Page No.# 1/2 vs The State Of Assam
2025 Latest Caselaw 2880 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 5 February, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                         Page No.# 1/2

GAHC010009672025




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

                                  Case No. : Crl.A./32/2025

            SAHJAMAL SK @ SHAHAJAMAL SK, AND ANR
            S/O LATE SAHAR ALI AKOND,
            RESIDENT OF VILLAGE TELIPARA, PS MANKACHAR, DIST SOUTH
            SALMARA MANKACHAR

            2: SADUAL SK @ SHADOWAL SK @ AKOND

             S/O LATE SAHAR ALI AKOND

            RESIDENT OF VILLAGE HATSINGIMARI PS SOUTH SALMARA
            DIST SOUTH SALMARA MANKACHAR
            ASSA

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. D K BAIDYA, MR. A M BORA,MR. S RAHMAN

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



                                BEFORE
                HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                         ORDER

05.02.2025 (Soumitra Saikia, J) Heard Mr. D.K. Baidya, learned counsel for the appellants. Also heard Ms. A. Begu, learned A.P.P. for the State.

This is an appeal filed by the two applicants namely Sahjamal SK @Shahajamal SK and Sadual SK @Shadowal SK @Akond under Section 415 of BNSS against the judgment dated 19.11.2024 passed by the Sessions Judge, South Salmara- Mankachar, Assam in Sessions Case No. 18 of 2021 convicting the accused appellants under Sections 302/326/447/34 IPC sentencing them to undergo imprisonment for life for offences under Section 302/34 IPC and to pay fine of Rs. 10,000/- each and in default to undergo simple imprisonment for six months and also undergo rigorous imprisonment for five years for offences under Section 326/34 IPC and to pay fine of Rs. 5,000/- each and in default to undergo simple imprisonment imprisonment for three months and also undergo rigorous imprisonment for three months for offences under Section 447/34 IPC.

The appeal be admitted.

The records in connection with Sessions Case No. 18 of 2021 be called for by the Registry.

Matter be listed upon receipt of the record.

JUDGE Comparing Assistant