Prabhat Hazarika vs The State Of Assam
2025 Latest Caselaw 2709 Gua

Gauhati High Court

Prabhat Hazarika vs The State Of Assam on 12 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010172922025




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

                                  Case No. : Crl.A./305/2025

            PRABHAT HAZARIKA
            S/O MAHESWAR HAZARIKA, R/O VILL. RONGAJAN ABHOYPURIA, P.O.
            MORONIGI, P.S. AND DIST. GOLAGHAT, PIN 785702, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM.



Advocate for the Petitioner   : MR. P DUTTA,

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

12.08.2025

Heard Mr. P. Dutta, learned counsel for the appellant and Mr. R.R. Kaushik, learned Additional Public Prosecutor for the respondent, State of Assam.

2. This criminal appeal under Section 415, Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is preferred against a Judgment and Order dated 13.06.2025 passed by the Court of learned Page No.# 2/2

Additional Sessions Judge, Golaghat in Sessions Case no. 98/2019. By the Judgment and Order dated 13.06.2025, the appellant has been convicted for the offences under Section 341, Indian Penal Code [IPC] and Section 354-A[1][i], IPC. For the offence under Section 341, IPC, the appellant has been sentenced to undergo simple imprisonment for a period of one month. For the offence under Section 354-A[1][i], IPC, the appellant has been sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 5,000/-, with default stipulation. The sentences are ordered to run concurrently.

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. 98/2019 be called for.

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

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

8. List the case after 4 [four] weeks.

JUDGE

Comparing Assistant