Sri Prasanta Bora vs State Of Assam And Others
2025 Latest Caselaw 1421 Gua

Gauhati High Court

Sri Prasanta Bora vs State Of Assam And Others on 23 July, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                        Page No.# 1/2

GAHC010124872025




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

                           Case No. : CRL.A(J)/85/2025
           SRI PRASANTA BORA
           SON OF BUBUL BORA, RESIDENT OF VILLAGE 2 NO MORAJAN, PS-
           SARUPATHAR, DISTRICT GOLAGHAT PIN- 785601


           VERSUS

           STATE OF ASSAM AND OTHERS
           REPRESENTED BY THE PP, ASSAM.

           2:SRI JITU SAIKIA
            SON OF SRI LATE BIPIN SAIKIA
            RESIDENT OF NO 2 MORAJAN
            P.S. SARUPATHAR
            DISTRICT GOLAGHAT
            PIN- 78560

Advocate for the Petitioner : MRS SANGEETA KHATANIAR,
Advocate for the Respondent : PP, ASSAM,




                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MR. JUSTICE KARDAK ETE

                                      ORDER

23-07-2025 (S. K. Medhi, J) Heard Ms. S. Khataniar, learned Legal Aid Counsel for the appellant, who has preferred this appeal under Section 415 (2) of the BNSS, 2023.

The appeal has been preferred against the impugned judgment and order dated Page No.# 2/2

18.03.2025 passed by the learned Sessions Judge Golaghat, in Session Case No. 25/2023 whereby the accused/appellant and sentenced to undergo RI for life and to pay fine of Rs.10,000/- only, under Section 302 IPC and in default of payment of fine, he shall undergo RI for another 6 months.

Admit.

Call for the records.

Shri R. R. Kaushik, learned Addl. PP, Assam accepts notice on behalf of the State respondent.

Let steps be taken for service of notice upon the respondent no. 2 in the manner prescribed within 3 (three) days.

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

                                         JUDGE                        JUDGE




Comparing Assistant