Page No.# 1/4 vs Page No.# 3/4
2025 Latest Caselaw 1717 Gua

Gauhati High Court

Page No.# 1/4 vs Page No.# 3/4 on 3 January, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/4

GAHC010271622024




                                                             undefined

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

                           Case No. : Crl.A./442/2024

         ASUR UDDIN @ ASURUDDIN SK @ AHMOD HUSSAIN AND ORS
         S/O. AKKAS ALI, R/O. VILL.- PURANDIARA, P/S. MANKACHAR, DIST.
         SOUTH SALMARA-MANKACHAR, ASSAM.

         2: UZIR MOHAMMAD
          S/O. LATE GUSHU BEPARI @ GHUSU BEPARI
          R/O. VILL. PURANDIARA
          P/S. MANKACHAR
          DIST. SOUTH SALMARA-MANKACHAR
         ASSAM.

         3: NOZRUL ISLAM
          S.O. LATE MANIR UDDIN @ MONIRUDDIN
          R/O. VILL. PURANDIARA
          P/S MANKACHAR
          DIST. SOUTH SALMARA-MANKACHAR
         ASSAM

         4: OFIQUL @ ROFIQUL HOQUE @ ROFIQUL SK
          S/O. MOJA ALI @ MAJA ALI
          R/O. VILL. PURANDIARA
          P/S MANKACHAR
          DIST. SOUTH SALMARA-MANKACHAR
         ASSAM

         5: UMAR FARUK @ UMOR FARUK AKOND
          S/O. LATE ISLAM GONI
          R/O. VILL. PURANDIARA
          P/S MANKACHAR
          DIST. SOUTH SALMARA-MANKACHAR
         ASSAM

         6: AFIA KHATUN @ AFIYA KHATUN
         W/O. ISLAM GONI
                                                     Page No.# 2/4

R/O. VILL. PURANDIARA
P/S MANKACHAR
DIST. SOUTH SALMARA-MANKACHAR
ASSAM

7: ROFIQUL ISLAM @ ROFIQUL HOQUE
 S/O. ISLAM GONI
 R/O. VILL. PURANDIARA
 P/S MANKACHAR
 DIST. SOUTH SALMARA-MANKACHAR
ASSAM

8: OSUL UDDIN @ RUSUL @ RASUL UDDIN
 S/O. LATE MOJA ALI @ MAJA ALI
 R/O. VILL. PURANDIARA
 P/S MANKACHAR
 DIST. SOUTH SALMARA-MANKACHAR
ASSAM

9: SAMRAT AKONDO @ SAMRAT AKOND
 S/O LATE SAHER ALI @ SAHAR ALI AKAND
 R/O. VILL. PURANDIARA
 P/S MANKACHAR
 DIST. SOUTH SALMARA-MANKACHAR
ASSAM

10: KAMAL SK. @ KAMAL AKOND
 S/O. SHAHJAMAL SK. @ SHAHAJAMAL SHEIKH
 R/O. VILL. PURANDIARA
 P/S MANKACHAR
 DIST. SOUTH SALMARA-MANKACHAR
ASSAM

11: RANA AKOND @ RANA MIAH
 S/O. SHAHJAMAL SK. @ SHAHAZAMAL AKOND
 R/O. VILL. KATHALBARI
 P/S MANKACHAR
 DIST. SOUTH SALMARA-MANKACHAR
ASSAM.

12: AKKAS ALI
 S/O. LATE HAFIZUDDIN MUNSHI @ HAFEJ UDDIN MUNSHI
 R/O. VILL. PURANDIARA
 P/S MANKACHAR
 DIST. SOUTH SALMARA-MANKACHAR
ASSA

VERSUS
                                                                             Page No.# 3/4


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

                   2:RAUSHANARA BEGUM
                   W/O. MOHAKKAR HUSSAIN
                    R/O. VILL. PURANDIARA
                    P/S MANKACHAR
                    DIST. SOUTH SALMARA-MANKACHAR
                   ASSAM
                    PIN-783135

Advocate for the Petitioner       : MR. D BORA, MR. A CHAUDHURY,MR. B K MAHAJAN,MR. P
K DAS,MR. N MAHAJAN

Advocate for the Respondent : PP, ASSAM,




                                            BEFORE
                          HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                          HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                             ORDER

03-01-2025 (Sanjay Kumar Medhi, J)

Heard Sri N. Mahajan, learned counsel for the appellants, who has preferred this appeal under Section 415(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023 against the judgment dated 19.11.2024 and order dated 21.11.2024, passed by the learned Sessions Judge, South Salmara-Mankachar in Sessions Case No. 18/2021, convicting and sentencing the accused/appellants to undergo Rigorous Imprisonment for life and to pay a fine of Rs. 10,000/- each, in default to undergo further Rigorous Imprisonment for 6 months each under Section 302/34 of the Indian Penal Code and further sentencing to undergo Rigorous Imprisonment for 5 years each for committing offence under Section 326/34 of the Indian Penal Code, along with fine of Rs. 5,000/- each in Page No.# 4/4

default to undergo Rigorous Imprisonment for 3 months each and further sentencing to undergo Rigorous Imprisonment for 3 months each for offence under Section 447/34 of the Indian Penal Code.

Admit.

Call for the records.

Mr. K. Baishya, learned Addl. PP, Assam accepts notice on behalf of the State respondent no. 1.

Let steps for service of notice upon the respondent no. 2 be taken by registered post with A/D within 2 (two) working days.

List after 6 (six) weeks, along with the service report as well as report on receipt of LCRs.

                          JUDGE                JUDGE




Comparing Assistant