Page No.# 1/2 vs The State Of Assam And Anr
2025 Latest Caselaw 9063 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 1 December, 2025

                                                                           Page No.# 1/2

GAHC010238982025




                                                                    undefined

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

                                  Case No. : Crl.A./405/2025

            AKBAR HUSSAIN AND ANR
            S/O. MD. NUR UDDIN

            2: MONSUR ALI
             S/O. MD. MOHABAT ALI

            BOTH ARE R/O. VILL.- DUHALIA
            P/S. PATHERKANDI
            DIST. SRIBHUMI
            ASSA

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP, ASSAM.

            2:SULTAN AHMED
             S/O. LT. SAD UDDIN

            R/O. VILL.- DEFALALA
            P/S. PATHERKANDI
            DIST. SRIBHUMI
            ASSAM

Advocate for the Petitioner   : MS. J GHOSH, MS. R DEVI,MS P HALDER,MR. P S BISWAS,MR.
S C BISWAS

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

                                   BEFORE
                 HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                      ORDER

01.12.2025

1. Heard Mr. S.C. Biswas, learned counsel for the appellants as well as Ms. S. H. Bora, learned Additional Public Prosecutor for the State.

2. This appeal has been preferred by the appellants against the impugned and judgment and order dated 15.09.2025, passed by the learned Additional Sessions Judge, Sribhumi in Sessions Case No.131/2014 under Sections 382/34 of IPC.

3. Perused the memo of appeal.

4. The appeal is admitted.

5. The appellants are allowed to remain on previous bail.

6. Call for the TCR.

7. List the matter upon receipt of the TCR.

JUDGE

Comparing Assistant