Raju Das @ Babu vs The State Of Assam And Anr
2025 Latest Caselaw 2708 Gua

Gauhati High Court

Raju Das @ Babu vs The State Of Assam And Anr on 12 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                Page No.# 1/2

GAHC010175262025




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

                                   Case No. : Crl.A./304/2025

            RAJU DAS @ BABU
            S/O. SRI KHAGEN DAS @ BUDHBOR, R/O. NAMDANG SILA SAKU, P/S. AND
            DIST. SIVASAGAR, ASSAM



            VERSUS

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

            2:NIRANJAN SARMAH
             S/O. LT. RAMESH CHANDRA SARMAH
             R/O. AMULAPATTY
             P/S. AND DIST. SIVASAGAR
            ASSAM

Advocate for the Petitioner   : MR J PAYENG, MR S N KRISHNATRAYA,MS A PAYENG,MR G
SARMA

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

12.08.2025

Heard Mr. J. Payeng, learned counsel for the appellant and Mr. B. Sarma, learned Special Public Prosecutor for the respondents, Wildlilfe.

Page No.# 2/2

2. This criminal appeal under Section 415, Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is preferred against a Judgment and Order dated 21.07.2025 passed by the Court of learned Additional Sessions Judge [FTC] -cum- Special Judge, Sivasagar in Special [WL] Case no. 01/2022, which arose out of Case no. SIV/S/15 of 2021-22. By the Judgment and Order dated 21.07.2025, the appellant has been convicted for the offence under Section 51 of Wildlife Protection Act and he has been sentenced to undergo rigorous imprisonment for seven years and to pay fine of Rs. 50,000/-, in default of payment of fine, to undergo simple imprisonment for another year.

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

4. The criminal appeal is admitted for hearing.

5. Let the case records of Special [WL] Case no. 01/2022 be called for.

6. Issue notice, returnable on 10.09.2025.

7. As Mr. Sarma, learned Special Public Prosecutor, Wildlife has appeared and accepted notices on behalf of both the respondents, issuance of formal notice to the respondents is dispensed with. The learned counsel for the appellant shall furnish requisite an extra copy of the criminal appeal along with the annexures, to Mr. Sarma within 3 [three] working days from today.

8. List the case on 10.09.2025.

JUDGE

Comparing Assistant