Gauhati High Court
Smti. Sahida Begum vs The State Of Assam And 3 Ors on 17 February, 2020
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010184312019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A. 373/2019
1:SMTI. SAHIDA BEGUM
W/O- MD. FARUK ALI, R/O- VILL.- BORSOKA BAH, P.S. MIKIRBHETA, P.O.
MIKIRBHETA, DIST.- MORIGAON, ASSAM, PIN- 782105.
VERSUS
1:THE STATE OF ASSAM AND 3 ORS
THROUGH THE P.P., ASSAM.
2:MD. FARUK ALI
S/O- MD. AKKASH ALI
3:MD. AKKASH ALI
S/O- LATE ATARJAN ALI
4:MUSTT. MACHIA BEGUM
W/O- MD. AKKASH ALI
ALL ARE RESIDENTS OF VILL.- MIKIRBHETA
P.S. MIKIRBHETA
PIN- 782105
DIST.- MORIGAON
ASSAM
Advocate for the Petitioner : MR R CHAKRAVORTY
Advocate for the Respondent : PP, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 17-02-2020 Heard Mr. R. Chakravorty, learned counsel for the appellant and Mr. B.B. Gogoi, learned Additional Public Prosecutor for the State.
This appeal under Section 372 Cr.P.C. is directed against the judgment and order dated 20.12.2018 passed by the Court of Assistant Sessions Judge, Morigaon in Sessions Case No. 7/2018, whereby, the respondent No. 2 has been acquitted of the charge under Section 376, IPC; the respondent No. 3 has been acquitted of the charges under Sections 376/506/511, IPC and the respondent No. 4 has been acquitted of the charge under Section 498A, IPC.
The appeal is admitted for hearing.
Let the concerned LCR be called for.
Issue notice, returnable in 6(six) weeks.
As Mr. B.B. Gogoi has accepted notice on behalf of the respondent No. 1, State, no formal notice need to be issued for respondent No. 1. The appellant shall, however, serve an extra copy of the memo. of appeal along with all the annexure to Mr. Gogoi within 2(two) days.
The appellant shall take steps for service of notice on respondent Nos. 2 to 4 by registered post with A/D as well as by usual process within 5(five) days.
List the matter after 6(six) weeks.
JUDGE Comparing Assistant