Akramul Hoque @ Akramul Islam vs The State Of Assam
2025 Latest Caselaw 4353 Gua

Gauhati High Court

Akramul Hoque @ Akramul Islam vs The State Of Assam on 21 March, 2025

                                                                     Page No.# 1/2

GAHC010054442025




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

                                 Case No. : Crl.A./94/2025

           AKRAMUL HOQUE @ AKRAMUL ISLAM
           S/O- HOBIBOR RAHMAN, R/O- MAIRAKUCHI PART I, PS- FAKIRGANJ, DIST-
           SOUTH SALMARA MANKACHAR



           VERSUS

           THE STATE OF ASSAM
           REP. BY THE PP, ASSAM



Advocate for the Petitioner : MR. I U CHOWDHURY, MR. SAYED SALIM AHMED,MR A
AHMED,MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM,




                                 BEFORE
              HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

Date : 21.03.2025

1. Learned Counsel Mr. A.Ahmed is present for the appellant and learned Addl.Public Prosecutor Mr. D.P.Goswami is present for the respondent State.

2. This criminal appeal has been filed by the appellant Akramul Hoque @ Akramul Islam under Section 374(2) of the CrPC praying for setting aside the conviction and sentence and also to acquit the appellant vide impugned Page No.# 2/2

Judgment and Order dated 07.03.2025 passed by the learned Addl.Sessions Judge, Dhubri in connection with Sessions Case No.96/2023.

3. The criminal appeal is admitted.

4. Call for the trial court records.

5. List the matter after receipt of the LCR.

JUDGE

Comparing Assistant