Page No.# 1/2 vs The State Of Assam
2025 Latest Caselaw 3324 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 19 February, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                        Page No.# 1/2

GAHC010022162025




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

                                 Case No. : CRL.A(J)/15/2025

            SRI MUKUL SAIKIA @ MINI
            S/O. LT. BADAN SAIKIA

            2: PRANJAL DUTTA @ SAIKIA
             S/O. LT. MUKUL SAIKIA
             BOTH ARE RESIDENT OF DIHINGIAKURI POTIA GAON
             P/S. MORIONI
             DIST. JORHAT
            ASSA

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR

            2:RANJIT DUTTA
             S/O. LT. JOGESWAR DUTTA
             RESIDENT OF DIHINGIAKURI POTIA GAON
             P/S. AND DIST. JORHAT
            ASSA

Advocate for the Petitioner   : MS. B SARMA, LEGAL AID COUNSEL

Advocate for the Respondent : PP, ASSAM,
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                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
              HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                        ORDER

19-02-2025 (S. K. Medhi, J) Heard Ms. B. Sarma, learned Legal Aid Counsel, who has preferred this appeal under Section 415 of the BNSS, 2023 against the judgment and order dated 25.11.2024 passed by the learned Sessions Judge, Jorhat, Assam in Sessions Case No. 32 (J-J) 2020, convicting the appellants to undergo imprisonment for life and to pay a fine of Rs. 500/- in default rigorous imprisonment for one months for the offence under Sections 302/34 of the IPC.

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) working days.

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

                                    JUDGE                        JUDGE




Comparing Assistant