Ranu Sonowal vs The State Of Assam And Anr
2025 Latest Caselaw 1329 Gua

Gauhati High Court

Ranu Sonowal vs The State Of Assam And Anr on 21 July, 2025

Author: Sk Medhi

Bench: Sanjay Kumar Medhi

                                                                         Page No.# 1/2

GAHC010111902025




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

                                   Case No. : Crl.A./252/2025

            RANU SONOWAL
            W/O. SRI SIDDARTHA SONOWAL, R/O. BARAIGIPATTI, WARD NO. 3, P/S.
            NAHARKATIA, DIST. DIBRUGARH, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP BY THE PP, ASSAM

            2:SAHID ALI
             S/O. LT. RASHID ALI
             R/O. BAIRAGIPATTI
             P/S. NAHARKATIA
             DIST. DIBRUGARH
            ASSAM
             PIN-786610

Advocate for the Petitioner   : MR D SAIKIA, MD IMRAN,MD R ISLAM,MS F HUSSAIN,MR S
M ABDULLAH P

Advocate for the Respondent : PP, ASSAM,
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                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                    HONOURABLE MR. JUSTICE KARDAK ETE

                                       ORDER

21.07.2025 (SK Medhi, J.)

Heard Shri D Saikia, learned counsel for the appellant.

This is an appeal filed under Section 374(2) of the Cr.PC, 1973 corresponding to Section 415(2) of the BNSS, 2023 against the judgment and order dated 28.03.2025 passed by the learned Sessions Judge, Dibrugarh in Sessions Case No. 43/2018 convicting the accused-appellant under Section 302 IPC to undergo RI for life and to pay a fine of Rs. 2000/- in default of payment of fine, to undergo SI for another 3 months and also to undergo RI for 2 years and to pay a fine of Rs. 1000/- for the offence under Section 201 IPC in default, to undergo SI for 1 month.

Admit.

Call for the TCRs.

Shri RR Kaushik, learned Addl. PP, Assam accepts notice on behalf of the respondent no. 1-State.

Steps for service of notice upon the respondent no. 2 be taken by the usual process.

Steps within 3 working days.

List this case after 6 weeks along with report on receipt of records as well as service.

                                              JUDGE                    JUDGE


Comparing Assistant