Page No.# 1/4 vs The State Of Assam And Anr
2025 Latest Caselaw 1679 Gua

Gauhati High Court

Page No.# 1/4 vs The State Of Assam And Anr on 1 August, 2025

                                                                          Page No.# 1/4

GAHC010009262025




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

                                  Case No. : Crl.Rev.P./229/2025

            SRI HEMEN DAS AND ANR.
            S/O LATE RABHA DAS, R/O VILL.- DAISINGARI, MOUZA- MANIKPUR, P.S.-
            PATACHARKUCHI, DIST.-BARPETA, ASSAM.

            2: PHULESWARI DAS
            W/O SRI HEMEN DAS
             R/O VILL.- DAISINGARI
             MOUZA- MANIKPUR
             P.S.-PATACHARKUCHI
             DIST.-BARPETA
            ASSAM

            VERSUS

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

            2:HUMESWAR DAS
             S/O LATE KAMALA KANTA DAS
             R/O VILL.- DAISINGARI
             MOUZA- MANIKPUR
             P.S.-PATACHARKUCHI
             DIST.-BARPETA
            ASSAM

Advocate for the Petitioner   : MR P J DUTTA, MR. A KHANDAKAR,MR. B P BORAH

Advocate for the Respondent : ,




             Linked Case : I.A.(Crl.)/269/2025
                                                               Page No.# 2/4


        HEMEN DAS
        S/O- LATE RABHA DAS
        R/O-VILL- DAISINGARI
        MOUZA- MANIKPUR
        P.S- PATACHARKUCHI
        DIST- BARPETA
        ASSAM.

        2: PHULESWARI DAS
        W/O-SRI HEMEN DAS
         R/O-VILL- DAISINGARI
         MOUZA- MANIKPUR
         P.S- PATACHARKUCHI
         DIST- BARPETA.
        VERSUS

        THE STATE OF ASSAM
        REPRESENTED BY THE PUBLIC PROSECUTOR
        ASSAM.

        2:HUMESWAR DAS
        S/O- LATE KAMALA KANTA DAS
        VILL DAISINGARI
         MOUZA- MANIKPUR
         P.S-PATACHARKUCHI
         DIST-BARPETA.
         ------------
        Advocate for : MR P J DUTTA
        Advocate for : PP
        ASSAM appearing for THE STATE OF ASSAM




                              BEFORE
                  HONOURABLE MR. JUSTICE PRANJAL DAS

                                 ORDER

01.08.2025

1. Heard Mr. B.P. Borah, learned counsel for the revision petitioners.

Page No.# 3/4

2. The instant criminal revision petition has been filed under Section 438/442 of BNSS, 2023, aggrieved by the appellate judgment dated 04.10.2024, passed by Court of learned Sessions Judge, Bajali in Criminal Appeal No.12/2023, whereby the impugned judgment and order dated 31.08.2023, passed by the Court of learned Judicial Magistrate, First Class, Bajali in GR Case No.666/2015 was affirmed upholding the conviction of the petitioner no.1 under Section 341 of IPC including the sentence of S.I for 15 days; the learned Appellate Court was also pleased to uphold the conviction of petitioner no.2 under Section 324 of IPC, including the sentence of S.I for 4 months and fine of Rs.3,000/-(Rupees three thousand only) in (default S.I of 2 months).

3. The revision petition is admitted for hearing.

4. The copies may be served to the learned prosecution/respondent no.1.

5. The petitioner shall take steps for issuance of notice upon respondent no.2 i.e. Sri Homeswar Das.

6. Call for the trial court record from the Court of learned Judicial Magistrate, First Class, Bajali in GR Case No.666/2015.

7. The revision petitioners are stated to be on bail.

8. Considering the nature of the sentence, it is directed that till disposal of this revision petition, the execution of order of sentence dated 04.10.2024, passed in Criminal Appeal No.12/2023 by Court of learned Sessions Judge, Bajali shall remain suspended and the petitioners are allowed to remain on bail.

Page No.# 4/4

9. List the matter again in the last week of September, 2025.

JUDGE

Comparing Assistant