Dibyakanti Paul @ Tuton vs The State Of Assam And Anr G
2025 Latest Caselaw 3309 Gua

Gauhati High Court

Dibyakanti Paul @ Tuton vs The State Of Assam And Anr G on 19 February, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/2

GAHC010172012024




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

                                 Case No. : Crl.A./52/2025
            DIBYAKANTI PAUL @ TUTON
            S/O - DILIP PAUL
            R/O - VILL. - PAILAPOOL
            PS - LAKHIPUR,
            DIST - CACHAR, ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR G
            REPRESENTED BY PP, ASSAM

            2:SASANKA DAS
            S/O - LT SURESH DAS
            R/O - VILL. - PAILAPOOL
            P.S. - LAKHIPUR, DIST - CACHAR
            ASSAM , PIN - 78809
Advocate for the Petitioner : MR. L R MAZUMDER, MR. A ISLAM
Advocate for the Respondent : PP, ASSAM,


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

                                         ORDER

19-02-2025 (S. K. Medhi, J) Heard Shri L. R. Mazumdar, learned counsel for the appellant, who has preferred this appeal under Section 415 of the BNSS, 2023 against the judgment and order dated 25.10.2021 passed by the learned Addl. Sessions Judge (FTC), Cachar, Silchar in Sessions Case No. 152/2009 thereby convicting and Page No.# 2/2

sentencing the appellant to undergo rigorous imprisonment for lie under Section 302 of IPC and also to pay fine of Rs.5000/- only and in default of payment of fine, another SI for 3 months and also rigorous imprisonment for 3 years for committing offence under Section 201 of IPC and also fine of Rs.5000/- only and in default of payment of fine, further SI for 3 months. Admit.

Call for the records.

Ms. S. H. Borah, learned Addl. PP, Assam has entered appearance and accepts notice on behalf of State respondent. Let steps for service of notice upon the respondent no. 2 in the manner prescribed within 2 (two) days.

List after 6 (six) weeks along with the receipt of records as well as report on service.

It is submitted that Crl. A. No. 20/2022 is against the same judgment in which Paper Book has also been prepared.

Tag this appeal along with Crl. A. No. 20/2022. On the next date, report regarding service may be indicated by the Registry.

                                     JUDGE                         JUDGE




Comparing Assistant