Biman Chetia vs The State Of Assam And 4 Ors
2025 Latest Caselaw 1593 Gua

Gauhati High Court

Biman Chetia vs The State Of Assam And 4 Ors on 30 July, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                  Page No.# 1/3

GAHC010159752025




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

                          Case No. : Crl.A./275/2025

         BIMAN CHETIA
         S/O. DAMODOR CHETIA, R/O. USHAPUR, P/S. DEMOW, DIST. SIVASAGAR,
         ASSAM.



         VERSUS


         THE STATE OF ASSAM AND 4 ORS
         REP. BY THE PP, ASSAM.

         2:BIHA BORAH @ BIHO BORAH
          S/O. LT. GOHAIN BORAH
          R/O. VILL.- USHAPUR GOAN
          P/S. DEMOW
          DIST. SIVASAGAR
         ASSAM.

         3:BHABEN DOWARAH
          S/O. SRI LOHIT DOWARAH
          R/O. VILL.- USHAPUR GOAN
          P/S. DEMOW
          DIST. SIVASAGAR
         ASSAM.

         4:GULAP DOWARAH
          S/O. LT. BOLU DOWARAH
          R/O. VILL.- USHAPUR GAON
          P/S. DEMOW
          DIST. SIVASAGAR
         ASSAM.

         5:PRIYAM SONOWAL @ BABATU
                                                                        Page No.# 2/3

             S/O. SRI DIBYA SONOWAL @ KONTI
             R/O. VILL.- USHAPUR GAON
             P/S. DEMOW
             DIST. SIVASAGAR
             ASSAM


Advocate for the Petitioner   : MR F HAQUE, MR A ISLAM

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                           ORDER

30.07.2025 (M. Zothankhuma, J)

Mr. F. Haque, learned counsel for the informant/ appellant prays for setting aside the judgment dated 11.06.2025, passed by the Court of learned Addl. Sessions Judge, FTC, Sivasagar, in Sessions Case No.21(S-S)/2020 arising out of Demow P.S. Case No.20/2020, by which the respondents have been acquitted of the charge under Section 302 of the IPC read with Sections 147/148/149 of the IPC.

2. Admit the appeal.

3. Call for the TCR.

4. Issue notice, returnable in 4(four) weeks.

5. Ms. A. Begum, learned Addl. P.P. accepts notice on behalf of the State.

6. Appellant to take steps for service of notice upon the respondent Nos.2, 3, 4 & 5 by registered post with A/D, within 3(three) days.

Page No.# 3/3

7. List the matter after 4(four) weeks.

                JUDGE                       JUDGE



Comparing Assistant