Ashok Tanti vs The State Of Assam
2025 Latest Caselaw 5255 Gua

Gauhati High Court

Ashok Tanti vs The State Of Assam on 12 June, 2025

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GAHC010120012025




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

                                  Case No. : Crl.A./212/2025

            ASHOK TANTI
            S/O. LT. HARIDAS TANTI, R/O. ORANGAJULI TEA ESTATE, P/S. PANERY,
            DIST. UDALGURI, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP BY THE PP, ASSAM



Advocate for the Petitioner   : MR. U J SAIKIA,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

Date : 12.06.2025

Learned counsel Mr. U.J. Saikia is present for the appellant Sri Ashok Tanti, who has preferred this appeal against the judgment and order dated 03.04.2025 and 07.04.2025 whereby and whereunder the appellant was convicted under Section 370(4) of the Indian Penal Code, 1860 and sentenced to under rigorous Page No.# 2/2

imprisonment for 10 (Ten) years and to pay a fine of Rs.10,000/- (Rupees Ten Thousand) with default stipulation.

Heard learned Additional Public Prosecutor Mr. B. Sarma for the respondent State.

Admit.

Call for the Trial Court Record.

List this matter on 18.07.2025.

JUDGE

Comparing Assistant