Albish Kheria vs The State Of Assam
2025 Latest Caselaw 1368 Gua

Gauhati High Court

Albish Kheria vs The State Of Assam on 22 July, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                       Page No.# 1/2

GAHC010008812021




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

                                    Case No. : Crl.A./23/2021

            ALBISH KHERIA
            S/O- SRI JAHAN KHERIA, R/O- VILL.- KONWARPARA (NEAR
            BANGLAGARH TEA ESTATE), P.O. AND P.S. MANGALDAI, DIST.-
            DARRANG, ASSAM, PIN- 784125.


            VERSUS

            THE STATE OF ASSAM.
            REP. BY PUBLIC PROSECUTOR, ASSAM


Advocate for the Petitioner   : MR M AHMED, MR. A HUSSAIN

Advocate for the Respondent : PP, ASSAM,

             Linked Case : I.A.(Crl.)/48/2021

            ALBISH KHERIA
            S/O- SRI JAHAN KHERIA
            R/O- VILL.- KONWARPARA (NEAR BANGLAGARH TEA ESTATE)
            P.O. AND P.S. MANGALDAI
            DIST.- DARRANG
            ASSAM
            PIN- 784125.

             VERSUS

            THE STATE OF ASSAM.
            REP. BY PUBLIC PROSECUTOR
            ASSAM


             ------------
                                                                        Page No.# 2/2

            Advocate for : MR M AHMED
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM.


                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                        ORDER

Date : 22.07.2025

Mr. M. Ahmed, learned counsel for the petitioner is present.

Mr. R.J. Baruah, learned Additional Public Prosecutor for the respondent, State of Assam has submitted that the appeal is against conviction of the appellant under Section 304 Part-II, Indian Penal Code.

On perusal of the impugned Judgment and Order of conviction and sentence, it is noticed that there were 10 [ten] nos. of prosecution witnesses apart from 5 [five] nos. of exhibits.

This Court is therefore, of the considered view that for an effective hearing of the appeal, preparation of the Paper-Book is necessary.

Office to prepare the Paper-Book.

List the case after 4 [four] weeks for a report as regards readiness of the Paper-Book.

JUDGE

Comparing Assistant