The State Of Assam vs Sri Bikash Das
2025 Latest Caselaw 1693 Gua

Gauhati High Court

The State Of Assam vs Sri Bikash Das on 1 August, 2025

                                                                       Page No.# 1/2

GAHC010273562019




                                                                undefined

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

                        Case No. : Death Sentence Ref./4/2019

         THE STATE OF ASSAM
         REPRESENTED BY PP ASSAM

         VERSUS

         SRI BIKASH DAS
         S/O- LATE RAJMOHAN DAS,
         VILL.- CHOWKIDINGI, SASANPARA, DIBRUGARH, ASSAM

          Linked Case : CRL.A(J)/114/2019

         BIKASH DAS
         S/O. LT. RAJMOHAN DAS
         R/O. CHOWKIDING SASANPARA
         P.S. DIBRUGARH DIST. TINSUKIA ASSAM.


          VERSUS

         THE STATE OF ASSAM
         REP. BY PP ASSAM.


          Linked Case : CRL.A(J)/92/2019

         BIKASH DAS
         SIVASAGAR ASSAM.

          VERSUS

         THE STATE OF ASSAM
         REP. BY PP ASSAM.
                                                                                 Page No.# 2/2



For the Appellant(s)      : Ms. B. Bhuyan, Senior Advocate/Additional Public Prosecutor,
                         Assam, assisted by Ms. R. Das, Advocate in Death Sentence
                         Reference No.4/2019.
                         : Mr. A. Dhar, Amicus Curiae in Criminal Appeal (J) No.92/2019.
                         : Mr. A. Ahmed, Amicus Curiae in Criminal Appeal (J) No.114/2019.
For the Respondent(s)    : Mr. A.M. Bora, Senior Advocate/ Amicus Curiae, assisted by Mr. A

Dhar, Amicus Curiae in Death Sentence Reference No.4/2019. : Ms. B. Bhuyan, Senior Advocate/ Additional Public Prosecutor, Assam, assisted by Ms. R. Das, Advocate in Criminal Appeal (J) No.92/2019 and Criminal Appeal (J) No.114/2019.

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

01.08.2025 (Ashutosh Kumar, CJ)

We have heard Mr. A.M. Bora, learned Senior Advocate/ Amicus Curiae in Death Sentence Reference No.4/2019; Mr. A. Dhar, learned Amicus Curiae in Crl.A.(J) No.92/2019; Mr. A. Ahmed, learned Amicus Curiae in Crl.A.(J) No.114/2019 and Ms. B. Bhuyan, learned Senior Advocate/Additional Public Prosecutor, Assam assisted by Ms. R. Das, learned Advocate for the State.

Hearing concluded.

Judgment is reserved.

                       JUDGE                           CHIEF JUSTICE


Comparing Assistant