Kusum Gogoi @ Purna vs The State Of Assam
2024 Latest Caselaw 5252 Gua

Gauhati High Court

Kusum Gogoi @ Purna vs The State Of Assam on 29 July, 2024

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GAHC010067992024




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

                                    Case No. : CRL.A(J)/30/2024

            KUSUM GOGOI @ PURNA
            S/O- SRI NIRANJAN GOGOI, VILL.- HOLAKAN, P.S. JAMUGURI, DIST.
            SONITPUR.



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE P.P., ASSAM



Advocate for the Petitioner    :X

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK 29/07/2024

Heard Mr. K Baishya, learned Additional Public Prosecutor, Assam for the State respondent.

The learned Sessions Judge, Sonitpur, Tezpur by the judgment dated 02.11.2023 passed in Sessions Case No. 229/2018 arising out of Jamuguri P.S. Case No. 65/2018 corresponding to G.R. Case No. 1920/2018 convicted the accused appellant under Sections 376/448 IPC and sentenced him to undergo Rigorous Imprisonment for 10 (ten) years with fine of Rs.5,000/-, in default to undergo Simple Imprisonment for another 1 (one) month under Section 376 IPC and further sentenced him to Page No.# 2/3

undergo Rigorous Imprisonment for 6 (six) months under Section 448 IPC, where both the sentences to run concurrently, setting off the period of detention already undergone by him during the course of investigation, enquiry and trial of the case.

After the said judgment dated 02.11.2023, the convicted accused was taken into custody and since then he is in Central Jail at Tezpur undergoing the punishment.

Being aggrieved with the said judgment of conviction and sentence dated 02.11.2023 passed by the learned Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 229/2018, said convicted accused, Kusum Gogoi @ Purna has preferred this appeal from jail.

Appeal be admitted for hearing.

Call for the records of Sessions Case No. 229/2018 arising out of Jamuguri P.S. Case No. 65/2018 from the Court of learned Sessions Judge, Sonitpur, Tezpur.

List this matter after 6 (six) weeks.

Smt. Priyanki Das, empanelled Amicus Curiae, notified vide Notification No. 23 dated 18.04.2024 of this High Court be appointed as Amicus Curiae for the convicted accused appellant, Kusum Gogoi @ Purna.

Registry shall reflect the name of Smt. Priyanki Das, as Amicus Curiae for the accused appellant in the cause list against this item.

Registry shall furnish a copy of the impugned judgment dated 02.11.2023 passed by the learned Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 229/2018 to Smt. Priyanki Das, empanelled Amicus Curiae, obtaining necessary acknowledgment from her in that regard.

JUDGE Page No.# 3/3

Comparing Assistant