Hemanta Gogoi vs The State Of Assam
2025 Latest Caselaw 9727 Gua

Gauhati High Court

Hemanta Gogoi vs The State Of Assam on 18 December, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                    Page No.# 1/2

GAHC010188982025




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

                                 Case No. : CRL.A(J)/135/2025

            HEMANTA GOGOI
            SIVASAGAR, ASSAM



            VERSUS

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



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

18.12.2025

This is a jail appeal against the impugned Judgment dated 15.07.2025 passed by the learned Sessions Judge, Sivasagar, in Sessions Case no. 41 [S-S]/2024, by which the appellant has been convicted under Section 307, Indian Penal Code [IPC] and sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 5,000/-, in default, to undergo simple imprisonment for 6 months. The appellant has also been convicted under Section 326, IPC and sentenced to undergo rigorous imprisonment for 8 years and to pay a fine of Rs. 5,000/-, in Page No.# 2/2

default, to undergo simple imprisonment for 6 months. The sentences are ordered to run concurrently.

The criminal appeal is admitted for hearing.

Let the TCR be called for.

Issue notice, returnable in 4 [four] weeks.

As Mr. M.P. Goswami, learned Additional Public Prosecutor, Assam has appeared and accepted notice on behalf of the respondent State, issuance of formal notice to the respondent is dispensed with.

In order to represent the appellant, Mr. Dikshit Gogoi, learned counsel from the panel of Amicus Curiae be appointed.

The name of Mr. Dikshit Gogoi, learned Amicus Curiae is to be reflected in the Cause-List. The set of relevant case papers are to be supplied to the learned Amicus Curiae and the learned Additional Public Prosecutor, Assam by the Registry.

JUDGE

Comparing Assistant