Bikash Kumar vs The State Of Assam
2025 Latest Caselaw 4730 Gua

Gauhati High Court

Bikash Kumar vs The State Of Assam on 20 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                   Page No. 1/2

GAHC010174702025




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

                                 Case No. : CRL.A(J)/116/2025

            BIKASH KUMAR
            SIVASAGAR, ASSAM

            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 : 20.08.2025

This criminal appeal from Jail is directed against a Judgment dated 22.07.2024 passed by the Additional Sessions Judge, Sivasagar ['the Trial Court', for short] in Sessions Case no. 83[S-N]/2023. By the Judgment dated 22.07.2024, the accused-appellant has been convicted for the offence under Sections 307/326, Indian Penal Code [IPC]. For the offence under Section 307, IPC, the accused-appellant has been sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 5,000/- with default stipulation. No separate sentence has been passed under Section 326, IPC.

2. The criminal appeal is admitted for hearing.

3. The case records of Sessions Case no. 83[S-N]/2023 be called for.

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

5. As Mr. R.R. Kaushik, learned Additional Public Prosecutor has entered appearance on behalf of the respondent no. 1, issuance of formal notice in respect of the said respondent stands dispensed with.

6. To represent the case of the accused-appellant, the Court deems it fit to appoint Shri Arunav Phukan from the panel of Amicus Curiae.

7. The Amicus Curiae, Shri Arunav Phukan is to be notified accordingly.

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

JUDGE

Comparing Assistant