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Sahidul Ali @ Islam @ Shahidul Ali vs The State Of Assam And Anr
2025 Latest Caselaw 8281 Gua

Citation : 2025 Latest Caselaw 8281 Gua
Judgement Date : 3 November, 2025

Gauhati High Court

Sahidul Ali @ Islam @ Shahidul Ali vs The State Of Assam And Anr on 3 November, 2025

Author: Manish Choudhury
Bench: Manish Choudhury
                                                                        Page No.# 1/4

GAHC010283002023




                                                                 undefined

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

                                  Case No. : Crl.A./469/2023

            SAHIDUL ALI @ ISLAM @ SHAHIDUL ALI
            S/O LATE AJAHAR MALLIK,
            R/O BARMARA,
            P.O.- BHOGDIA,
            P.S.- SARTHEBARI, DIST.- BARPETA (ASSAM).



            VERSUS

            THE STATE OF ASSAM AND ANR.
            TO BE REP. BY THE P.P., ASSAM.



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

Advocate for the Respondent : PP, ASSAM,




             Linked Case : Crl.A./32/2024

            TARAF ALI @ TARAP ALI
            S/O LATE MAISER ALI

            VILLAGE KHONGRA
            PO KHONGRA
            PS TARABARI
            DIST BARPETA
            ASSAM 781305
                                                   Page No.# 2/4


VERSUS

THE STATE OF ASSAM AND ANR.
REPRESENTED BY PP ASSAM


------------
Advocate for : MR. R ALI
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.



Linked Case : I.A.(Crl.)/102/2024

TARAF ALI @ TARAP ALI
S/O LATE MAISER ALI
VILLAGE KHONGRA
PO KHONGRA
PS TARABARI
DIST BARPETA
ASSAM 781305


VERSUS

THE STATE OF ASSAM AND ANR.
REPRESENTED BY PP ASSAM


------------
Advocate for : MR. R ALI
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.



Linked Case : I.A.(Crl.)/1240/2023

SAHIDUL ALI @ ISLAM @ SHAHIDUL ALI
S/O LATE AJAHAR MALLIK
R/O BARMARA
P.O.- BHOGDIA
P.S.- SARTHEBARI
DIST.- BARPETA (ASSAM).
                                                                      Page No.# 3/4

            VERSUS

            THE STATE OF ASSAM AND ANR.
            TO BE REP. BY THE P.P.
            ASSAM.


            ------------
            Advocate for : MR H R A CHOUDHURY
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                     ORDER

Date : 03.11.2025 [M. Choudhury, J]

Heard Mr. A. Ahmed, learned counsel for the appellant in Crl.A. no. 469/2023; Mr. R. Ali, learned counsel for the appellant in Crl.A. no. 32/2024; and Mr. R.R. Kaushik, learned Additional Public Prosecutor for the respondent State of Assam.

2. These two criminal appeals have arisen out of a Judgment dated 28.11.2023 and an Order on Sentence dated 30.11.2023 passed by the Court of learned Additional Sessions Judge no. 1, Kamrup [M], Guwahati in Sessions Case no. 173/2016. By the said Judgment and Order on Sentence, three accused persons including the two accused-appellants herein have been convicted. The third convicted accused has also preferred an appeal, Crl.App. no. 180/2024, which has been admitted by an Order dated 10.06.2024 and in the said appeal, an Order was passed on 03.09.2025 to list the appeal along with Crl.App. no. 469/2023 as the same Paper-Book will facilitate hearing of the Page No.# 4/4

appeals arising out of the same Judgment and Order of the Trial Court.

3. In view of the same, list these two appeals along with Crl.App. no. 180/2024 on 12.11.2025.

4. It is submitted at the Bar that the appellant in Crl.App. no. 180/2024 might perhaps have expired.

5. Mr. Kaushik, learned Additional Public Prosecutor shall make endeavour to obtain information regarding accused-appellant, Md. Rahman Ali [Crl. App. no. 180/2024] from the Officer-In-Charge, Chenga Police Station and/or District Jail, Kamrup [M] to place the information on the next date of listing.

6. List these two appeals along with Crl.App. no. 180/2024 on 12.11.2025.

                                 JUDGE                       JUDGE




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