Page No.# 1/3 vs The State Of Assam
2025 Latest Caselaw 3310 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)

                            Case No. : Crl.A./53/2025

         RABIRAM DAS
         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
          DISTRICT- BAKSA( BTC)
         ASSAM
          PIN 781377.

         5: ARUP CHOUDHURY
          S/O. SRI KHANINDRA CHOUDHURY
          R/O. LAFARKUCHI
                                                                         Page No.# 2/3

             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
            REPRESENTED 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 the Petitioner   : MR A SARANIA, N GOGOI,MR R.BEZBARUAH,MR. P P
GOGOI,MR. M SARANIA

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 M. Sarania, learned Counsel for the appellant, who has preferred this appeal under Section 415 (2) of the BNSS, 2023 against the judgment of conviction dated 13.12.2024 passed by the learned Sessions Judge, Page No.# 3/3

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 two months under Sections 302/149 of IPC, rigorous imprisonment of 1 year each under sections 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 and all sentences.

Admit.

Call for the records.

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.

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

                               JUDGE                           JUDGE




Comparing Assistant