Md Abdul Mazid vs The State Of Assam
2025 Latest Caselaw 141 Gua

Gauhati High Court

Md Abdul Mazid vs The State Of Assam on 2 May, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/2

GAHC010012332025




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

                                Case No. : Crl.A./135/2025

           MD ABDUL MAZID
           S/O - LT NABI HUSSAIN
           R/O - BHITORSUTI
           P.S AND P.O. - TEZPUR,
           DIST - SONITPUR, PIN - 784001



           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY PP ASSAM

           2:MD MUKTAR HUSSAIN
            S/O - MD IBRAHIM ALI
           R/O - VILL - RAJAGADHUWA
           PS - LAHARIGHAT
           DIST - MORIGAON
           ASSAM
           PIN - 78212

Advocate for the Petitioner : CHAYANIKA SARMA, MR H R A CHOUDHURY,B DAS,MR. I U
CHOWDHURY,MR. A AHMED,MR B B NARZARY,V KHAKHALARY,MS. P SAHARIA,MR. P
MAHANTA

Advocate for the Respondent : PP, ASSAM,




                                 BEFORE
               HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
             HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                           ORDER

Page No.# 2/2

02.05.2025 (S.K. Medhi, J.) Heard Shri P. Mahanta, learned counsel for the appellant, who has preferred this appeal under Section 415 of the BNSS, 2023 against the judgment and order dated 01.01.2024 passed by the learned Sessions Judge, Sonitpur in Sessions Case No.32/2021 sentencing the appellant to undergo RI for life with a fine of Rs.20,000/- and in default to further undergo RI for 6 months for the offence under Section 302 of the Indian Penal Code.

2. Admit.

3. Call for the records.

4. Ms. S. Jahan, learned Additional Public Prosecutor, Assam accepts notice on behalf of the respondent no. 1.

5. Let steps for service of notice upon the respondent no. 2 be taken by the appellant in the manner prescribed within two working days.

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

                                 JUDGE                     JUDGE


Comparing Assistant