Tulen Gogoi vs State Of Assam And Others
2025 Latest Caselaw 1134 Gua

Gauhati High Court

Tulen Gogoi vs State Of Assam And Others on 18 July, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                      Page No.# 1/3

GAHC010136072025




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

                                 Case No. : CRL.A(J)/94/2025

            TULEN GOGOI
            S/O LATE PADMESWAR GOGOI, R/O VILLAGE OKA GAON, P.S. AND
            DISTRICT GOLAGHAT, ASSAM



            VERSUS

            STATE OF ASSAM AND OTHERS
            REP BY THE PP, ASSAM

            2:SRI BHABEN GOGOI
             S/O LATE PADMESWAR GOGOI
             R/O VILLAGE OKA GAON
             P.S. AND DISTRICT GOLAGHAT
            ASSAM

Advocate for the Petitioner   : DEEPSIKHA DEVI,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                           ORDER

Date : 18.07.2025 [M. Choudhury, J]

Ms. A. Begum, learned Additional Public Prosecutor for the respondent no.

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1, State of Assam is present.

2. This criminal appeal from jail under Section 415[2] of the Bharatiya Nagarik Suraksha Sanhita, 2023 is preferred against a Judgment and Order dated 06.03.2025 passed by the Court of learned Sessions Judge, Golaghat in Sessions Case no. 16/2020. By the Judgment and Order dated 06.03.2025, the appellant after being convicted for the offence under Section 302, Indian Penal Code, has been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/-, in default of payment of fine, to undergo rigorous imprisonment for another 6 months.

3. We have gone through the contents of the memorandum of appeal.

4. The appeal is admitted for hearing.

5. The case records of Sessions Case no. 16/2020 be called for.

6. Issue notice, returnable in 4 [four] weeks.

7. As Ms. Begum, learned Additional Public Prosecutor has appeared and accepted notice on behalf of the respondent no. 1, issuance of formal notice to the respondent no. 1 is dispensed with. However, an extra copy of the memo of appeal along with annexures, is to be furnished to Ms. Begum within 3 [three] working days from today.

8. The appellant shall take steps for service of notice upon the respondent no. 2/informant, by registered post with A/D within 3 [three] working days from today.

9. List the matter after 4 [four] weeks.

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10. The name of Mr. S. Biswas, learned Legal Aid Counsel for the appellant is to be reflected in the appellant's side in the Cause-List.

                                   JUDGE                     JUDGE




Comparing Assistant