Kushal Nath vs The State Of Assam And Anr
2025 Latest Caselaw 9461 Gua

Gauhati High Court

Kushal Nath vs The State Of Assam And Anr on 15 December, 2025

                                                                             Page No.# 1/3

GAHC010195962024




                                                                   undefined

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

                                Case No. : Crl.Rev.P./332/2025

            KUSHAL NATH
            S/O LATE JADURAM NATH, R/O BONGARA, P.S.-PALASHBARI, DIST.-
            KAMRUP, ASSAM.



            VERSUS

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

            2:MD. BASIR ALI (INFORMANT)
             S/O LATE GATHIA SHEIKH
             R/O HALIGAON
             P.S.- PALASHBARI
             DIST.-KAMRUP
            ASSAM
             PIN-781122

Advocate for the Petitioner   : MR J HUSSAIN, MR. L HUSSAIN,MR. F A HASSAN

Advocate for the Respondent : PP, ASSAM,
                                                                       Page No.# 2/3




                                  BEFORE
                  HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                      ORDER

Date : --15.12 .2025

Heard Mr. J. Hussain, learned counsel appearing for the petitioner. Also

heard Mr. R. J. Baruah, the learned APP for the State of Assam.

2. This is an application under Section 442 read with Section 438 of BNSS,

2023, assailing the impugned Judgment and Order dated 26.09.2023, passed by

the learned Sessions Judge Kamrup, Amingaon in Criminal Appeal No. 23/2018,

dismissing the appeal and thereby upholding the impugned Judgment and Order

dated 27.11.2018, passed by the learned CJM, Kamrup, Amingaon in CR. Case

No. 13028/2013, convicting the petitioner to undergo Simple Imprisonment for

1 (one) month under Section 279 of IPC and simple imprisonment of 6 (six)

months under Section 304(A) of IPC.

3. Admit the Revision Petition.

4. Registry to call for the TCR in the instant case from the learned Court of

CJM, Kamrup (M).

5. Ms. R. Choudhury, learned Amicus Curiae is present for the respondent

No. 2.

Page No.# 3/3

6. Registry to reflect the name of the Amicus Curiae for the respondent No.

2 in the Cause List.

7. Let the matter be fixed on 20.01.2026.

JUDGE

Comparing Assistant