined

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

                                  Case No. : Crl.A./335/2024

            ZODU MIYA
            S/O. PAGLA SHEIKH, R/O. VILL.- KHOIRABARI, P/S.- AMGURI, DIST.-
            CHIRANG, ASSAM, PIN-783393.



            VERSUS

            STATE OF ASSAM
            REP. BY THE PP, ASSAM.



Advocate for the Petitioner   : MR Z ALAM, MS. S NAZNEEN,MR. U B SARMA

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : 18.11. 2024 Heard Mr. Z. Alam, learned counsel for the appellant and Mr. M.P. Goswami, learned Addl. Public Prosecutor, Assam, appearing on behalf of the State respondent.

This is an appeal under Section 415 of BNSS, 2023 against the impugned judgment and order dated 19.09.2024, passed by the learned Sessions Judge, Chirang, Kajalgaon in Sessions Case No. 07/2024 arising out of Amguri P.S. Case No. 09/2024 under Section 341/ 326/307 IPC convicting the accused/ appellant under Section 324 IPC and sentenced him to Page No.# 2/2

undergo S.I. for one year with fine of Rs. 10,000/- in default to suffer S.I for one month.

The appeal is admitted for hearing.

Call for the LCR.

Issue usual notice to the respondent

The notice is made returnable within four weeks.

No formal notice is required to be served upon the State respondent No. 1 as Mr. Baruah has entered appearance and accepted notice on behalf of the respondent.

List the matter accordingly after four weeks.

JUDGE

Comparing Assistant