Chiranta Dutta vs The State Of Assam
2025 Latest Caselaw 2046 Gua

Gauhati High Court

Chiranta Dutta vs The State Of Assam on 6 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010255722024




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

                                 Case No. : CRL.A(J)/145/2024

            CHIRANTA DUTTA
            X



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : --06.08.2025

Mr. M.P. Goswami, learned Additional Public Prosecutor for the respondent no. 1, State of Assam is in attendance.

2. This criminal appeal from jail is preferred preferred against a Judgment date 30.05.2024 and an Order on Sentence dated 01.06.2024 passed by the Court of learned Sessions Judge, Sivasagar ['the Trial Court', for short] in Sessions Case no. 43 [S-N] of 2023. By the Judgment and the Order on Sentence, the accused-appellant has been convicted for Page No.# 2/2

the offences under Section 427/323/436/506 of the Indian Penal Code [IPC]. All the sentences are ordered to run concurrently. For the offence under Section 436, IPC, the accused-appellant has been sentenced to undergo rigorous imprisonment for 5 [five] years and to pay a fine of Rs. 5,000/- with default stipulations. Lesser terms of sentences have been passed for the other offences.

3. I have gone through the grounds urged in the memorandum of appeal.

4. The criminal appeal is admitted for hearing.

5. The case records of Sessions Case no. 43 [S-N] of 2023 be called for.

6. Issue notice, returnable in 4 [four] weeks.

7. As Mr. Goswami, learned Additional Public Prosecutor has appeared and accepted notice for the respondent no. 1, State of Assam, formal notice need not be issued to the said respondent.

8. To represent the accused-appellant in the instant appeal, this Court deems it proper to appoint Mr. Sarfraz Nawaz, learned counsel from the panel of Amicus Curiae.

9. Registry to reflect the name of Mr. Sarfraz Nawaz, learned Amicus Curiae in the Cause- List and he shall be furnishing the necessary case papers in a period of one week from today.

JUDGE

Comparing Assistant