Rofiqul Islam Alias Afiqul Islam vs The State Of Assam
2025 Latest Caselaw 9069 Gua

Gauhati High Court

Rofiqul Islam Alias Afiqul Islam vs The State Of Assam on 1 December, 2025

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GAHC010188562025




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

                                Case No. : Crl.A./380/2025

           ROFIQUL ISLAM ALIAS AFIQUL ISLAM
           S/O - ASIR UDDIN
           R/O - VILL - CHANDIPARA
           P.S. - FAKIRGANJ
           DIST - DHUBRI, ASSAM
           PIN - 783330


           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY PP, ASSAM


Advocate for the Petitioner : HARSHIT AGARWAL, MS S JAIN,MS. B SOREN,MR J
SINGH,MR H AGARWAL,MRS J M KONWAR,MR. B D KONWAR SR. ADV.

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                      HONOURABLE MR. JUSTICE PRANJAL DAS

                                           ORDER

01-12-2025

Heard Ms. S. Jain, learned counsel for the appellant as well as Mr. K. Baishya, learned Addl. PP, Assam.

The criminal petition under Section 415 (2) BNSS has been filed against impugned judgment and order dated 08.08.2024 passed by the learned Addl. Sessions Page No.# 2/2

Judge, Dhubri in Sessions Case No. 349/2018 convicting the accused/appellant under Section 370 of the IPC 1860 and sentencing him to undergo rigorous imprisonment for a term of 7 years and to pay a fine of Rs.5000/- and in default of payment of fine further to undergo rigorous imprisonment for 3 months.

Copy be furnished to the prosecution. The appeal being a statutory first appeal in criminal law against conviction and sentence.

Admit.

Call for the records.

List the matter in the order(s) column in the 3rd week of January, 2026.

JUDGE

Comparing Assistant