Smti Mina Kharia vs The State Of Assam
2025 Latest Caselaw 5212 Gua

Gauhati High Court

Smti Mina Kharia vs The State Of Assam on 11 June, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                Page No. 1/2

GAHC010112542025




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

                                     Case No. : CRL.A(J)/61/2025

            SMTI MINA KHARIA
            W/O LT. BABLU KHARIA, R/O VILL- NO. 3 DIGHALIA, P.S.- TINGKHONG,
            DIST- DIBRUGARH

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,

                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                              ORDER

Date : 11.06.2025 [Manish Choudhury, J.]

This appeal from Jail is preferred against a Judgment and Order dated 12.03.2025 passed by the Court of learned Additional Sessions Judge, Dibrugarh in Sessions Case no. 109/2022. In the trial, two accused persons faced the charge under Section 302, Indian Penal Code [IPC] read with Section 34, IPC. The accused-appellant herein is one of the two accused persons who have been convicted by the said Judgment and Order. The accused-appellant has been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 5,000/-, in default of payment of fine, to undergo rigorous imprisonment for another six months.

2. The criminal appeal is admitted for hearing.

3. The case records of Sessions Case no. 109/2022 be called for.

4. Issue notice, returnable in 4 [four] weeks.

5. As Ms. A. Begum, learned Additional Public Prosecutor for the respondent no. 1, State of Assam has appeared and accepted notice on behalf of the respondent no. 1, issuance of formal notice in respect of the respondent no. 1 stands dispensed with.

6. To represent the accused-appellant in this appeal, Mr. Mrinmay Dutta, learned counsel from the panel of Amicus Curiae is to be appointed.

7. Mr. Dutta is to be informed accordingly and his name is to be reflected in the Cause- List.

8. List the case after 4 [four] weeks.

                                                         JUDGE                      JUDGE




Comparing Assistant