Babai Rajput vs State Of Assam
2025 Latest Caselaw 2892 Gua

Gauhati High Court

Babai Rajput vs State Of Assam on 5 February, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                      Page No.# 1/2

GAHC010002942025




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

                                 Case No. : CRL.A(J)/11/2025

            BABAI RAJPUT
            S/O LATE MADHA RAJPUR, RESIDENT OF BHULUKITING T.E. PS
            GOLAGHAT DIST GOLAGHAT, ASSAM,



            VERSUS

            STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MRS DIPANJALI BORPUJARI,

Advocate for the Respondent : PP, ASSAM,




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

                                           ORDER

05.02.2025 (Soumitra Saikia, J) Heard Mrs. Dipanjali Borpujari, learned counsel for the applicant. Also heard Ms. A. Begum, learned A.P.P. for the State.

This is a statutory appeal filed by the appellant against the judgment dated 06.11.2024 passed by Sessions Court, Golaghat in Session Case No. 34 of Page No.# 2/2

2021 whereby the appellant was convicted under Section 302 IPC and thereby sentenced him to undergo rigorous imprisonment for life and also to pay fine of Rs. 10,000/- and in default to undergo further simple imprisonment for one year.

The appeal be admitted.

The trial Court records from the concerned Court be called for by the Registry.

Matter be listed after receipt of the trial Court's record.

JUDGE

Comparing Assistant