Dhananjay Chouhan vs The State Of Assam
2025 Latest Caselaw 2629 Gua

Gauhati High Court

Dhananjay Chouhan vs The State Of Assam on 8 August, 2025

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GAHC010154912025




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

                                Case No. : Crl.A./255/2025

           DHANANJAY CHOUHAN
           S/O. LT. RAMBIRISH CHOUHAN, R/O. VILL.- KHANGKHALABARI, P/S.
           UDALGURI, DIST. UDALGURI, ASSAM.

           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY THE PP, ASSAM

Advocate for the Petitioner : MR. D GAGAI, SAMRIDDHI SAIKIA,MR. V A
CHOWDHURY,MR. A M BORA

Advocate for the Respondent : PP, ASSAM,


                                    BEFORE
                     HON'BLE MRS. JUSTICE MITALI THAKURIA


                                           ORDER

Date : 08.08.2025.

Heard Mr. M.S. Hussain, learned counsel appearing on behalf of Mr. A.M. Bora, learned Senior Counsel for the appellant. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor, Assam for the State respondent.

This is an application under Section 415 of the BNSS, 2023, against the judgment dated 27.05.2025 and the consequential order dated 30.05.2025, Page No.# 2/2

passed by the learned Sessions Judge, Udalguri in Sessions Case No.02/2013, whereby the appellant has been convicted and sentenced to undergo R.I. for ten (10) years and fine of Rs.20,000/-, under Section 376 of the IPC, and in default of fine, further S.I. for two (2) months.

Appeal is admitted.

Call for the TCR.

List the matter after four (4) weeks.

JUDGE

Comparing Assistant