Abdul Sattar vs The State Of Assam
2025 Latest Caselaw 8187 Gua

Gauhati High Court

Abdul Sattar vs The State Of Assam on 30 October, 2025

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GAHC010231802025




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

                                 Case No. : Crl.A./401/2025

            ABDUL SATTAR
            SON OF ABDUL REZZAK, RESIDENT OF VILLAGE- RAJAGADHUA, P.S. -
            LAHARIGHAT, DISTRICT- MORIGAON, PIN-782121, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP,ASSAM



Advocate for the Petitioner   : DARAK ULLAH, MR. C SHARMA,MS. N PODDAR,R MANDAL

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                           ORDER

30.10.2025 Heard Mr. D. Ullah, learned counsel for the appellant and Mr. K.K. Parashar, learned Addl. Public Prosecutor for the State.

This is an appeal filed under Section 415(2) of the BNS, 2023, by which the appellant has challenged the Judgment & Order dated 30.08.2025 passed Page No.# 2/2

by the learned Additional Sessions Judge, Morigaon in Sessions Case No. 75/2021, by which the appellant is convicted under Section 341/324/326/307 IPC and was sentenced to undergo S.I for 1 month with fine and default stipulation under Section 341 IPC, R.I. for 2 years with fine and default stipulation under Section 324 IPC, R.I for 10 years with fine and default stipulation under Section 326 IPC as well as R.I for 10 years with fine and default stipulation under Section 307 IPC. It was further directed that sentences may run concurrently.

Admit the appeal.

Call for the Trial Court Record.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant