Moymon Nessa Bewa vs The State Of Assam And Ors
2025 Latest Caselaw 3652 Gua

Gauhati High Court

Moymon Nessa Bewa vs The State Of Assam And Ors on 3 March, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/2

GAHC010017012025




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

                             Case No. : Crl.A./38/2025

          MOYMON NESSA BEWA
          W/O. LT. HOTU SHEIKH @ HODU SHEIKH, VILL. NAYERALGA PART-IV, P/O.
          NAYERALGA, P/S. BILASIPARA, DIST. DHUBRI, ASSAM, PIN-783348.


          VERSUS

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

          2:BABU ALI
           S/O.FAIJAL ALI
           C/O. GUDDU
           P/O. PUB- BHASKARNAGAR
           P/S. CHANDMARI, DIST. KAMRUP(M)
          ASSAM, GUWAHATI-781003.

          3:SIRAJ ALI
           S/O. BAHAJ ALI
           R/O. PUB-BHASKARNAGAR
           P/S. CHANDMARI
           DIST. KAMRUP(M)
          ASSAM, PIN-781003
           GUWAHATI

          4:SONOWAR ALI ALIAS SAHANWAR ALI
           S/O. HASEM ALI
           R/O. PUB-BHASKARNAGAR
           P/S. CHANDMARI
           DIST. KAMRUP(M)
          ASSAM, GUWAHATI-781003

Advocate for the Petitioner : MALBAR HUSSAIN, MR A.K. MOLLAH,MR. R I MONDAL
Advocate for the Respondent : PP, ASSAM,
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                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                       HONOURABLE MR. JUSTICE K. SEMA

                                       ORDER

03.03.2025 (S. K. Medhi, J) Heard Shri M. Hussain, learned Counsel for the appellant, who has preferred this appeal under Section 413 of the BNSS, 2023 against the impugned judgment dated 29.11.2024 passed in Sessions Case No. 154/2016 (arising out of Chandmari PS Case No. 736/2015, U/S 302/34 IPC) by the learned Additional Session Judge, No. 1, Kamrup (M) at Guwahati, whereby the accused persons have been acquitted from the charge of offence under sections 302/34 IPC.

Admit.

Call for the records.

Ms. S. Jahan, learned Addl. PP, Assam accepts notice on behalf of respondent no.

1. Let steps be taken for service of notice upon the respondent no. 2 in the manner prescribed within 2 (two) days.

List after 6 (six) weeks alongwith the report on service as well as receipt of records.

The name of Shri M. Hussain, learned counsel for the appellant be reflected in the Cause List.

                                          JUDGE                      JUDGE




Comparing Assistant