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Gauhati High Court
Sri Sunanda Boro Alias Sunanda Baro vs The State Of Assam And 5 Ors on 15 December, 2025
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/3
GAHC010227842025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Rev.P./523/2025
SRI SUNANDA BORO ALIAS SUNANDA BARO
S/O LATE GOPAL CHANDRA BORO R/O RANGIYA TOWN, W/NO. 3, P.S.
RANGIYA, DIST. KAMRUP(R), ASSAM.
VERSUS
THE STATE OF ASSAM AND 5 ORS.
REPRESENTED BY THE LEARNED PP,ASSAM
2:SRI SANJAY SEN @ BUBU SEN
S/O SUDHANGSHU SEN
VILL- TANGLA PUJA KHOLA
UNDER TANGLA POLICE STATION
DIST. UDALGURI
BTR
ASSAM
3:SRI SHYAMAL @ SYMAL PAUL
S/O MANMATH PAUL
VILL- TANGLA
PALPARA
WARD NO. 3
UNDER TANGLS POLICE STATION
IN THE DISTRICT OF UDALGURI
BTR
ASSAM
4:SRI BIJAY SAHA
S/O LT. SUBHASH SAHA
VILL- TANGLA HOSPITAL ROAD
WARD NO. 3
UNDER TANGLA POLICE STATION
IN THE DISTRICT OF UDALGURI
BTR
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ASSAM
5:SRI HARADHAN @ ARADHAN DEY
S/O LATE RAKHAL DEV
VILL- TANGLA
WARD NO.3
UNDER TANGLA POLICE IN THE DISTRICT OF UDALGURI
BTR
ASSAM.
6:SUBAL SARKAR
S/O LT. GOPAL SARKAR
VILL- TANGLA NABINPALLY
WARD NO. 1 UNDER TANGLA POLICE STATION
IN THE DISTRICT OF UDALGURI
BTR
ASSAM
Advocate for the Petitioner : MR. M K DAS, MS. B CHETRY,S J DUTTA,MS Z ANJUM,A
BHARADWAJ
Advocate for the Respondent : PP, ASSAM,
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 15.12.2025
Heard Mr. M.K. Das, learned counsel for the revision petitioner and Mr.
M.P. Goswami, learned Additional Public Prosecutor for the respondent no. 1,
State of Assam.
2. A First Information Report [FIR] lodged by the petitioner was registered
as Rangapara G.R.P.S. Case no. 08/2022, with corresponding G.R. Case no.
539/2022 and PRC no. 41/2023. In the trial of PRC no. 41/2023, the respondent
nos. 2-6 were charge-sheeted and they stood in the trial. After trial, the Court of
learned Judicial Magistrate, First Class, Udalguri ['the Trial Court', for short]
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convicted the accused persons for the offence under Section 323, IPC read with
Section 34, IPC and they were sentenced to undergo simple imprisonment for
one month and to pay a fine of Rs. 1,000/- each with default stipulation.
However, the appellate court of learned Sessions Judge, Udalguri partially
allowed the appeal preferred by the accused persons by a Judgment and Order
dated 12.08.2025. The appellate court modifying the sentence, has sentenced
the accused persons, that is, the appellants therein to pay a fine of Rs. 1,000/-
each with default stipulation. Aggrieved by the Judgment and Order of the
appellate court, the petitioner has preferred the instant criminal revision
petition.
3. Issue notice, returnable in 4 [four] weeks.
4. As Mr. Goswami, learned Additional Public Prosecutor has appeared and
accepted notice on behalf of the respondent no. 1, issuance of formal notice to
the said respondent is dispensed with. However, extra copy of the criminal
revision petition along with annexures are to be furnished to Mr. Goswami within
3 [three] working days from today.
5. The petitioner shall take steps for service of notice upon the respondent
nos. 2 - 6 by speed post as well as by usual mode within 7 [seven] working
days from today.
JUDGE
Comparing Assistant
