Md. Abdul Kadir vs The State Of Assam
2025 Latest Caselaw 7361 Gua

Gauhati High Court

Md. Abdul Kadir vs The State Of Assam on 16 September, 2025

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GAHC010234762013




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

                                Case No. : Crl.Rev.P./395/2013

            MD. ABDUL KADIR




            VERSUS

            THE STATE OF ASSAM




Advocate for the Petitioner   : AMICUS CURIAE, MR.B S SINGHA

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                          ORDER

Date : It is seen that there was no order passed by this Court suspending the sentence imposed by the learned trial court as well as the appellate court in the matter.

The petitioner, herein, was convicted under Section 324 IPC and sentenced to

undergo imprisonment for 03 years and also to pay fine of Rs. 10,000/-. The said

conviction and sentence was so done vide judgment and order dated 24-05-2012 passed

by the learned Chief Judicial Magistrate, Nagaon in G.R. Case No. 452/2010. The said

sentence of the petitioner was suspended by the Appellate court on an appeal being filed Page No.# 2/2

in the matter by the present petitioner. The said appeal being Crl. Appeal No. 41(N)/2012

was dismissed by the learned Addl. Sessions Judge, Nagaon vide judgment and order

dated 30-10-2012, thereafter, the present revision petition was instituted.

A perusal of the order sheet in the present proceeding does not reveal that any

interim direction was passed towards suspending the sentence passed in the matter, by

the trial court, and upheld by the Appellate court. Accordingly, it is not known as to

whether the petitioner has already undergone the sentence as awarded to him in the

matter.

In view of the above, Mr. M.P. Sarma, learned Addl. P.P. Assam appearing for the

State submits that he would receive instruction on the next date of listing.

Accordingly, office to list this matter again on 24-09-2025, in the top of the list

column.

JUDGE

Comparing Assistant