Ranjit Kalita vs The State Of Assam And Anr
2025 Latest Caselaw 1277 Gua

Gauhati High Court

Ranjit Kalita vs The State Of Assam And Anr on 9 June, 2025

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                       Page No.# 1/3

GAHC010239142024




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

                                  Case No. : Crl.A./388/2024

            RANJIT KALITA
            S/O. LAKHADHAR KALITA, R/O. VILL. MAKALI, P/S. CHHAYGAON, DIST.
            KAMRUP, ASSAM, PIN-781124.

            VERSUS

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

            2:PANKAJ DAS
             S/O. SABIN DAS
             R/O. VILL.- BIHDIA
             P/S. CHHAYGAON
             DIST. KAMRUP
            ASSAM
             PIN-781124

Advocate for the Petitioner   : MS. R KALITA, MS. C BARMAN

Advocate for the Respondent : PP, ASSAM, MR. P C SARKAR (R-2)



             Linked Case : Crl.A./382/2024

            BISWAJIT DAS
            S/O. PRABIN DAS
            R/O. VILL.- MAKALI
            P/S. CHHAYGAON
            DIST. KAMRUP
            ASSAM.


             VERSUS
                                                                                 Page No.# 2/3


            THE STATE OF ASSAM AND ANR
            RE. BY THE PP
            ASSAM.

            2:PANKAJ DAS
            S/O. SRI. CHABIN DAS
             R/O. VILL. BIHDIA
             P/S. CHHAYGAON
             DIST. KAMRUP
            ASSAM
             PIN-781124.
             ------------
            Advocate for : MR. A CHAUDHURY
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR




                                         BEFORE
           HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                          ORDER

09-06-2025

Heard Ms. R. Kalita, learned counsel for the appellant in Crl. A. No. 388/2024 and Mr. D. Bora, learned counsel for the appellant in Crl. A. No. 382/2024. Also heard Mr. B. Sharma, learned Additional Public Prosecutor, Assam.

Both these appeals have arisen out of the judgment of conviction and sentence dated 05.11.2024, passed by the learned Sessions Judge, Kamrup, Amingaon in Sessions Case No. 57/2016 arising out of Chhaygaon P.S. Case No. 195/2015.

Both the appeals have already been admitted for hearing by orders dated 21.11.2024 Page No.# 3/3

and 14.11.2024 respectively.

Registry has also received the relevant records from the Court of learned Sessions Judge, Kamrup, Amingaon.

Registry shall list these appeals for hearing in its usual course.

JUDGE

Comparing Assistant