Page No.# 1/2 vs The State Of Assam
2025 Latest Caselaw 9377 Gua

Citation : 2025 Latest Caselaw 9377 Gua
Judgement Date : 11 December, 2025

[Cites 0, Cited by 0]

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 11 December, 2025

                                                                Page No.# 1/2

GAHC010184632014




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

                         Case No. : Crl.Rev.P./97/2014

         DILIP BORAH and 7 ORS
         S/O LT. DEBESWAR BORAH

         2: PRASHANTA BORAH
          S/O LT. JANAM BORAH

         3: AMAL HAZARIKA
          S/O LT. PUWAL HAZARIKA

         4: RAKHESWAR BORAH
          S/O KOTAI BORAH

         5: PRAFULLA BORAH
          S/O KHOHUWA BORAH

         6: MOHESWAR BORAH
          S/O NALIA BORAH

         7: PRAFULLA CHANDRA BORAH
          S/O LT. KANAK CHANDRA BORAH

         8: PRABHAT BORAH
          S/O LT. KOKHESWAR BORAH ALL ARE R/O KHONGIA VILLAGE
          P.S. PULIBOR
          DIST. JORHAT
         ASSAM

         VERSUS

         THE STATE OF ASSAM
                                                                          Page No.# 2/2

Advocate for the Petitioner   : MS.P BHATTACHARYA, MR.B BORA,MR.T J MAHANTA,MR.A
BHATTACHARYA

Advocate for the Respondent : PP, ASSAM, MR.B P SINHA(R-2),MS.R SARKAR(R-2),MS.N
DAS(R-2)




                                   BEFORE
                   HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                        ORDER

11.12.2025

1. This criminal revision petition has been filed assailing the order dated 16.03.2012 passed in G.R. Case No. 1143/2008, as well as the impugned Judgment and Order dated 11.02.2014 passed in Criminal Appeal No. 14/2012.

2. The learned counsel for the petitioner submits that the sentence imposed upon the petitioners was imprisonment for a period of two years, and that the petitioners have already undergone the said sentence.

3. List this matter again in the month of February, 2026, on a date to be fixed by the Registry for final consideration, as the learned counsel for the petitioner has sought some time to prepare the case.

JUDGE

Comparing Assistant