Md Nazrul Hoque vs State Of Assam And Others
2025 Latest Caselaw 5787 Gua

Gauhati High Court

Md Nazrul Hoque vs State Of Assam And Others on 26 June, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                Page No. 1/2

GAHC010120882025




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

                                Case No. : CRL.A(J)/82/2025

            MD NAZRUL HOQUE
            SO LATE AKLESH ALI, RESIDENT OF VILLAGE TOPARPATHAR, PS
            CHHAYGAON DIST KAMRUP, ASSAM

            VERSUS

            STATE OF ASSAM AND OTHERS
            REPRESENTED BY THE PP, ASSAM

Advocate for the Petitioner   : UJJAL CHOUDHURY,

Advocate for the Respondent : PP, ASSAM,


                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : 26.06.2025 [Manish Choudhury, J.]

The Legal Aid Counsel is found absent today on call.

2. Heard Ms. S.H. Bora, learned Additional Public Prosecutor for the respondent no. 1, State of Assam.

3. This criminal appeal under Section 415[2], Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is preferred against a Judgment and Order dated 05.02.2025 passed by the Court of

learned Sessions Judge, Kamrup, Amingaon in Sessions Case no. 19/2021. By the said Judgment and Order, the accused-appellant has been convicted for the offence under Section 302, Indian Penal Code [IPC] and he has been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/-, in default of payment of fine, to undergo rigorous imprisonment for another six months.

4. We have gone through the contents of the memo of the criminal appeal.

5. The criminal appeal is admitted for hearing.

6. The case records of Sessions Case no. 19/2021 be called for.

7. Issue notice, returnable in 4 [four] weeks.

8. As Ms. Bora has appeared and accepted notice in respect of the respondent no. 1, issuance of formal notice in respect of the said respondent stands dispensed with. The learned counsel for the accused-appellant shall serve a copy of the memo of appeal along with annexures, to Ms. Bora within 3 [three] working days from today.

9. List the case after 4 [four] weeks.

10. The name of Mr. U. Choudhury, learned Legal Aid Counsel is to be reflected in the appellant's side in the Cause-List.

                                                        JUDGE                        JUDGE




Comparing Assistant