Page No.# 1/2 vs State Of Assam
2025 Latest Caselaw 7467 Gua

Gauhati High Court

Page No.# 1/2 vs State Of Assam on 18 September, 2025

                                                              Page No.# 1/2

GAHC010192982013




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

         Case : Crl.A./216/2013

         MONIRUDDIN @ MONIRUDDIN SEIKH and 4 ORS.
         S/O LATE JONAB ALI

         2: NURUL AMIN

         S/O LATE AZAHAR ALI
         R/O VILL. KHONAR PUB PAR.

         3: GOLAP HUSSAIN
         S/O ABDUL RAHIM
         VILL. PUB SHIMULBARI

          4: SORHAB ALI

         S/O MOKBUL HUSSAIN
         R/O KHONAR PUB PAR

          5: HABEJ ALI

         S/O KOILA BEPARI
         VILL. MAIDHA SHIMULBARI
         ALL ARE UNDER DIST. GOALPARA
         ASSAM.
         VERSUS

         STATE OF ASSAM



         ------------
         Advocate for : MR.H GOGOI
         Advocate for : appearing for STATE OF ASSAM
                                                                             Page No.# 2/2


                                 BEFORE
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                        ORDER

Date : 18-09-2025

Mr. H. Das, learned counsel appearing for the appellants after attempting to argue

the matter at some length, submit that he would not press the present appeal and the

conviction by the learned trial court vide judgment and order dated 12-06-2013 be

maintained. He further submits that he would also not question the sentence as awarded

by the learned trial court and would comply with the same.

In view of the above, the present appeal stands dismissed.

JUDGE

Comparing Assistant