Sri Boikuntha Taid vs The State Of Assam And Anr
2025 Latest Caselaw 1253 Gua

Gauhati High Court

Sri Boikuntha Taid vs The State Of Assam And Anr on 6 June, 2025

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GAHC010116322025




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

                                 Case No. : Crl.Rev.P./204/2025

            SRI BOIKUNTHA TAID
            S/O LATE SUBHARAM TAID, VILLAGE- KAPAK CHAPORI, P.O.
            GHUNASUTI, P.S. NORTH LAKHIMPUR, DISTRICT LAKHIMPUR, ASSAM



            VERSUS

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

            2:SMTI SABITRI KULI
             DAUGHTER OF SRI TANURAM KULI
            VILLAGE- NO.1 DASHARIA
             P.S. BIHPURIA
             DISTRICT - LAKHIMPUR
            ASSAM

Advocate for the Petitioner   : MR B BURAGOHAIN, MR. P K GOGOI

Advocate for the Respondent : PP, ASSAM,




             Linked Case : I.A.(Crl.)/571/2025

            SRI BOIKUNTHA TAID
            S/O LATE SUBHARAM TAID
            VILLAGE- KAPAK CHAPORI
            P.O. GHUNASUTI
            P.S. NORTH LAKHIMPUR
            DISTRICT LAKHIMPUR
                                                                      Page No.# 2/3

           ASSAM


           VERSUS

           THE STATE OF ASSAM ANR
           REP. BY THE PP
           ASSAM

           2:SMTI SABITRI KULI
           DAUGHTER OF SRI TANURAM KULI
           VILLAGENO.1 DASHARIA
            P.S. BIHPURIA
            DISTRICT - LAKHIMPUR
           ASSAM.
            ------------
           Advocate for : MR B BURAGOHAIN
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM ANR



                                 BEFORE
              HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                      ORDER

06.06.2025

1. Heard learned counsel Mr. U. J. Saikia for the applicant Boikuntha Taid who has filed this application under Section 438 of the BNSS, 2023 with prayer for suspension of the sentence and with prayer to remain on previous bail as he is convicted under Section 417 of the IPC in connection with GR Case No. 2325/2016 and sentenced to undergo rigorous imprisonment for 1 year and to pay a fine of Rs. 10,000/- with default stipulation.

2. This conviction and sentence has been upheld by the learned Sessions Judge, Lakhimpur, North Lakhimpur in connection with Criminal Appeal No. 19(4)/2025.

3. Heard learned Additional Public Prosecutor, Mr. D. P. Goswami for the Page No.# 3/3

respondent State.

4. I have considered the submissions at the Bar. The applicant is hereby allowed to remain on previous bail as he has already been enlarged on bail by the learned Sessions Judge.

5. Meanwhile, the operation of the Judgment and Order of conviction is stayed until further orders.

6. In terms of the above observation, this application stands disposed of.

JUDGE

Comparing Assistant