Sri Biki Thapa vs The State Of Assam
2025 Latest Caselaw 9786 Gua

Gauhati High Court

Sri Biki Thapa vs The State Of Assam on 19 December, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                      Page No.# 1/2

GAHC010178632025




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

                                Case No. : CRL.A(J)/197/2025

             SRI BIKI THAPA
             S/O, DHAN BAHADUR THAPA,
              R/O NARAKASUR PAHAR,
             P.S DISPUR,
             DIST- KAMRUP METRO, ASSAM



             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MS BIJITA SARMA,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                           ORDER

19.12.2025 (M. Zothankhuma, J)

Heard Ms. B. Sarma, learned Legal Aid Counsel for the appellants.

This is an appeal against the impugned judgment dated 09.05.2024 passed Page No.# 2/2

by the learned Additional Sessions Judge No.2, Kamrup (M) at Guwahati, in Sessions Case No.99/2016, by which the appellant has been convicted under Section 447/34, 325/34 and 302/34 of IPC.

Admit the appeal.

Call for the TCR.

Issue Notice returnable on 18.02.2026.

Ms. B. Bhuyan, learned Additional Public Prosecutor appears on behalf of the State.

List the matter on 18.02.2026.

                        JUDGE                     JUDGE




Comparing Assistant