Tuesday, 09, Jun, 2026
 
 
 
Expand O P Jindal Global University
 

6 convicted in 2004 Dhemaji blast case


Order
06 Jul 2019
Categories: Latest News

July 6, 2019:

A district court in Assam convicted six persons & acquitted eight others in the 2004 Dhemaji school blast case on Thursday.

District & Session Judge Sutham Das prounounced the verdict after hearing the arguments & examining 55 witnesses.

"Four of them -- Muhi Handique, Jatin Duwari, Dipanjali Gohain & Lila Gogoi -- have been sentenced to life imprisonment under Section 120 B (punishment of criminal conspiracy) & 302 (Punishment for murder) of

Indian Penal Code (IPC)," said Advocate Nitya Saikia.

Two others -- Prashant Bhuyan & Hemen Gogoi -- were awarded 4 years imprisonment while the main accused Rashid Bharali is absconding.

At least 18 people were killed & 40 others were seriously injured after an explosion rocked Dhemaji College at around 9:30 am on Independence Day in 2004. Most of the victims were school children aged between 12 & 14.

The eight who were released of all charges are Minu Borah, Joya Chutiya, Jiten Chutiya, Apsara Bora, Govind Kalita, Jaychandra Chutiya, Chandranath Gogoi & Mohan Chutiya.

The bomb, which was planted near the college gate, was triggered by a remote-controlled device when students & teachers were passing through.

Source Link



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter