Page No.# 1/3 vs The State Of Assam
2025 Latest Caselaw 3303 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam on 19 February, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                           Page No.# 1/3

GAHC010020352025




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


          Linked Case : I.A.(Crl.)/130/2025
                        In Crl. A./ 53/2025

         SRI RABIRAM DAS AND ORS
         S/O. LATE TARANI KT. DAS
         R/O. UZIRBARI
         P/O. THAMNA
         P/S. MUSHALPUR
         DISTRICT- BAKSA( BTC)
         ASSAM
         PIN 781377.

         2: PRADIP DAS
         S/O. SRI MOHALA RAM DAS
          R/O. UZIRBARI
          P/O. THAMNA
          P/S. MUSHALPUR
          DISTRICT- BAKSA( BTC)
         ASSAM
          PIN 781377.

         3: ANIL RABHA
         S/O. LT. HALIRAM RABHA
         R/O. CHANTAPARA
         P/O. THAMNA
         P/S. MUSHALPUR
         DISTRICT- BAKSA( BTC)
         ASSAM
         PIN 781377.

         4: ARUN DAS
         S/O. LT. MONIRAM DAS
         R/O. CHANTAPARA
         P/O. THAMNA
         P/S. MUSHALPUR
                                          Page No.# 2/3

DISTRICT- BAKSA( BTC)
ASSAM
PIN 781377.

5: ARUP CHOUDHURY
S/O. SRI KHANINDRA CHOUDHURY
R/O. LAFARKUCHI
P/O. THAMNA
P/S. MUSHALPUR
DISTRICT- BAKSA( BTC)
ASSAM
PIN 781377.

6: PRANAB KALITA
S/O. SRI DHARAM KALITA
R/O. THAMNA
P/O. THAMNA
P/S. MUSHALPUR
DISTRICT- BAKSA( BTC)
ASSAM
PIN 781377.
VERSUS

THE STATE OF ASSAM
REP BY THE PP ASSAM

2:RABIRAM DAS
S/O. SRI BAPURAM DAS
VILL. AND P/O. THAMNA
 P/S. MASHALPUR
 DIST. BAKSA
ASSAM
 PIN-781377.
 ------------
Advocate for : MR A SARANIA
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM
                                                                       Page No.# 3/3


                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                     ORDER

19-02-2025 (S. K. Medhi, J) Heard Shri M. Sarania, learned Counsel for the applicant, who has filed this application under Section 430 of BNSS, 2023 for suspension of sentence and realization of fine and to release the appellant on bail against the judgment and order dated 13.12.2024 passed by the learned Sessions Judge, Baksa, Mushalpur in Sessions Case No. 152/2018 convicting the appellants under Sections 147/148/341/302/149 of the IPC and sentenced to undergo rigorous imprisonment for life and fine of Rs.2000/- only each, in default of payment of fine, simple imprisonment for another 2 months under Sections 302/149 of IPC and rigorous imprisonment for 1 year each under section 147/149 of IPC and rigorous imprisonment for 1 year each under Sections 148/149 of IPC and simple imprisonment of 1 month each under Sections 341/149 of IPC. The connected appeal, namely, Crl. A/53/2025 has been admitted today. Ms. S. H. Borah, learned Addl. PP, Assam accepts notice on behalf of respondent no. 1.

Let steps be taken for service of notice upon the respondent no. 2 in the manner prescribed within 2 (two) days.

Objection, if any, may be filed in the meantime.

List after 6 (six) weeks alongwith the report on service.

                                  JUDGE                     JUDGE

Comparing Assistant