Bhiguram Taid Alias Bijit Taid Alias ... vs The State Of Assam And Anr
2025 Latest Caselaw 4767 Gua

Gauhati High Court

Bhiguram Taid Alias Bijit Taid Alias ... vs The State Of Assam And Anr on 21 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                 Page No. 1/3

GAHC010187042025




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

                                Case No. : Crl. Rev. P./336/2025

            BHIGURAM TAID ALIAS BIJIT TAID ALIAS PAPAI
            S/O- SRI DURGESWAR TAID, R/O- UJONI GORPARA, P.O. AND P.S.
            DHAKUAKHANA, PIN- 787055, DIST. LAKHIMPUR, ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE P.P., ASSAM

            2:SMT. JUMI TAID
            W/O- SRI MINTU TAID
             R/O- NAMONI GORPARA
             P.O. AND P.S. DHAKUAKHANA
             PIN- 787055
             DIST. LAKHIMPUR
            ASSAM

Advocate for the Petitioner   : MR. A BARUAH, MR. J P MORE

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : 21.08.2025

Heard Mr. A. Baruah, learned counsel for the revision-petitioner and Mr. M.P. Goswami, learned Additional Public Prosecutor for the respondent no. 1, State of Assam.

2. The instant criminal revision petition under Section 442 and Section 438, Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is preferred to assail a Judgment and Order dated 15.07.2025 passed by the Court of learned Sessions Judge, Lakhimpur at North Lakhimpur ['the Appellate Court', for short] in Criminal Appeal no. 21[1]/2024. By the Judgment and Order dated 15.07.2025, the Appellate Court while dismissing the criminal appeal, has affirmed a Judgment and Order dated 22.11.2024 of conviction and sentence, passed by the Court of learned Judicial Magistrate, First Class, Dhakuakhana, Lakhimpur ['the Trial Court', for short] in G.R. Case no. 450/2020 and Police Report Case [PRC] no. 18/2021.

3. The Trial Court had convicted the revision-petitioner for the offence under Section 448 and Section 354, Indian Penal Code [IPC]. For the offence under Section 354, IPC, the revision-petitioner has been sentenced to undergo simple imprisonment for one year and to pay a fine of Rs. 6,000/-, in default of payment of fine, to suffer simple imprisonment for three month. For the offence under Section 448, IPC, he has been sentenced to pay a fine of Rs. 500/-.

4. I have gone through the grounds urged in the instant criminal revision petition.

5. The criminal revision petition is admitted for hearing.

6. The case records of G.R. Case no. 450/2020 and Police Report Case no. 18/2021 be called for.

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

8. As Mr. Goswami has appeared and accepted notice on behalf of the respondent no. 1, issuance of formal notice in respect of the said respondent stands dispensed with. The learned counsel for the revision petitioner shall serve an extra copy of the petition along with annexures, to Mr. Goswami within 3 [three] working days from today.

9. The revision petitioner shall take steps for service of notice upon the respondent no. 2

by registered post with A/D as well as by usual process within 3 [three] working days from today.

JUDGE

Comparing Assistant