Suresh Kharia vs The State Of Assam
2025 Latest Caselaw 5289 Gua

Gauhati High Court

Suresh Kharia vs The State Of Assam on 13 June, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                          Page No.# 1/2

GAHC010112552025




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

                                     Case No. : CRL.A(J)/62/2025

            SURESH KHARIA
            S/O LT. CHANDRA KHARIA, R/O MADHUTING, P.S.- DULIAJAN, 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 : 13.06.2025 [M. Choudhury, J]

Heard Mr. R.R. Kaushik, learned Additional Public Prosecutor for the respondent, State of Assam.

2. This criminal appeal from jail is preferred against a Judgment and Order Page No.# 2/2

dated 12.03.2025 passed by the Court of learned Additional Sessions Judge, Dibrugarh in Sessions Case no. 109/2022. By the Judgment and Order dated 12.03.2025, the accused-appellant has been convicted for the offence under Section 302/34, Indian Penal Code [IPC] and he 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 .

3. The criminal appeal is admitted for hearing.

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

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

6. To represent the accused-appellant in this appeal, we deem it proper, in the interest of justice, to appoint Mr. Mrinmay Dutta, learned counsel from the panel of Amicus Curiae.

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

8. As Mr. Kaushik, learned Additional Public Prosecutor has appeared and accepted notice on behalf of the respondent State of Assam, issuance of formal notice in respect of the respondent State of Assam stands dispensed with.

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

                                     JUDGE               JUDGE

Comparing Assistant