Ali Ahmed vs The State Of Assam
2025 Latest Caselaw 9376 Gua

Gauhati High Court

Ali Ahmed vs The State Of Assam on 11 December, 2025

                                                                           Page No.# 1/2

GAHC010168112025




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

                                  Case No. : Crl.A./284/2025

             ALI AHMED
             S/O. MD BASIRUDDIN AHMED, R/O. VILL.- PACHIM DEOSUNGA
             (AMBARISH NAGAR), P/S. GORESWAR, DIST. TAMULPUR, ASSAM.


             VERSUS

             THE STATE OF ASSAM
             REP. BY THE PP, ASSAM.



Advocate for the Petitioner   : MS. M MEDHI, MR. L R MAZUMDER,MD. I HUSSAIN

Advocate for the Respondent : PP, ASSAM, B. SARMA, SPL PP WILDLIFE FOREST ASSAM




                                         BEFORE
                  HON'BLE MR. JUSTICE RAJESH MAZUMDAR
                                          ORDER

11.12.2025 Heard Md I Hussain, learned counsel appearing for the appellant. Also heard Mr D Gogoi, learned Special Public Prosecutor for the Forest Department; and Mr K K Parashar, learned Additional Public Prosecutor for the State of Assam.

2. This appeal is against the order dated 13.06.2025, passed by the learned Sessions Judge, Baksa at Mushalpur, in Special WL(P) Case No. 12/2018. By the Judgment dated Page No.# 2/2

13.06.2025, the appellant has been convicted for the offence under Section 51 of the Wild Life (Protection) Act, as amended. The appellant has been sentenced to undergo Rigorous Imprisonment for 7 (seven) years with a fine of Rs. 50,000/-, in default of payment of fine to undergo Simple Imprisonment for 2 (two) months.

3. Notice in this case was issued on 04.08.2025.

3. The Trial Court Record has been received.

4. List this matter in the month of February, 2025, for final consideration.

JUDGE

Comparing Assistant